Section 2(1) in Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006
(1)In this Act, unless the context otherwise requires,-(a)"Admission" means admission made at the admission centre;(b)"Admission Centre" means the centre at which selection and allotment of seats to the candidates to various courses in professional institutions are made through the Common Entrance Test based on merit.(c)"Admission Overseeing Committee" means the committee constituted by the State Government under section 5 for regulating the admissions in private unaided professional educational institutions;(d)"Aided institution" means a private professional educational institution receiving financial aid or grant-in-aid from the State Government and includes minority and non-minority educational institutions receiving such financial aid or grant;(e)"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;(f)"Common Entrance Test Cell" means the agency of the State Government which conducts the common entrance test;(g)"Fee Regulatory Committee" means the Committee constituted under section 6 for determination and regulation of fee for admission to private unaided professional educational institutions;(h)"Government" means the State Government;(i)"Government seats" means all the seats in Government colleges, university constituent colleges, such number of the seats in Private Aided Professional Educational Institutions as may be notified by State Government and such number of the seats in unaided minority and non-minority professional educational institutions as may be notified by the State Government in accordance with the consensus arrived at between the private professional educational institutions and the State Government;(j)"General Category Seats" means the seats other than the reserved seats;(k)"Intake" means and implies the total number of seats sanctioned by the competent authority for admitting students in each course of study in a professional educational institution;(l)"Minority" means and includes religious and linguistic minority as may be notified by the State Government;(m)"Minority educational institution" means the education institutions recognized or notified as such by the State Government subject to such conditions as may be prescribed;(n)"Non-resident Indian" means a candidate born to a parent of Indian origin and residing outside the country and who has passed the qualifying equivalent examination outside India;(o)"Other Backward Classes" means class or classes of citizens who are socially and educationally backward as may be notified by the State Government;(p)"Professional Educational Courses" means,-(I)In Medical and Dental Institutions, the first year of,-(i)Bachelor of Medicine and Bachelor of Surgery and(i)Bachelor of Ayurvedic Medicine and Surgery(i)Bachelor of Engineering(ii)Bachelor of Technology; and(iii)Bachelor of Architecture and includes any other professional educational courses at undergraduate and postgraduate levels as well as super speciality courses as may be notified by the State Government in this behalf;(ii)Bachelor of Unani Medicine and Surgery(iii)Bachelor of Naturopathy and Yoga and(iv)Bachelor of Homoeopathic Medicine and Surgery(III)In Engineering Institutions, the first year, first semester and in respect of diploma holders, the second year, third semester (in the case of Architecture course first year, first Semester) of both full-time and part-time courses in,-(ii)Bachelor of Dental Surgery(II)In the Indian Systems of Medicine and Homoeopathy Institutions, the first year of,-(q)"Professional Educational Institution" means college or school or an institute by whatever name called imparting professional education or conducting professional educational courses leading to the award of a degree, diploma or a certificate by whatever name called, approved or recognized by the competent statutory body and affiliated to an university;(r)"Qualifying examination" means the examination as may be prescribed;(s)"Reserved seats" means the seats reserved in Government colleges, constituent colleges of universities, private aided and unaided professional educational institutions in favour of persons belonging to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes as may be notified by the State Government;(t)"State Common Entrance Test Committee" means the Committee constituted under section 3 which conducts the common entrance test and makes admissions to the Government seats in professional colleges; and(u)"Unaided institution" means any privately managed professional educational institution, which is not receiving aid or grant-in-aid from the State Government.
