Section 2(i) in Rajasthan Schools (Regulation of Collection of Fee) Act, 2013
(i)"management", in relation to a school, means the committee of management constituted under section 9 of the Rajasthan Non-Government Educational Institutions Act, 1989 (Act No. 19 of 1992) and includes any person, body of persons, committee or any other governing body, by whatever name called, in whom the power to manage or administer the affairs of a school is vested;
