Report No. 145

2.8. Deep and pervasive control and societies.-

In contrast, where the court found, on the facts, that the society was not related to governmental business and was not subject to deep and pervasive control of Government, it would not fall within "State". This is illustrated by the judgment relating to the institute of Constitutional and Parliamentary studies.1

1. Tek Raj Vasandi v. Union of India, (19S8) 1 SCC 236.