Section 3 in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006
3. Definitions. -
In this Act, unless the context otherwise requires, -(a)"aided institution" means a private professional educational institution, other than a minority institution receiving recurring financial grant-in-aid or assistance in whole or in part from the State Government or from any body, under the control of State Government disbursing grant-in-aid or financial assistance;(b)"Committee" means the Admission and Fee Regulatory Committee constituted under Section 4;(c)"Common Entrance Test" means an Entrance Test, conducted by the State Government or an Agency authorized by it for admission to a Professional Course, run by a professional educational institution;(d)"Fee" means all fees including tuition fee and development charges;(e)"general category" means and implies seats from out of the sanctioned intake of a professional educational institution, not being seats in the management category;(f)"management category" shall means and imply seats from out of the sanctioned intake allotted by the State Government to the management of the institutions;(g)"minority" means a minority defined under clause (f) of Section 2 of the National Commission for Minority Educational Institutions Act, 2004 (Act No. 2 of 2005);(h)"minority institution" means an institution,established and administered by a minority and notified as such by the State Government;(i)"private professional educational institution" means a professional educational institution not established or maintained by the Central Government, the State Government or any public body;(j)"professional course" means a course of study notified as a professional course by the State Government;(k)"professional educational institution" means a College or a School or an Institution by whatever name called, imparting professional education, -(i)affiliated to a State University, including a Private University established or incorporated by an Act of the State Legislature or constituent unit of a deemed to be University defined under Section 3 of the University Grant Commission Act, 1956.(ii)approved or recognized by the Competent Statutory Body established by State Government, regulating professional education.(l)"sanctioned intake" means and implies the total number of seats sanctioned by an authority notified by the State Government for admitting students in each course of study in a professional institution;(m)"senior administrative officer" means an Officer of the Indian Administrative Service or Provincial Civil Service of Uttar Pradesh;(n)"State University" means a University established or incorporated by an Act of the State Legislature;(o)"unaided institution" means a private professional educational institution, not being an aided institution;(p)"University Grants Commission" means the University Grants Commission established under the University Grants Commissions Act, 1956.
