Section 2 in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992;(b)"Authorised Officer" means an Officer authorised by the Government under sub-section (1) of section 9 of the Act;(c)"Director" means the Director of Technical Education, Director of Medical Education, Director of Collegiate Education and Director of School Education, as the case may be;(d)"Form" means the form in Annexure I of these rules.
