Section 2 in Bihar Coaching Institute (Control & Regulation) Act, 2010
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(i)"Government" means - Government of Bihar;(ii)"Registration" means - registration number given under this Act;(iii)"Registered Coaching Institute" means - the Coaching Institute registered under this Act;(iv)"Registration Number" means the registration number given under this Act;(v)"Rules" means, Rules made under Section 9;(vi)"Tuition Fees" means the amount taken from the enrolled students for academic support by the registered Coaching Institute, namely- admission fees, teaching fees etc;(vii)"Authority" means Registration Committee constituted under the chairmanship of District Magistrate;(viii)"Appellate Authority" means Divisional Commissioner;(ix)"Coaching Institute" means a registered institute, by any private/registered institution or Trust, to provide preparation for competitive examination or academic support for more than 10 students, under Section 3 of this Act.(x)"Curriculum" means the curriculum prescribed by All India/State level competitive examinations/different Boards.(xi)"Registration Fee" means requisite fee for the registration of Coaching Institute.(xii)"Registration Certificate" means registration certificate issued under this Act.(xiii)"Prescribed" means prescribed by Rules, Regulations and Notifications.(xiv)"Student" means students enrolled in Coaching Institute.(xv)"Violation" means Violation of provisions of the Act/Rules and concerned notifications for the running of Coaching Institute.Chapter-2 Registration of Coaching Institute/Syllabus prescribed by Coaching Institute/ Competitive Examination/Academic support/Admission Fees/ Registration Fees
