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State of Rajasthan - Section

Section 2 in Rajasthan Schools (Regulation of Collection of Fee) Act, 2013

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"academic year" means any period of twelve months prescribed as such in the rules and different academic years may be prescribed for different class of schools;
(b)"aided school" means a school receiving any sum of money as aid from the State Government;
(c)"committee" means the committee constituted under section 5;
(d)"District Committee" means the District Committee constituted under section 11;
(e)"fee" means any amount, by whatever name called, collected, directly or indirectly, by a school for admission of a pupil to any Standard and course of study;
(f)"Government" means the State Government of Rajasthan;
(g)"Government school" means a school being run by the Government or any local authority;
(h)"local authority" means a Municipality constituted under the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009) or a Panchayati Raj Institution constituted under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994);
(i)"management", in relation to a school, means the committee of management constituted under section 9 of the Rajasthan Non-Government Educational Institutions Act, 1989 (Act No. 19 of 1992) and includes any person, body of persons, committee or any other governing body, by whatever name called, in whom the power to manage or administer the affairs of a school is vested;
(j)"prescribed" means prescribed by rules made under this Act;
(k)"private school" means a school established and administered or maintained by any person or body of persons and which is a recognized institution within the meaning of clause (q) of section 2 of the Rajasthan Non-Government Educational Institutions Act, 1989 (Act No. 19 of 1992), but does not include-
(i)an aided school;
(ii)a school established and administered or maintained by the Central Government or the State Government or any local authority;
(l)"rule" means the rules made under this Act;
(m)"school" means an institution of learning imparting education up to 10+2 level.