Section 2 in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"academic year" means the period of twelve months commencing on the 1st day of June every year;(b)"approved intake" means and implies the total number of seats sanctioned by the competent statutory authority for admitting students in each course of study in a professional educational institution;(c)"BPUT" means Biju Patnaik University of Technology established by the Biju Patnaik University of Technology Act, 2002;(d)"capitation fee" means any amount, by whatever nomenclature it be called, whether in cash or in kind, paid or collected or received directly or indirectly from the students in addition to the fee determined under this Act;(e)"fee" means all fees including tuition fee and development fee fixed by the Fee Structure Committee subject to approval of the Government;(f)"Fee Structure Committee" means the Committee constituted under Section 6;(g)"freeship" means full or partial remission of fee awarded to students belonging to economically weaker sections as the Government may decide, from time to time, on merit-cum-means basis;(h)"general category" means class of persons belonging to any category other than the reserved category;(i)"Government" means Government of Orissa;(j)"Government institution" means professional educational institution established and managed by Government;(k)"Joint Entrance Examination (JEE)" means entrance test conducted by the Policy Planning Body for all professional educational institutions, for determination of merit of the candidates followed by centralized counselling for the purpose of admission to such institution through a single window system;(l)"lateral entry" means admission of students in 2nd year of the course against seats which will be ten per centum of the approved intake of the first year of such course as per the guidelines of the All India Council for Technical Education;(m)"management" means any person or body by whatever name called managing and controlling the affairs of a private professional educational institution;(n)"minority" for the purpose of this Act, means a community belonging to a religious or linguistic minority as may be notified by the Government;(o)"minority institution" means private professional educational institution established and administered by minority;(p)"Non-Resident Indians (NRI)" means children or wards of a person of Indian origin residing outside India;(q)"Policy Planning Body" means a body constituted under Section 4;(r)"prescribed" means prescribed by rules made under this Act;(s)"private professional educational institution" means professional educational institution which is not established and managed by Government, Union Government or Government of any other State;(t)"Professional Education Fund" means the Fund constituted under Section 12;(u)"professional educational institution" means college or school or an institute, by whatever name called, imparting professional education or conducting professional educational courses leading to the award of a degree, diploma or a certificate by whatever name called, approved or recognized by the competent statutory body or affiliated to a University, in any of the following disciplines, namely -(i)Bachelor of Science; Engineering, Bachelor of Engineering, Bachelor of Technology and Bachelor of Architecture;(ii)Master in Computer Application;(iii)Bachelor of Medicine and Bachelor of Surgery (MBBS);(iv)Bachelor of Dental Surgery (BDS);(v)Bachelor of Pharmacy;(vi)Bachelor in Hotel Management and Catering Technology;(vii)Master in Business Administration;(viii)Master of Science Engineering, Master of Engineering, Master of Technology and Master of Architecture;(ix)Bachelor in Bio-Technology;(x)All Master Degree courses in Medical streams;(xi)Master of Pharmacy; and(xii)any other educational courses as may be declared by Government, by notification, from time to time;(v)"qualifying examination" means the examination as may be determined by the Policy Planning Body as qualifying for the purpose of appearing JEE;(w)"reserved category" in relation to reservation of seats in private professional educational institution other than the minority institution means class of persons belonging to Scheduled Castes, Scheduled Tribes or SEBC and includes such other class declared in accordance with the reservation policy of Government notified from time to time.(x)"Scheduled Castes and Scheduled Tribes" means such Castes and Tribes as notified by the President of India respectively under articles 341 and 342 of the Constitution of India;(y)"SEBC" means Socially and Educationally Backward Classes of Citizens other than the Scheduled Castes and Scheduled Tribes as may be specified by the Government from time to time;(z)"single window system" means the centralized system for admission administered by the Policy Planning Body;(za)"Sponsored Institution" means a professional educational institution set up by the Government under the Societies Registration Act, 1860, the Constitution College of University, and department of a University, which runs either with the Government sponsored programme or with the self-financing programme or with both;Explanation. - The expression 'Government sponsored programme' means the course of study for which financial assistance is being provided by the Government; and(zb)"University" means a University established or incorporated by an Act of the legislature of the State of Orissa.
