Section 3 in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007
3. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Admission Regulatory Committee" means the committee constituted by the Government under section 4 for regulating admission in the institutions;(b)"aided Institution" means an institution receiving recurring financial aid or grant-in-aid from any Suite, Union territory, Central Government or the University Grants Commission, and includes a minority Institution, as may be specified by the Government;(c)"capitation fees" means any amount by whatever name called whether in cash or in kind paid or collected or received directly or indirectly, in addition to the fees determined under this Act;(d)"common entrance test" means the entrance test conducted for determination of merit of the candidates followed by centralized counselling for the purpose of merit based admission to an institution through a single window procedure by the designated agency;(e)"Delhi" means the National Capital Territory of Delhi;(f)"Delhi candidate" means a candidate who has appeared or passed the qualifying examination from a recognised school or institution situated in Delhi;(g)"designated agency" means an agency, designated by the Government, for conducting the common entrance test and counseling for admissions in the institutions;(h)"fee" means all fees including tuition fee, development fee and any other fee fixed by the Fee Regulatory Committee;(i)"Fee Regulatory Committee" means the committee constituted by the Government under section 6 for determining the fee for admission to an institution;(j)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the Constitution;(k)"Higher Education Scholarship Fund" means the fund constituted under section 15, for providing scholarship to socially and economically backward students on merit-cum-means basis;(l)"Institution" means a college or institution, aided or unaided, affiliated to a University, imparting education in the following disciplines, namely; -(a)Engineering and Technology;(b)Medicine, Dentistry, Pharmacy, Ayurveda, Homoeopathy, Siddha, Nursing, Paramedical and the like;(c)Law and Legal Affairs;(d)Management;(e)Teachers Education;(f)any other discipline as may be notified by the Government;(m)"management" means any person or body by whatever name called, managing the administration of an institution;(n)"management seat" means a seat to be filled up by the management of an institution, in the manner as may be prescribed;(o)"minority" means a minority as defined in clause (f) of section 2 of the National Commission for Minority Educational Institutions Act, 2004 (2 of 2005);(p)"minority institution" means an institution imparting professional education, established and administered by a minority;(q)"minority seats" mean seats allocated for the students belonging to the minority community, running the institution;(r)"non-resident Indian seat" means seat allocated for child or ward or dependant of a person of Indian origin residing outside India;(s)"outside Delhi candidate" means a candidate other than the Delhi candidate;(t)"prescribed" means prescribed by rules made under this Act;(u)"qualifying examination" means the examination as may be prescribed as qualifying examination for the purposes of appearing in common entrance test;(v)"seats" mean sanctioned intake of an institution in each course of study notified by the Government;(w)"single window system" means the centralized system for admissions to institutions;(x)"unaided institution" means an institution other than an aided institution;(y)"University" means a university established under any law made by the Legislative Assembly of Delhi.
