Section 2(d) in The Central Educational Institutions (Reservation In Admission) Act, 2006
(d)"Central Educational Institution" means-(i)a University established or incorporated by or under a Central Act;(ii)an institution of national importance set up by an Act of Parliament;(iii)an institution, declared as a deemed University under section 3 of the University Grants Commission Act, 1956 (3 of 1956), and maintained by or receiving aid from the Central Government;(iv)an institution maintained by or receiving aid from the Central Government, whether directly or indirectly, and affiliated to an institution referred to in clause (i) or clause (ii) , or a constituent unit of an institution referred to in clause (iii) ;(v)an educational institution set up by the Central Government under the Societies Registration Act, 1860 (21 of 1860);
