Section 3(b) in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993
(b)"educational institution" means-(i)any college or other educational institution, maintained by the State, or receiving aid out of the State funds, or affiliated to any University established by law including an University college and a constituent college; or(ii)any institute or training centre recognised or approved by the Government, with the object of preparing, training or guiding its students for any certificate, degree or diploma or other academic distinctions granted or conferred by any University, or authority established or approved in this behalf by the Government;
