Section 3(iv) in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
(iv)"Educational Institution (School)" means a Pre-Primary, Primary, High/Secondary School run by a duly constituted registered Society/Trust which would be of non-proprietary character, that is, its constitution be such that it does not vest control in a single individual or members of a family.
