In this Act, unless the context otherwise requires,-- (a) "affiliation" together with its grammatical variations, includes, in relation to a college, recognition of such college by, association of such college with, and admission of such college to the privileges of, a 1 *** University; 2 [(aa) appropriate Government means,-- (i) in relation to an educational institution recognised for conducting its programmes of studies under any Act of Parliament, the Central Government; and (ii) in relation to any other educational institution recognised for conducting its programmes of studies under any State Act, a State Government in whose jurisdiction such institution is established;] 3 * * * * * (c) "Commission" means the National Commission for Minority Educational Institutions constituted under section 3; 2 [(ca) "Competent authority" means the authority appointed by the appropriate Government to grant no objection certificate for the establishment of any educational institution of their choice by the minorities;] (d) "degree" means any such degree as may, with previous approval of the Central Government, be specified in this behalf by the University Grants Commission, by notification in the Official Gazette; 2 [(da) "educational rights to minorities" means the rights of minorities to establish and administer educational institutions of their choice;] (e) "Member" means a member of the Commission and includes the Chairperson; (f) "minority", for the purpose of this Act, means a community notified as such by the Central Government; 4 [(g) "Minority Educational Institution" means a college or an educational institution established and administered by a minority or minorities;] (h) "prescribed" means prescribed by rules made under this Act; (i) "qualification" means a degree or any other qualification awarded by a University; 5 * * * * * (k) "technical education" has the meaning assigned to it in clause (g) of section 2 of the All India Council for Technical Education Act, 1987 (52 of 1987); (l) "University" means a university defined under clause (f) of section 2 of the University Grants Commission Act, 1956 (3 of 1956), and includes an institution deemed to be a University under section 3 of that Act, or an institution specifically empowered by an Act of Parliament to confer or grant degrees.Open in Lexace · Ask the AI about this section
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