Section 2 in Assam Non-Government Educational Institutions (Regulation and Management) Act, 2006
2. [ Definitions. [Substituted by Assam Act No. 20 of 2018.]
(i)"Bigha" means standard measurement of land meaning Assam Bigha measurement 1338 square meter or 13.38 Are of land;(ii)"Director" means the Director of Secondary Education, Assam, in respect of Secondary and Higher Secondary level of education and Director of Elementary Education, Assam in respect of Primary and Middle level of Education;(iii)"employees" means the teaching and non-teaching staff of non-government educational institutions;(iv)"existing non-government educational institutions" means the non-government educational institutions as defined under clause (xiv) which are in existence on the date of commencement of this Act:Provided that the non-government educational institutions established by the people of the locality prior to 01.01.2006 which have received permission and recognition from the competent authority on or before 01.01.2006 shall be excluded from the purview of this clause;(v)"Executive Engineer, PWD, Building Division" means the Executive Engineer of PWD, Building Department under whose jurisdiction a particular school is situated;(vi)"fee" means all fees including tuition fee. development charges of any nature, capitation fee etc.;(vii)"Guwahati Metropolitan Development Authority (GMDA)" means the Guwahati Metropolitan Development Authority as established under the Guwahati Metropolitan Development Authority Act, 1985;(viii)"Guwahati Municipal Corporation" means the Guwahati Municipal Corporation established under the Gauhati Municipal Corporation Act, 1971;(ix)"Higher Secondary level of education" means education imparted from class XI to XII;(x)"institution" means non-government educational institutions as defined in clause (xiv) of this section;(xi)" Managing Committee" means committee constituted under Section 12 to perform the duties and functions entrusted to it under the provisions of this Act, which term shall also include the Governing Bodies of the Senior Secondary Schools;(xii)"Middle level of education" means education imparted from class VI to VIII;(xiii)"Municipal Town area" and "Town Committee area" means areas declared as Municipal Town and Town Committee area under the provisions of the Assam Municipal Act, 1956;(xiv)"National Commission for Minority Educational Institutions" means the National Com mission for Minority Educational Institutions as constituted by the Central Government;(xv)"non-government educational institutions" means schools established and run by an individual or association of individuals or any Non-Government Organization or Society or Trust, except the schools established and maintained by minorities under clause (1) of Article 30 of the Constitution of India and imparting education at Primary, Middle, Secondary and Higher Secondary Level without receiving any grants in-aid from the State Government excluding the educational institutions run or aided by the Central Government or the State Government. The word "institution" wherever it occurs in the Act shall be construed accordingly;(xvi)"permission" means permission accorded by the Director as required under Section 4 of the Act;(xvii)"prescribed" means prescribed by rules made under this Act;(xviii)"Primary level of education" means education imparted from class I to V;(xix)"Secondary level of education" means education imparted from class VIII to X;(xx)"may" "State Government" means the Government of Assam.]
