Section 3 in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
3. Amendment of Section 3.
- Section 3 of the principal Act-(i)in clauses (a), (e), (k), (l), (r) and (t) shall be substituted as follows, namely-`(a) "Admission and Fee Regulation Committee" means the committee constituted by the State Government under Section 4 for regulating the admissions, and determination and regulation of fee of private institutions excluding minority institutions.(e)is hereby repealed.(k)"Government seats" means such seats of private institutions as notified by the State Government:Provided that such seats shall not exceed 50% of total seats in the course.(l)"Management" means any person or body by whatever name called, managing or controlling the private institutions.(m)"Minority" means community notified under clause (f) of Section 2 of National Commission for Minority Educational Institutions Act, 2004 (Act No. 2 Year 2005).'.(ii)A new clause (mm) after clause (m) shall be inserted as follows, namely-`(mm) "Minority Institution" means any institution established and managed by any minority person after obtaining no objection under sub-section (4) of Section 10 of the National Commission for Minority Educational Institutions Act, 2004 (Act No. 2 Year 2005) or any institution declared by authority established by State Government or National Commission for Minority Education Institution for this purpose.'.(iii)Clauses (p), (r) and (t) shall be substituted as follows, namely-`(p) "Private Institutions" means Unaided private professional higher educational institutions on which this Act applies.(r)It is hereby repealed.(t)" Reserved Seats" means the seats notified by the State Government as reserved in private institutions for Scheduled Castes, Scheduled Tribes and Other Backward Classes.'.(iv)New clauses (z), (za), (zb) after clause (v) shall be inserted as follows, namely-`(z) "Authority" means the Appellate Authority constituted by the State Government under Section 12 of the Act.(za)"Scheduled Caste" means any caste specified as Scheduled Caste with respect to the State of Uttarakhand under Article 341 of the Constitution.(zb)"Scheduled Tribe" means any tribe specified as scheduled tribe with respect to the State of Uttarakhand under Article 342 of the Constitution.'.
