Section 2(n) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(n)"management" means, -(i)in the case of a school managed by the Government, the Government;(ii)in the case of school managed by any local authority, the respective local authority;(iii)in any other case, maintaining committee or the governing body by whatever name called, of school to which the affairs of the school are entrusted and, a person, by whatever name or designation called, where such affairs are entrusted to such person and shall also include trust or company associated with the school in any manner whatsoever;
