Section 2 in The Tamil Nadu Admission In Professional Educational Institution Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appropriate authority" means a University or an Authority authorised by the Government to select and allot students for admission in professional educational courses;(b)"Government" means the State Government;(c)"Government seats" mean,-(i)all the seats in Government colleges, University colleges and University constituent colleges;(ii)such number of seats in aided professional educational institutions as may be notified by the Government; and(iii)65% of seats in each branch in non-minority unaided professional educational institutions and 50% of the seats in each branch in minority unaided professional educational institutions, in accordance with the consensus arrived at between such professional educational institutions and the Government;(d)"minority professional educational institution" means the educational institutions recognized or declared as such by the Government, subject to such conditions as may be prescribed;(e)"professional educational courses" mean,-(1)in Medical and Dental Institution, the first year of,-(i)Bachelor of Medicine and Bachelor of Surgery; and(ii)Bachelor of Dental Surgery;(2)in Engineering Institution, the first year of,-(i)Bachelor of Engineering;(ii)Bachelor of Technology; and(iii)Bachelor of Architecture.and includes any other professional educational courses at undergraduate and postgraduate level, as may be notified by the Government in this behalf;(f)"professional educational institution" means any college or school or an institute, by whatever name called, including minority professional educational institutions, conducting professional educational courses leading to the award of a degree, whatever name called, approved or recognised by the competent statutory body and affiliated to an University;(g)"qualifying examination" means the examination conducted by the Board of Secondary Education, Government of Tamil Nadu, at the Higher Secondary (Plus Two) level or an equivalent examination conducted by the Central Board of Secondary Education or any other State Board of any other State or any other Authority;(h)"relevant subjects" mean the subjects as may be prescribed for admission to each professional educational courses(i)"State Board" means the Board of Secondary Education, Government of Tamil Nadu;(j)"University" means the University established or incorporated by an Act of the State Legislature;(k)the expression "non-resident Indian" shall have the meaning assigned to it in the Income-tax Act, 1961 (Central Act 43 of 1961).
