Section 2(b) in The Jammu and Kashmir Prohibition of Ragging Act, 2011
(b)"educational institution" means and includes a University, College and any other institution, by whatever name called, whether a private or Government educational institution, carrying on the activity of imparting higher education therein, either exclusively or among other activities, and includes a polytechnic, an orphanage, a boarding home, a hostel, a tutorial institution and the premises attached thereto ;
