Section 2 in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004
2. Definitions.
- In this Act unless the context otherwise requires.(a)"capitation fees" means any amount, by whatever name called, whether in cash or in kind paid or collected or received directly or indirectly in addition to the fees determined under section -4;(b)"committee" means the committee constituted under section 7;(c)"consortium" means an association of self financing professional colleges consisting of more than fifty percent of the total number of institutions of that particular type such as engineering / technology/medical/dental/ pharmacy/ayurveda/homeopathy/siddha and nursing;(d)"Government" means the Government of Kerala;(e)"Government Quota'" means those seats in a self financing professional college against which the Commissioner for Entrance Examinations makes allotment for admission;(f)"lapsed seats" means those-seats in the Government Quota that may be filled up by the management if and when the Commissioner for Entrance Examinations informs the management that he would not be advising any more candidates against such quota;(g)"Management" means any person or trustee or the governing body by whatever name called, under whose administration any self financing professional college is functioning;(h)"Management Quota" means those seats earmarked to be filled up by e management;(i)"prescribed" means prescribed by rules made under the Act;(j)"self financing professional college" means a college maintained by a person or body of persons and affiliated to or recognised by a university and not receiving any financial assistance form Government for running of the institution and conducting courses in any of the following disciplines, namely;-(i)Engineering and Technology;(ii)Medicine, Dentistry, Pharmacy, Ayurveda, Homeopathy, Siddha and Nursing;(iii)any other discipline as. may be declared by the Government by notification in the Gazette;(k)"State" means the, State Kerala and(l)"University" means the University of Kerala, the University of Calicut, the Mahatma Gandi University, the Kannur University or the Cochin University of Science and Technology or any other university established under any law made by the Legislature of the State.
