Section 2(k) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
(k)"private technical educational institution" means an institution offering a technical course and run by an individual, firm, company, association of persons, body of individuals, trust, society or any other legal entity and includes a private university established and incorporated by an Act of the Legislature or deemed to be university, defined under section 3 of the University Grants Commission Act, 1956;(I)"qualifying examination" means an examination, passing of which is mandatory for a student to get admission to a technical course in a private technical educational institution;
