Section 2(u) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(u)"self financed school" means any pre-primary school, primary school, upper primary school, secondary school or higher secondary school, established and administered or maintained by any person or body of persons including trusts and companies and recognized or approved by the competent authority under any law for the time being in force holding affiliation of international or Central or Stale Boards operating in the State of Gujarat, which are not receiving any financial grants or assistance from the Central Government or the State Government or any local authority, but does not include a school giving, providing or imparting religions instruction alone;
