Section 2(6) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(6)"Charitable Institution" means any establishment, undertaking, organisation or association having separate existence formed or maintained for a charitable purpose and includes a specific endowment but does not include;(a)an institution managed by a hereditary trustee having proprietary right over the institution and the income thereof; and(b)an institution which is an inseparable integral part of a composite institution consisting of institutions other than charitable institutions also;
