Section 2 in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Act" means the Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002;(b)"Aided College" means a private college which is recognized by and is or has been receiving grant-in-aid from the Government;(c)"College" means an educational institution meant for imparting education above Higher Secondary (10+2 level) and up to Bachelor's/Master's degree affiliated to the University of Kashmir or the University of Jammu and includes;(i)BA., B.Sc., B.Com., B.B.A., B.C.A., B Ed., L.L.B. and B.P. Ed. Courses, and any other courses for which affiliation can be granted to the University of Kashmir or University of Jammu; and(ii)the land, buildings, playgrounds, hostel and movable properties such as furniture, books, apparatus, map and equipment, owned by and used for the activities of the educational institution.(d)"competent authority" means any officer not below the rank of a Principal of a Government Degree College appointed by the Government for carrying out the purposes of this Act and different authorities may be appointed for different areas;(e)"educational agency" means any person or body of persons, a society or a Trust duly registered to establish, run or maintain any private college under this Act;(f)"Government" means the Government of Jammu and Kashmir;(g)"prescribed" means prescribed by the rules made under this Act;(h)"private colleges" means a college (aided or unaided) established, run or maintained by any educational agency;(i)"State" means the State of Jammu and Kashmir;(j)"University" means the University of Kashmir or the University of Jammu as established under the Kashmir and Jammu University Act, 1969.
