Section 2 in Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009
2. Definition.
- In this Act, unless the context otherwise requires, -(a)"academic year" means the year commencing on the first day of June to the last day of May;(b)"aided school" means a school receiving any sum of money as aid out of the State funds;(c)"committee" means the committee constituted under section 5;(d)"District Committee" means the 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 or course of study;(f)"Government" means the State Government;(g)"Government School" means a school run by the Government or any local authority;(h)"local authority" means-(i)the Municipal Corporations of Chennai, Madurai, Coimbatore, Salem, Tiruchirappalli, Tirunelveli, Erode, Tiruppur, Vellore, Thoothukudi or any other Municipal Corporation that may be constituted under any law for the time being in force; or(ii)a Municipal Council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or(iii)a Panchayat Union Council or a Village Panchayat constituted under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(i)"management" includes the managing committee or 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:Provided that the Board of Trustees or governing body of Wakf Board, by whatever name called, constituted or appointed by any law for the time being in force relating to the charitable and religious institutions and endowments and Wakfs shall be deemed to be a management for the purposes of this Act;(j)"private school" means any pre-primary school, primary school, middle school, high school or higher secondary school, established and administered or maintained by any person or body of persons and recognized or approved by the competent authority under any law or code of regulation for the time being in force, 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;(iii)a school giving, providing or imparting religious instruction alone but not any other instructions;Explanation. - For the purpose of this clause,-(1)"code of regulation" means the Code of Regulations for Approved Nursery and Primary Schools, Code of Regulations for Matriculation Schools and Code of Regulations for Anglo-Indian Schools;(2)(i)pre-primary school shall consist of Pre-KG to UKG;(ii)primary school shall consist of LKG to Standard V or Standards I to V;(iii)middle school shall consist of LKG to Standard VIII, Standards I to VIII or Standards VI to VIII;(iv)high school shall consist of LKG to Standard X, Standards VI to X or Standards IX and X;(v)higher secondary school shall consist of LKG to Standard XII, Standards I to XII, Standards VI to XII or Standards XI and XII.(3)aided schools conducting any classes or courses, for which no money is paid as aid out of the State funds, shall be construed as a private school in so far as such classes or courses are concerned.
