Section 2 in The Goa Coaching Classes (Regulation) Act, 2001
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"advertisement" includes any notice, circular, label, wrapper or any other document and any announcement made orally or in writing in any form or by any means (whether mechanical, electrical, magnetic, electronic or otherwise) producing or transmitting light or sound;(b)"branch" means a branch of any coaching class which is owned by one and the same proprietor and registered at one or more places in the same name;(c)"chief of coaching class" means any person appointed by the proprietor, by whatever name, who is in-charge of, or is responsible for conducting such a coaching class;(d)"coaching class" means a class conducted by any person for coaching more than five students at a time, by charging fees in a subject but shall not include the regular classes conducted by the educational institutions recognised by the Government or, as the case may be, university, such as primary, secondary, higher secondary schools, technical and vocational institutions, senior colleges and university classes and any academy or classes where subjects such as classical dance, music or such other classical subjects are taught;(e)"competent authority" means an officer notified by the Government under section 3;(f)"Director of Education (Administration)" means an officer designated by the Government by notification in the Official Gazette, for the purposes of this Act;(g)"Government" means the Government of Goa;(h)"person" means an individual and includes a group of persons or a body corporate, or a trust, firm or society or an institution;(i)"prescribed" means prescribed by rules made under this Act;(j)"proprietor" means an owner of a coaching class registered as such this Act and includes a joint owner;(k)"registration" means the registration of a coaching class under section 4;(l)"tutor" means a person who guides or trains students in any coaching class and includes a tutor giving specialised tuition's.
