Section 2 in The U.P. Educational Institutions (Prevention of Dissipation of Assets) Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'director' means the Director of Education (Higher Education) or the Director of Education (Secondary Education), as the case may be, and includes an Additional Director of Education, Joint Director of Education, Deputy Director of Education, District Inspector of Schools or a Regional Inspectress of Girls' Schools, authorised by the Director in this behalf;(b)'institution', or 'educational institution' means an institution recognised by the Board of High School and Intermediate Education, Uttar Pradesh, or a degree college or a post-graduate college affiliated to or recognised by a University established by or under an Uttar Pradesh Act, but does not include an institution which is maintained by the Central Government, the State Government or a local authority;(c)'management' in relation to an institution, means the managing committee or other body or persons charged with managing the affairs of that institutions;(d)'property', in relation to an institution, includes all immovable properties belonging to or endowed wholly or purely for the benefit of the institution, including lands, buildings and all other rights and interests arising out of such property as may be in the ownership, possession, power or control of the management.
