Section 2(c) in Central Educational Institutions (Reservation in Teachers' Cadre) Act, 2019
(c)"Central Educational Institution" means -(i)a University established or incorporated by or under a Central Act;(ii)an institution of national importance established by an Act of Parliament;(iii)an institution, declared as an institution deemed to be University under section 3 of the University Grants Commission Act, 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 sub-clause (i) or sub-clause (ii), or a constituent unit of an institution referred to in sub-clause (iii); and(v)an educational institution established by the Central Government under the Societies Registration Act, 1860;
