Section 3 in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
3.
In this scheme, unless the context otherwise requires:All words and expressions used in the scheme but not defined hereunder shall have the meaning attached thereto in the Capital of Punjab (Development and Regulation) Act, 1952, and the rules made thereunder:-(i)"Allotment" means allotment of a site on lease-hold basis under this Scheme.(ii)"Category of Site", shall means site for Pre-Primary, Primary, High/Secondary School, as the case may be.(iii)"Competent Authority" means the Estate Officer appointed under the Capital of Punjab (Development and Regulation) Act, 1952, or any other officer appointed by the Administration under this Scheme.(iv)"Educational Institution (School)" means a Pre-Primary, Primary, High/Secondary School run by a duly constituted registered Society/Trust which would be of non-proprietary character, that is, its constitution be such that it does not vest control in a single individual or members of a family.(v)"Lease" means the transfer by or on behalf of Chandigarh Administration of the rights of use and occupation of any site to any person and the terms of lease shall be construed accordingly.(vi)"Lease-deed" means the deed in the prescribed form under this scheme.(vii)"Managing committee" means the Managing Committee of the Institution (School)/Society/Trust which shall be managing the affairs of the Institution (School).(viii)"Premium" means premium paid or promised to be paid for the transfer of right to use the site.(ix)"Reputed Institution (School)" means an Educational Institution (School) which has made significant contribution in the field of education, has excelled in educational and related activities, and has eminent Personalities interested in education associated with its management and running.(x)"Society" means a Society registered under the Societies Registration Act, 1860.(xi)"Trust" means a Trust registered under the Indian Trusts Act, 1926.
