Section 2(p) in Rajasthan Schools (Regulation of Fee) Act, 2016
(p)"private school" means a school established and administered or maintained by any person or body of persons and which is a recognized institution within the meaning of clause (q) of Section 2 of the Rajasthan Non-Government Educational Institutions Act, 1989 (Act No. 19 of 1992), but does not include -(i)an aided school; and(ii)a school established and administered or maintained by the Central Government or the State Government or any local authority;
