- In this Chapter, -(a)'recognised school' means a private unaided school recognised by the Government under the Kerala Education Act 1958 (6 of 1959) or the rules framed thereunder.(b)'tutorial institution' means an unrecognised institution having not less than ten students, (by whatever name called) established or run by a person or more than one person jointly for imparting education or instruction or training to any person in any subject, with a view to help him to prepare or to appear for an examination in any branch of education conducted or recognised by the Government or the Universities in the State or by other State Governments or Universities or by the Central Government or under any law for the time being in force but does not include a recognised school or a college affiliated to any university in the State.
