Section 2 in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Aided Institution" means a Private Medical Educational Institution, receiving financial aid or assistance in whole or in part from the Central or State Government or from any body, under the Control Central or State Government disbursing grant-in-aid or financial assistance and shall include a minority institutions;(b)"Common Entrance Test" means an entrance test, for the purpose of admission to a Medical Course, conducted by an agency authorized by the State Government, by a notification published in the Official Gazette or, pending such notification, by the State Government;(c)"fee" means all fee including tuition fee and development charges;(d)"general category" shall mean and imply seats from out of the sanctioned intake of institution; not being seats in the management category, allocated to be filled by the State Government in the manner as may be prescribed;(e)"management category" shall mean and imply seats in an institution; from out of the sanctioned intake, other than those filled by the authorized agency of the State Government, allocated to the management of the institution for being filled by it in accordance with the provisions of this Act;(f)"medical course" means any approved professional course in medicine, dentistry, nursing, pharmacy, para-medical or in any other system of medicine, which are recognized or approved under the respective Act governing that course;(g)"Non-Resident Indian Student" means the wards of Indian having Non-Resident India status under the law and who have passed the qualifying examination from abroad;(h)"notification" shall mean a notification published, under proper authority, in the Official Gazette;(i)"Official Gazette" shall mean the Rajpatra of Himachal Pradesh;(j)"Private Medical Educational Institution" means an institution not promoted or run by the Central Government, State Government or Union Territory Administration of any agency or instrumentality of the Central or State Government;(k)"Qualifying Examination" means the minimum eligibility qualification or its equivalent prescribed by the concerned statutory authority for taking admission in 1st year of the medical course;(l)"sanctioned intake" shall mean and imply the total number of seats sanctioned by the State Government for admitting students in each course of study in a Private Medical Educational Institution;(m)"State" means the State of Himachal Pradesh;(n)"State Government" means the Government of Himachal Pradesh; and(o)"Unaided Institution" means a Private Medical Educational Institution, not being an Aided Institution.
