- In this Act unless the context otherwise requires -(a)"Private Educational Institution" means a Private Educational College, Institute or School, affiliated to any University of the State of Bihar or recognised by the State Government and imparting education, and/or training in Business Management or Business Administration or matter connected with Economic and Social Development and/or conducting degree or diploma course in one or the other branch of education mentioned above;(b)"Commissioner" means the Commissioner of a Division;(c)"Director" means a person appointed as such by the State Government to perform the function of a Director under this Act;(d)"Governing Body" means any Association or Managing Committee registered under the Societies Registration Act, 1860 (Act XXI of 1860) or otherwise in which the management and/or ownership of the schedule institution has been vested immediately before coming into force of this Act;(e)"Notified Order" means an order notified in the Official Gazette;(f)"Prescribed" means prescribed by the Rules made under this Act.
