Section 3 in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
3. Definitions.
- In this Act, unless the context otherwise requires--(a)["Admission and Fee Regulatory Committee" means the committee constituted by the State Government under section 4 for regulating the admissions, and determination and regulation of fee of private institutions excluding minority institutions;] [Substituted/repeal by section 3(i) of UK Act no 26 of 2018.](b)"Permanent residents of Uttarakhand" means permanent residents as defined by the Government of Uttarakhand from time to time;(c)"Common Counseling" means the allotment of seats through a single window procedure to the candidates based on merit obtained in the Common Entrance Test and options given by the candidates;(d)"Common Entrance Test" means the written test, conducted for determination of merit of the candidates for a particular professional course or combined test for more than one professional course;(e)[***] [Substituted/repeal by section 3(i) of UK Act no 26 of 2018.](f)"Fee" means all fees including tuition fee and development charges;(g)"General Category Seats" means the seats other than the reserved seats;(h)"Government" means the Government of Uttarakhand;(i)"Government/Government Aided Professional Institution" means a professional institution established/ maintained or substantially owned by the State Government;(j)"Governor" means Governor of the State of Uttarakhand;(k)["Government seats" means such seats of private institutions as notified by the State Government;] [Substituted by section 3(i) of UK Act no 26 of 2018.]Provided that such seats shall not exceed 50% of total seats in the course;(l)[ "Management" means any person or body by whatever name called, managing or controlling the private institutions;] [Substituted by section 3(i) of UK Act no 26 of 2018.](m)1("Minority" means community notified under clause (f) of section 2 of National Commission for Minority Educational Institutions Act 2004 (Act No 2 year 2005);(mm)[ "Minority Institution" means any institution established and managed by any minority person after obtaining no objection under subsection 4 of section 10 of the National Commission for Minority Educational Institutions Act 2004 (Act No 2 year 2005) or any institution declared by authority established by State Government or National Commission for Minority Education Institution for this purpose;] [Inserted by section 3(ii) of UK Act no 26 of 2018.](n)"Non-resident Indian" means a candidate born to a parent of Indian origin and residing outside the country and who has passed the qualifying equivalent examination outside India;(o)"Other Backward Classes" means the backward classes of citizens specified in Schedule 1 of Uttarakhand the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (Adaptation and Modification) Order, 2001;(p)[ "Private Institutions" means Unaided private professional higher educational institutions on which this Act applies;] [Substituted/repeal by section 3(iii) of UK Act no 26 of 2018.](q)"Professional Educational Courses" means course(s) of study notified as "professional course (s)" for the purpose of this act by the State Government leading to the award of a Degree, Diploma or Certificate by whatever name called;(r)[***] [Substituted/repeal by section 3(iii) of UK Act no 26 of 2018.](s)"Qualifying examination" means an examination as may be prescribed;(t)[ "Reserved Seats" means the seats notified by the State Government as reserved in private institutions for Scheduled Castes, Scheduled Tribes and Other Backward Classes;] [Substituted/repeal by section 3(iii) of UK Act no 26 of 2018.](u)"Sanctioned intake" means and implies the total number of seats sanctioned by the competent authority for admitting students in each course of study in a professional educational institution;(v)"State Funded University" means a university established or incorporated by an Act of the State Legislature and funded by the State Government;(w)"State Legislature" means Vidhan Sabha of Uttarakhand;(x)"Unaided Institution" means a private professional educational institution, not being an aided institution or minority institution;(y)"University" means a University so declared under Law;(z)["Authority" means The Appellate Authority constituted by the State Government under section 12 of the Act; [Inserted by section 3(iv) of Uttarakhand Act no 26 of 2018.](za)"Scheduled Caste" means any caste specified as Scheduled Caste with respect to the State of Uttarakhand under Article 341of the Constitution;(zb)"Scheduled Tribe" means any tribe specified as scheduled tribe with respect to the State of Uttarakhand under Article 342 of the Constitution.]Chapter - II Admission And Fee Regulatory Committee
