Section 2 in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Aided Institution" means a private health sciences educational institution including a minority institution, receiving recurring financial aid or assistance in whole or in part from the Central Government or State Government or from any local body;(b)"Common Entrance Test" means an entrance test, conducted by the State Government or any other authority, authorized by it;(bb)[ "Council" means a professional council pertaining to any health sciences discipline, constituted under any State Act or Central Act;] [Inserted by Punjab Act No. 24 of 2006.](c)"Fee" means a charge received by a private health sciences educational institution from a student in any manner or under any nomenclature as a condition for studying in that institution.Explanation. - It is made clear that the term "Fee" in addition to the tuition fee, shall also include all other expenses relating to studies;(d)"Foreign Indian Student" means a student declared as such by the State Government by notification;(e)[ "Management Category" means a category comprising such seats out of the sanctioned intake of a private health sciences educational institution, as may be allocated to the management of such institution by the State Government by notification in the Official Gazette, for filling up those seats by that institution in a fair and transparent manner on the basis of the inter se merit, determined by a Common Entrance Test or Qualifying Examination, in the presence of the representative of the authority conducting the Common Entrance Test;] [Substituted by Punjab Act No. 24 of 2006.](f)"Minority" means a community declared as such by the State Government by notification;(g)"Minority Institution" means an institution imparting health sciences education, established and administered by a minority for the purpose of welfare of the minority;(h)"Open Merit Category" means a category of seats comprising such seats out of the sanctioned intake of an institution, as may be allocated by the State Government by notification in the Official Gazette, for filling up those seats in a fair and transparent manner through a centralised receipt of applications and centralised counselling on the basis of the inter se merit, determined by a Common Entrance Test or Qualifying Examination, but excluding the seats of the management category or minority category;(i)"private health sciences educational institution" means an institution, not established and administered by the Central or State Government or a local body and it includes an aided or unaided or minority institution also;(j)"Qualifying Examination" means an examination, the passing of which enables a student to get admission to various courses of study in private health sciences educational institutions;(k)"sanctioned intake" means the total number of seats, sanctioned and notified by the State Government in the Official Gazette for admitting students in each course of study in a private health sciences educational institution;(l)"State Government" means the Government of State of Punjab in the Department of Medical Education and Research; and(m)"Unaided Institution" means a private health sciences educational institution, not being an aided institution.
