Section 2 in Andhra Pradesh Reservation of seats in the Educational Institutions and of appointments or posts in the Public Services under the State to Muslim Community Act, 2005
2. Definitions.
- In this Act unless the context otherwise requires: -(a)"Educational Institutions" means a college, a school imparting education upto and inclusive of tenth class or other institution by whatever name called, whether managed by Government, private body, local authority or University and carrying on the activity of imparting education therein, whether technical, professional including medical or otherwise, and includes a Polytechnic, Industrial Training Institute and Teachers' Training Institute.(b)"Government" means State Government of Andhra Pradesh.(c)"Muslims" means any person professing the faith of Islam but does not include for the purpose of this Act, persons belonging to Dudekula, Laddaf, Pinjari/Noorbash and Mehator groups who are already included in the list of Backward Classes in the State.(d)"Notification" means a notification published in the Andhra Pradesh Gazette and the word 'Notified' shall be construed accordingly.(e)"Public Service" means public service as defined in Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 (A.P. Act No. 2 of 1994).
