Section 2(b) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
(b)'Aided College' means a professional college or an institution receiving recurring financial aid or grant-in-aid from any State or Central Government and includes minority and non-minority professional college or institution, as specified by the Government;
