Section 2 in The Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Admission Committee" means the Admission Committee constituted in accordance with the provisions of section 4;(b)"aided college or institution" means a professional educational college or institution, including the University, run or managed by the trust, society or association of persons or organisations, receiving financial aid or grant-in-aid from the State Government or the Central Government;(c)"Common Entrance Test" means the entrance test conducted for determination of merits of the candidates for the purpose of admission in the different professional courses;(d)"Fee Regulatory Committee" means the Fee Regulatory Committee constituted under Section 9;(e)"Government college or institution" means a professional educational college or institution run and managed by the State Government;(f)"Government" means the Government of Gujarat;(g)"Government seats" means-(i)all the seats of the professional courses in the Government colleges or institutions and in the aided colleges or institutions; and(ii)seventy-five per cent, seats of the professional courses of the total approved seats in the unaided colleges or institutions;(h)"Management seats" means twenty-five per cent, seats of the professional courses of the total approved seats in the unaided colleges or institutions including fifteen per cent. Non-Resident Indian seats;(i)"Non-Resident Indian seats" means fifteen per cent, seats reserved for children or wards or the dependents for the education purpose, of the Non-Resident Indian, to whom admission is to be given in the professional educational colleges or institutions;(j)"prescribed" means prescribed by the rules made under this Act;(k)"Professional courses" means the courses conducted in any of the following discipline, namely:-(i)Medicine, Dentistry, Ayurveda, Homeopathy, Physiotherapy and Nursing, and(ii)such other courses as the State Government may, by notification in the Official Gazette, declare;(l)"Professional Educational College or Institution" means a college or an institution including the University imparting professional courses by whatever name called, leading to the award of a degree or diploma approved or recognised by the competent statutory authority;(m)"Unaided college or institution" means a professional educational college or institution including the University not receiving the financial aid or grant-in-aid from the State Government or the Central Government.(n)"University" means a University established under a law made by the Legislature of the State.
