Section 2(m) in Tamil Nadu Private Schools (Regulation) Act, 2018
(m)"private school" means a Play School, Nursery and Primary, Primary, Middle, High and Higher Secondary School or Teacher Training Institute imparting education and training, whether receiving grant from the Government or not, established and administered or maintained by an educational agency and recognized by the competent authority under this Act, but does not include a school or an institution,-(i)established and administered or maintained by the Central Government or the State Government or any local authority; or(ii)imparting religious instruction alone, but not any other instruction;
