Section 2(103) in Punjab Urban Planning and Development Building Rules, 2018
(103)"institutional building" means a building constructed by Government, Semi- Government Organizations or Registered Trusts or any private person/organization and is used for medical or other treatment, or for an auditorium or complex for cultural and allied activities or for an hospice, care of persons suffering from physical or mental illness, handicap, disease or infirmity, care of orphans, abandoned women, children and infants, convalescents, destitute or aged persons and for penal or correctional detention with restricted liberty of the inmates ordinarily providing sleeping accommodation and includes dharamshalas, hospitals, sanatoria, custodial and penal institutions such as jails, prisons, mental hospitals, houses of correction, detention and reformatories etc. It shall also include quarters for essential staff required to reside in the premises, and building used as a hostel captive to an institution whether situated in its campus or outside;
