Section 2(p) in Puducherry School Education Act, 1987
(p)"private school" means a pre-primary, primary, middle or high school or higher secondary school or any other institution imparting education or training, established and administered or maintained by any person or body of persons, but does not include a school or an institution -(i)imparting technical or professional education;(ii)established and administered or maintained by the Central Government or the Government or any other authority designated or sponsored by the Central Government or the Government;(iii)maintained or approved by, or affiliated to, any University established by law; or(iv)giving, providing or imparting religious instruction alone, but not any other instruction;
