(47)"tutorial institution" means any institution started by a person or body of persons for giving coaching or instruction to fifty or more candidates or employing five or more teachers, to prepare them to appear for, an examination in any branch of education conducted by any body or authority or the Universities in the State under this Act or any other law and includes an institution where instruction in type writing or other commercial subjects is given:Provided that in the case of any institution where instruction in typewriting or other commercial subjects is given, the minimum number specified above in regard to candidates or teachers shall not apply;
