Section 2 in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Seats In Educational Institutions And Of Appointment Or Posts In The Services Under The State) Act 1994.
2. Definitions.—
In this Act, unless the context otherwise requires,.—(i)"Backward Classes of Citizens" means the class or classes of citizens who are socially and educationally backward as may be notified by the Government in the Karnataka Gazette from time to time:(ii)"Educational Institutions" means,-(a)any college or other educational institution maintained by the State or receiving aid out of the State funds or affiliated to any University established by law including an University college:(b)or any institute or training centrerecognised or approved by the Government:with the object of preparing, training or guiding its students for any certificate, decree or diploma or other academic distinctions granted or conferred by any University or authority established or approved in this behalf by the Government ;(iii)“Government” means the Government of Karnataka.
