Section 2 in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984
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, by whatever name called, paid or collected directly or indirectly in excess of the fee prescribed under section 5, but does not include the deposit specified under the proviso to section 3 ;(c)"educational institution" means any institution by whatever name called, whether managed by Government, private body, local authority, trust, university or any other person carrying on the activity of imparting education in medicine or engineering leading to a degree conferred [by a university established under any law for the time being in force] [Substituted by Act 15 of 2003 w.e.f. 5.4.2003] and any other educational institution, or class or classes of such institution, as the Government may, by notification, specify ;(d)"Government" means the Government of Karnataka ;(e)"Government seats" means such number of seats in such educational institutions or class or classes of such institutions in the State as the Government may, from time to time, specify for being filled up by it in such manner as may be specified by it by general or special order on the basis of merit and reservation for Scheduled Castes, Scheduled Tribes, Backward Classes and such other categories, as may be specified, by the Government from time to time, without the requirement of payment of capitation fee or cash deposit ;(f)"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 includes also such person ;(g)"minority educational institutions" means educational institutions established and administered by minorities as provided under article 30 of the Constitution of India ; and(h)"Scheduled Castes" and "Scheduled Tribes" shall have the meaning respectively assigned to them in clause (24) and clause (25) of article 366 of the Constitution of India.
