Section 3(k) in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006
(k)"professional educational institution" means a College or a School or an Institution by whatever name called, imparting professional education, -(i)affiliated to a State University, including a Private University established or incorporated by an Act of the State Legislature or constituent unit of a deemed to be University defined under Section 3 of the University Grant Commission Act, 1956.(ii)approved or recognized by the Competent Statutory Body established by State Government, regulating professional education.
