Section 2 in The Maharashtra Educational Institutions (Transfer Of Managers) Act, 1971
2. Definitions
In this Act, unless the context otherwise requires—(a)"Court" means in Greater Bombay, the Bombay City Civil Court, and elsewhere, the principal civil court of original jurisdiction, and includes any other civil court of a Judge of Senior Division or a Judicial Officer empowered by the State Government to perform the functions of the Court under this Act within the pecuniary or local limits of its jurisdiction;(b)"educational institution" or "institution" means an institution by whatever name called which is carrying on (either exclusively or among other activities) the activity of imparting secondary education, and includes a junior college for training teachers for imparting primary or pre-primary education and registered under the Societies Registration Act, 1860, or the **Bombay Public Trusts Act, 1950, and also includes the trustees or the managing or governing body of such institution by whatever name called;(c)"pre-primary education" or "primary education" means education imparted in a pre-primary, or as the case may be, primary school as defined by the State Government in this behalf or education equivalent thereto;(d)"secondary education" means such general, technical, vocational or special education (including any combined course thereof) which is designed to meet the needs of the period of adolescence and which follows immediately primary education and precedes immediately education controlled by universities established by law in India.
