Section 2 in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997
2. Applicability
- These regulations shall apply to:(a)colleges affiliated to the Universities and operating on 'no grant-in-aid' basis;(b)institutions deemed to be Universities under Section 3 of the Act, if such institutions operate on self-financing basis without receiving maintenance grants from the Central Government, any State Government or any statutory body under their control and disbursing grants;(c)Universities not receiving grant-in-aid from the Central Government or any State Government or any grant disbursing statutory bodies of such Governments for the maintenance or development expenditure of such Universities; and(d)Universities established as a joint venture between a private trust or society and a State Government.
