Section 2(2) in The Tamil Nadu Admission In Professional Educational Institution Act, 2006
(2)in Engineering Institution, the first year of,-(i)Bachelor of Engineering;(ii)Bachelor of Technology; and(iii)Bachelor of Architecture.and includes any other professional educational courses at undergraduate and postgraduate level, as may be notified by the Government in this behalf;(f)"professional educational institution" means any college or school or an institute, by whatever name called, including minority professional educational institutions, conducting professional educational courses leading to the award of a degree, whatever name called, approved or recognised by the competent statutory body and affiliated to an University;(g)"qualifying examination" means the examination conducted by the Board of Secondary Education, Government of Tamil Nadu, at the Higher Secondary (Plus Two) level or an equivalent examination conducted by the Central Board of Secondary Education or any other State Board of any other State or any other Authority;(h)"relevant subjects" mean the subjects as may be prescribed for admission to each professional educational courses(i)"State Board" means the Board of Secondary Education, Government of Tamil Nadu;(j)"University" means the University established or incorporated by an Act of the State Legislature;(k)the expression "non-resident Indian" shall have the meaning assigned to it in the Income-tax Act, 1961 (Central Act 43 of 1961).
