Section 2(f) in Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012
(f)"Educational Institution" means, -(i)A university established or incorporated by or under an Act of the Legislature of the State of Chhattisgarh;(ii)An institution, other than a minority educational institution referred to in clause (1) of Article 30 of the Constitution, maintained by or receiving aid from the State Government, whether directly or indirectly, and affiliated to a university referred to in clause (i);(iii)An educational institution established by the State Government under the Chhattisgarh Societies Registration Adhiniyam, 1973 (No. 44 of 1973);
