Section 3 in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
3. Definitions
- In these regulations, unless the context otherwise requires: -(a)"Act" means the University Grants Commission Act, 1956 (3 of 1956);(b)"appropriate authority" means the Central Government, a State, the Commission, a University or other authority which under any law for the time being in force, is competent to grant permission to establish, or to grant recognition to, a professional educational institution;(c)"Commission" means the University Grants Commission established under Section 4;(d)"Committee" means the Standing Committee of the Commission or the State Level Committee, as the case may be;(e)"competent authority" means the University Grants Commission, the Central Government, a State Government or a University or any other authority, as may be designated by the Commission, to determine the fees or scales of fees payable by students and the allotment of students for admission to various professional institutions;(f)"Fees", in relation to payment seats or free seats means all the institutional fees including tuition fee and development fee;(g)"Free Seats" means the seats on which the fee payable by a student seeking admission to, and prosecution of, a course of study at a level corresponding to the fees as specified for the Government colleges and institutions in the concerned State or Union Territory in respect of similar courses of study;(h)"Institution" means a college affiliated to a University or approved or recognised by Government or any competent statutory body, including the All India Council for Technical Education, Dental Council of India, Medical Council of India and National Council for Teacher Education, established or incorporated by, or under, a Central Act or a State Act, and includes an institution deemed to be a University declared by the Central Government on the recommendation of the Commission under Section 3 and all institutions recognised by the Commission under clause (f) of Section 2 and imparting education;(i)"NRI" means a Non-Resident Indian and the expression "non-resident" has the same meaning as assigned to it under the Income Tax Act, 1961 (43 of 1961);(j)"professional institution" includes any private unaided institution imparting education in Social Work, Home Science, Library Science, Education, Computer Science, Commerce, Law and the like and includes such other institution to which these regulations are made applicable by the Commission;(k)"Payment Seats" means seats other than Free Seats and for which fee payable by a student seeking admission to, and prosecution of, a course of study shall not exceed the limits specified under these regulations;(l)"section" means a section of the Act; and(m)"student" includes a person seeking admission in a course of study.
