Section 2(b) in The Maharashtra Educational Institutions (Transfer Of Managers) Act, 1971
(b)"educational institution" or "institution" means an institution by whatever name called which is carrying on (either exclusively or among other activities) the activity of imparting secondary education, and includes a junior college for training teachers for imparting primary or pre-primary education and registered under the Societies Registration Act, 1860, or the **Bombay Public Trusts Act, 1950, and also includes the trustees or the managing or governing body of such institution by whatever name called;
