Section 2 in Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and Other Benefits) Act, 2014
2. Definitions.-
(1)In this Act unless the context otherwise requires,-(a)“Automatic or time bound Advancement Scheme” means Higher Scale of pay granted to an employee of an Educational Institutions after completion of specified period of service in a post;(b)"Career Advancement Scheme" means Higher Scale of pay granted to a lecturer, librarian and physical education directors working in a college or B.Ed college or technical institution after completion of specified period of service in a post;(c)"Educational Institution" means an Educational Institution imparting education at various levels of Primary, Secondary, Pre-University College, Teacher Training institutes, including colleges or Technical Institutions or B.Ed Colleges leading to degree, diploma or certificate courses established and administered or maintained by anybody of persons and recognized by the State Government and affiliated to any University, Wherever applicable;(d)"Employee" means an employee of an Educational Institution;(e)“Government” means Government of Karnataka;(f)“Grant-in-Aid” means any sum of money paid as salary grant out of State funds to any posts in a Private Educational Institution; and(g)“Private Aided Educational Institution” means an Educational Institution receiving Grant-in-aid by the State Government.(2)Other words and expressions used in this Act but not defined shall have the same meaning assigned to them in the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995).
