Section 2 in The Jammu and Kashmir Board of Professional Entrance Examination Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Act' means the Jammu and Kashmir Board of Professional Entrance Examination Act, 2002 ;(b)'Board' means the Board of Professional Entrance Examinations constituted under section 3 ;(c)'Chairman' means the Chairman of the Board of Professional Entrance Examinations ;(d)'Government' means the Government of Jammu and Kashmir ;(e)'Member' means the member of the Board of Professional Entrance Examinations ;(f)'Prescribed' means prescribed by rules made under this Act ;(g)'Professional Courses' means the courses prescribed as professional courses from time to time by the Government and shall initially include MD, MS, Diploma Courses (PG) MBBS, BUMS, B. E. and Diploma Courses ;(h)'Professional Institutions' means the institutions prescribed as such by the Government from time to time and shall initially include Government Medical Colleges, Jammu/Srinagar, Skims, Srinagar, Government Dental College, Srinagar, Regional Engineering College, Srinagar, Govt. College of Engineering and Technology Jammu, Government Polytechnic Male/Female, Srinagar/Jammu, Government College of Education, Jammu/ Kashmir, Sher-i-Kashmir University of Agricultural Sciences and Technology, Jammu/Srinagar and all other private recognised Professional Colleges for which seats are allotted by the Government -(i)'Section' means a section of this Act ;(ii)'State' means the State of Jammu and Kashmir.
