Section 2(b) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
(b)"an aided school" means any pre-primary school, primary school, upper primary school, secondary school, or higher secondary school, established and administered or maintained by any person or body of persons and recognized or approved by the competent authority tinder any law for the time being in force, which receives airy financial grant or assistance from the Central Government or the State Government or any local authority:
