Section 2(k) in The National Council For Teacher Education Act, 1993
(k)"regulations" means regulations made under section 32;(ka)[ "school" means any recognised school imparting pre-primary, primary, upper primary, secondary or senior secondary education, or a college imparting senior secondary education, and includes- [Inserted by Act 18 of 2011, Section 4.](i)a school established, owned and controlled by the Central Government, or the State Government or a local authority;(ii)a school receiving aid or grants to meet whole or part of its expenses from the Central Government, the State Government or a local authority;(iii)a school not receiving any aid or grants to meet whole or part of its expenses from the Central Government, the State Government or a local authority;]
