Section 2(q) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015
(q)"Private Professional Educational Institution" means any college, school, institute, institution or other body, by whatever name called, conducting any professional course or courses approved or recognized by the appropriate authority and affiliated to any university, but shall not include,-(i)any such institution established, maintained or administered by the Central Government, any State Government or any local authority;(ii)institution declared to be a deemed university under section 3 of the University Grants Commission Act, 1956 (3 of 1956); or(iii)a university to which the provisions of the University Grants Commission (Establishment and Maintenance of Private Universities) Regulations, 2003 are applicable;
