Section 3 in The U.P. Admission To Educational Institutions (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 2006
3. Definitions. -
In this Act, unless the context otherwise requires, -(a)"academic year in relation to an admission" means a period of twelve months commencing on the first day of July of a calendar year within which the process of admission is initiated;(b)"aided institution" means a private educational institution, excluding minority institution, receiving recurring grants-in- aid or financial assistance in whole or in part from the State Government or from any body under the control of State Government disbursing grants-in-aid or financial assistance;(c)"general candidate" means a candidate selected on the basis of merit on an unreserved seat;(d)"Head of the Institution" means the President or the Manager or the Secretary of a society running the institution and includes the Director, the Principal or any Administrative Head of the institution;(e)"educational institution" means, -(i)a college or a school or an institution, by whatever name called, imparting education approved or recognized by a competent Statutory Body and affiliated to a State University, including a Private University established or incorporated by an Act of the State Legislature or a constituent unit of a deemed to be University defined under Section 3 of the University Grants Commission Act, 1956 imparting education.(ii)a college or a school or an institution, by whatever name called, imparting professional courses, approved or recognized by the Competent Statutory Body leading to the award of a degree, diploma or a certificate, by whatever name called.(f)"Other Backward Classes or citizens" means the Other Backward Classes or citizens specified in the Schedule-I to the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;(g)"Private Institution" means an educational institution not established or maintained by State Government or any Public Body;(h)"Professional Course" means a course of study notified as a professional course by the Competent Statutory Body leading to the award of a degree, diploma or certificate by whatever name called;(i)"Reserved Seat" means a seat reserved for the Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens;(j)"Sanctioned Intake" means and implies the total number of seats sanctioned by an authority notified by the State Government for admitting students in each course of study in an Institution;(k)"State University" means a University established or incorporated by an Act of the State Legislature;(l)"Unaided Institution" means a private Educational Institution, not being an Aided Institution;(m)"Unreserved Seat" means a seat other than reserved seats.
