Section 2 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
2. Definitions
.- In these rules unless the context otherwise requires,-(a)"Act" means the Rajasthan Non-Government Educational Institutions Act, 1989;(b)"Affiliated Institutions" means a Non-Government educational institution affiliated to any University established by law in the State of Rajasthan;(c)"Aided Institution" means a recognised institutions, which is receiving regular aid in the form of maintenance grant from the State Government;Explanation- If any part of an institution, receives maintenance grant, the entire institution shall be treated as aided institution irrespective of whether any other part of the institution is or is not covered by the aid.(d)"Board" means the Board of Secondary Education, Rajasthan;(e)"Compensatory Allowance" means an allowance granted to meet personal expenditure necessitated by the special circumstances in which duty is performed and shall include a travelling allowance but shall not include a sumptuary allowance nor the grant of a free-passage to or from any place outside India;(f)"Competent Authority" means any officer or authority, authorised by the State Government, by notification, to perform the functions of the competent authority under these Rules, for such area or in relation to such class of recognised Non-Government educational institution as may be specified in the notification;(g)"Director of Education" means -(i)in relation to Degree and Post-Graduate Colleges and educational institutions of equal or higher studies other than institutions of Sanskrit and Technical Education, The Director of College Education, Rajasthan,(ii)in relation to the Institutions of Sanskrit Education the Director of Sanskrit Education, Rajasthan,(iii)in relation to the institutions of Technical Education, the Director of Technical Education, Rajasthan,(iv)in relation to schools and institutions other than those referred to in sub-clauses (i), (ii) and (iii) the Director of Primary and Secondary Education, Rajasthan;Explanation- The Director of Education shall include any other officer authorised by him to perform all or any of the functions of the Director of Education, under these Rules;(h)"District Education Officer" includes, in relation to Girls Institutions, the District Education Officer (Girls) and also any other officer authorised by the State Government to perform the functions of such an officer;(i)"Educational Society" or "Educational Agency" means any trust, person or body of persons permitted to establish or maintain a recognised non-Government Educational Institutions;(j)"Employee" includes a teacher and every other employee working in a recognised institution;(k)"Existing Institution" means any recognised institution established before the commencement of the Act and continuing as such at such commencement;(l)"Grant-in-Aid" means any aid granted to a recognised Non-Government Educational Institution by the State Government;(m)"Head of an Institution" means the Principal Academic Officer, by whatever name called, of an institution;(n)"Institution" includes all movable and immovable properties pertaining to an educational institution;(o)"Joint Director" or "Dy. Director" includes an officer authorised by the State Government to perform the function of a Joint Director or Dy. Director;(p)"Maintenance Grant" means such recurring grant-in-aid to an institution, as the State Government may, by general or special order, direct to be treated as such grant;(q)"Management" or "Managing Committee" in relation to any institution, means the committee of management constituted under section 9 of the Act and includes the Secretary or any other person by whatever name designated, vested with the authority to manage and conduct the affairs of the institution;(r)"Non-Government Educational Institution" means any college, school, training institute or any other institution, by whatever name designated, established and run with the object of imparting education or preparing or training students for obtaining any certificate, degree, diploma or any academic distinction recognised by the State or Central Government or functioning for the educational, cultural or physical development of the people in the State and which is neither owned nor managed by the State or Central Government or by any University or Local Authority or other authority owned or controlled by the State or Central Government;(s)"Recognised Institution" means a Non-Government Educational institution affiliated to any University or recognised by the Board, Director of Education or any officer authorised by the State Government or the Director of Education in this behalf;(t)"Salary" means the aggregate of the emoluments of an employee including Dearness Allowance or any other allowance or relief for the time being payable to him but does not include compensatory allowance;(u)"Sanctioning Authority" means an officer authorised by the State Government to sanction aid to such recognised educational institutions as the State Government may specify from time to time, in accordance with the procedure to be prescribed;(v)"State Government" means the Government of the State of Rajasthan;(w)"Teacher" means a professor, Reader or Lecturer and any other person, by whatever name designated, impairing instructions or training or conducting and guiding a research or training programme in a non-Government educational institution and includes the Head of the institution; and(x)"University" means a University established by law in the State of Rajasthan.
