Section 2 in The Karnataka Professional Education Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Common Entrance Test" means the entrance test conducted for determination of merit of the candidates followed by centralized counseling for the purpose of admission to professional educational courses through a single window procedure;(b)"Common Entrance Test Cell" means the agency of the State Government which conducts the common entrance test;(c)"Consensual arrangement or agreement" means any agreement that may be entered into between the State Government and association of unaided Private Professional Educational Institutions relating to admission and fixation of fee in professional courses;(d)"Institution" means Professional Educational Institutions offering Professional Educational courses;(e)"One Man Regulatory Committee" means the Committee constituted by the State Government under section 3;(f)"Professional Educational Courses" means,-(I)In Medical and Dental Institutions,-(a)Bachelor of Medicine and Bachelor of Surgery; and(b)Bachelor of Dental Surgery.(II)In Engineering Institutions,(a)Bachelor of Engineering;(b)Bachelor of Technology;(c)Bachelor of Architecture; and(III)such other courses as may be notified by the State Government(g)"Unaided institution" means any privately managed professional educational institution, which is not receiving aid or grant-in-aid from the State Government.
