Section 2 in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"capitation fee" means any amount, by whatever name called, paid or collected directly or indirectly in excess of the fee prescribed under section 4;(b)"educational institution" , means any institution, by whatever name called, whether managed by any person, private body, local authority, trust or University, carrying on the activity of imparting education leading to a degree or diploma (including a degree or diploma in law, medicine or engineering) conferred by any University established under any law made by the Legislature of the State of Tamil Nadu and any other educational institution or class or classes of educational institutions (other than any educational institution established by the Central Government or under any law made by Parliament) as the Government may, by notification, specify;(c)"Government" means the State Government;(d)"management" includes the managing committee or any person, body of persons, committee or any other governing body by whatever name called in whom the power to manage or administers the affairs of an educational institution is vested: Provided that the Board of Trustees or governing body of Wakf Board, by whatever name called, constituted or appointed by any law for the time being in force relating to the charitable and religious institutions and endowments and Wakfs shall be deemed to be a management for the purposes of this Act;(e)"minority educational institution" means an educational institution of its choice established and administered by any minority whether based on religion or languages as has the right to do so under clause (1) of Article 30 of the Constitution.
