Section 3(z) in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(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.]
