Section 2 in The Gujarat Educational Institutions (Regulation) Act, 1984
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Board" means the Gujarat State Examination Board established by the State Government;(b)"educational institution" means an educational institution conducting courses of instruction leading to grant of a Scheduled certificate;(c)"existing educational institution" means(i)an educational institution established before the commencement of this Act and maintained at such commencement;(ii)an educational institution established before a certificate leading to the grant of which such educational institution provides courses of instruction as specified in the Schedule by issue of a notification under section 4 and maintained at the issue of such notification;(d)"prescribed" means prescribed by rules made under this Act;'(e)"rules" means the rules made under this Act;(f)"Scheduled certificate" means any certificate specified in the Schedule.
