Section 2 in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015
2. Definition.
- In these regulations, unless there is anything repugnant in the subject or Definition context-(a)"Act" means the Uttar Pradesh Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006;(b)"Board" means the Uttar Pradesh Pravidhik Shiksha Parishad;(c)"Chairman" means the Chairman of the Committee for admission and fee regulation constituted under sub-section (1) of the section 4 of the Act;(d)"Government" means the State Government of Uttar Pradesh;(e)"Institution" means an aided institution or private institution affiliated to the University or the Board.(f)"Rules" means the Uttar Pradesh Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Constitution of Committee) Rules, 2008;(g)"University" means Dr APJ Abdul Kalam Technical University, Uttar Pradesh
