Section 2(7) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(7)[ "private school" means a pre-primary, primary, middle or high school or higher secondary school or teacher training institution imparting education or training, whether receiving grant from the Government or not; established and administered or maintained by any person or body of persons, and recognised by the competent authority under this Act but does not include a school or an institution - [Substituted by Tamil Nadu Recoginsed Private School (Regulation) Amendment Act, 1999 (Tamil Nadu Act of 11 of 1999).](a)imparting technical or professional education;(b)established and administered or maintained by the Central Government or the State Government or any local authority;(c)maintained or approved by, or affiliated to, any University established by law; or(d)giving, providing or imparting religious instruction alone, but not any other instruction.]
