Section 2 in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'Backward Classes' means any socially and educationally Backward Classes of citizens recognised by the Government for purposes of clause (4) of article 15 of the Constitution of India;(b)'capitation fee' means any amount collected in excess of the fee prescribed under section 7;(c)'educational institution' 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 or otherwise, and includes a polytechnic, Industrial Training Institute and a Teachers Training Institute, but does not include a Tutorial institution;(d)'Government' means the State Government of Telangana;(e)'management' means the managing committee or the governing body by whatever name called of an educational institution to which the affairs of the said institution are entrusted and where such affairs are entrusted to any person whether called by the name of Secretary, Correspondent or by any other name, include also such person;(f)'notification' means a notification published in the [Telangana] [Adapted by G.O.Ms.No.25, Higher Education (TE/A2) Department, dated 22.07.2015.] Gazette and the word 'notified' shall be construed accordingly ;(g)'prescribed' means prescribed by rules made by the Government under this Act;(h)'Scheduled Castes and Scheduled Tribes' shall have the meanings respectively assigned to them in clause (24) and clause (25) of article 366 of the Constitution of India;(i)all words and expressions used but not defined in this Act shall have the meanings assigned to them in the [Telangana] [Adapted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.] Education Act, 1982.
