Section 2 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"academic year" means the year beginning on such date as the authority may, by notification, specify with respect to any specified area or with respect to any educational institution or class of educational institutions;(b)"approved school" means any school or institution in any specified area imparting education in para medical sciences or nursing education which,-(i)is under the management of the State Government or a local authority; or(ii)being under any other management, is recognised by the authority or by an officer authorised by the Authority;(c)"authority" means, the Karnataka Nursing, Paramedical Sciences Education (Regulation) Authority constituted under section 3;(d)"backward classes" means any socially and educationally backward classes of citizens recognised by the Government for purposes as the case may be, of clause (4) of Article 15 or clause (4) of Article 16 of the Constitution of India;(e)"Chairman" means, the Chairman of the Authority;(f)"competent authority" means any person or officer of the authority authorised by it, by notification, to perform the functions and discharge the duties of the competent authority under all or any of the provisions of this Act for such area or for such purposes or for such classes of institutions as may be specified in the notification;(g)"department" means the department of Medical Education;(h)"educational agency" in relation to a private educational institution, means any person or body of persons which has established and is administering or proposes to establish and administer or is entrusted with the establishment, management, administration and maintenance of such private educational institution;(i)"educational institution" means any institution imparting nursing or para medical education and includes a private educational institution but does not include an institution under the direct management of the University or of the Central Government;(j)"employee" means a person employed in an educational institution;(k)"governing council" means any person or body of persons permitted or deemed to be permitted under this Act to establish or maintain a private educational institution and includes the governing body, by whatever name called, to which the affairs of the said educational institution are entrusted;(l)"Local Authority" means the Authority established by the State Government by law for administration of any local area and to function as a Local Self Government;(m)"Managing Committee" means the individual or the body of individuals entrusted or charged with the management and administration of a private educational institution and where a society, trust, or an association manages more than one such institution, includes the managing committee of each such institution;(n)"medical education" includes education in modern scientific medicine, in all its branches, Ayurvedic system of medicine, Unani system of medicine, integrated system of medicine, Indigenous medicine, Naturopathy, Siddha or Homeopathy;(o)"member" means, a member of the Authority;(p)"minority educational institution" means a private educational institution of its choice established and administered by a minority whether based on religion or language, having the right to do so under clause (1) of Article 30 of the Constitution of India;(q)"para medical education" means education in auxiliary or allied health sciences in laboratory technologies, `X' ray technologies and includes other courses leading to diploma or certificate courses as may be notified by the Government from time to time;(r)"private educational institution" means any educational institution imparting nursing and para medical education established and administered or maintained by any person or body of persons, but does not include an educational institution,-(i)established and administered or maintained by the Central Government or the State Government or any local authority or any other authority designated or sponsored by the Central Government or the State Government;(ii)established and administered by any University established by law;(iii)imparting instruction for which there is no approved syllabi or course of studies or Government or University Examination;(s)"public interest" includes public order, public health, public morality and other similar purposes;(t)"ragging" means causing, inducing, compelling or forcing a student, whether by way of a practical joke or otherwise, to do any act which detracts from human dignity or violates his person or exposes him to ridicule or to forbear from doing any lawful act, by intimidating., wrongfully restraining, wrongfully confining, or injuring him or by using criminal force to him or by holding out to him any threat of such intimidation, wrongful restraint, wrongful confinement, injury or the use of criminal force;(u)"recognised educational institution" means an educational institution recognised under this Act and includes one deemed to be recognised thereunder;(v)"secretary in relation to a private educational institution" means the person, by whatever name called, who under the rules or regulations of the private educational institution is a chief executive entrusted with the management of the affairs of the institution;(w)"Executive Director" means, the Member-Secretary of the Authority;(x)"society" includes a society registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960), or Karnataka Co-operative Societies Act, 1959 or a trust registered under the Bombay Public Trust Act, 1950, or any association of individuals registered under any other law for the time being in force;(y)"Regulation" means, regulations made under this Act.Chapter-II
