Section 2 in Uttar Pradesh State Universities Act, 1973
2. Definitions
. - In this Act, unless the context otherwise requires :(1)'Academic Council', 'Court' and 'Executive Council' mean respectively the Academic Council, the Court and the Executive Council of the University;(2)'affiliated college' means an institution affiliated to the University in accordance with the provisions of this Act and Statutes of that University;(3)'area of the University' means the area specified in respect of the University by or under Section 5 or Section 4, the case may be;(4)'associated college' means any institution recognised by the University and authorised under the provisions of [this Act and the Statutes of the University] [Substituted by Section 5 of Uttar Pradesh Act No. 29 of 1974 for the words 'this Act.] to provide for the teaching necessary for admission to a degree of the University;(5)'autonomous college' means an affiliated or associated college declared as such in accordance with the provisions of Section 42;(5A)[ the expression 'other backward classes of citizens' shall have the same meaning as in the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;] [Inserted by Section 2 of Uttar Pradesh Act No. 20 of 1994 (w.e.f. 15.7.1994).](5B)[ 'Central Board of Studies' means the Central Board of Studies referred to in Section 18-B;] [Inserted by President's Act No. 4 of 1996(w.e.f. 11.7.1995).](6)'constituent college' means an institution maintained by the University or by the State Government and named as such by the Statutes;(6A)[ Co-ordination Council' means the Co-ordination Council constituted under Section 18-A;] [Inserted by President's Act No. 4. of 1996 (w.e.f. 11.7.1995).](7)'Director' in relation, to an Institute, means the head of such Institute;(8)'existing University' means the University of Lucknow, [* * *] [The word 'Allahabad' omitted by Act No. 26 of 2005 (w.e.f. 14.7.2005).], Agra [which shall from September 24, 1995 be called [Dr. Bhimrao Ambedkar University, Agra] [Inserted by President's Act No. 4 of 1996 (w.e.f. 23.9.1995).]], Gorakhpur, [which shall with effect from the date of the commencement of the Uttar Pradesh State Universities (Second Amendment) Act, 1997 be called Deen Dayal Upadhyaya, Gorakhpur University, Gorakhpur] [Inserted by Uttar Pradesh Act No. 18 of 1997 (w.e.f. 16.8.1997).] Kanpur [which shall be called Shri Shahu Ji Maharaj University, Kanpur with effect from September 24, 1995 and Chhatrapati Shahu Ji Maharaj University, Kanpur with effect from the date of commencement of the Uttar Pradesh State Universities (Amendment) Act. 1997] [Substituted by Section 2 of Uttar Pradesh Act No. 12 of 1997.] or Meerut [which shall from January 17, 1994 be called Chaudhary Charan Singh University, Meerut] [Inserted by Section 2 of Uttar Pradesh Act No. 5 of 1994 (w.e.f. 17.1.1994).] or the Sampurnanand Sanskrit vishvavidyalaya, as the case may be;(9)'faculty' means a faculty of the University;(9A)[ 'foundation course' means a course of greater awareness of oneself and of the social, cultural and natural environment;] [Inserted by President's Act No. 4 of 1996 (w.e.f. 11.7.1995).](10)'hall (or college) of a University' means a unit of residence for students maintained or recognised by the University at which provision is made for imparting tutorial and other supplementary instructions;(11)'hostel of a university' means a unit of residence for students maintained or recognised by the University, other than a hall, and 'hostel of an affiliated or associated college' means a unit of residence for students of that college;(12)'Institute' means; an Institute established by the University under Section 44;(13)'management' in relation to an affiliated or associated college, means the managing committee or other body charged with managing the affairs of that college and recognised as such by the University :[Provided that in relation to any such college maintained by a Municipal Board or a Nagar Mahapalika, the expression 'management' means the education committee of such Board or Mahapalika as the case may be and the expression 'Head of the Management' means the Chairman of such committee;] [Inserted by Section 2 of Uttar Pradesh Act No. 12 of 1978.](14)'prescribed' means prescribed by the Statutes;(15)'principal' in relation to an affiliated, associated or a constituent college, means the head of such college;(16)'registered graduate' means a graduate of the University registered under the provisions of this Act or under any enactment repealed by this Act;(17)'Statutes', 'Ordinances' and 'Regulations' means respectively the Statutes, Ordinances and Regulations of the University;(18)[ 'Self finance course', means a course with respect to which all financial liabilities shall be borne by the management of an associated or affiliated college or by a University; [Substituted by Section 2 of Uttar Pradesh Act No. 1 of 2004 (w.e.f. 11.7.2003).](19)'teacher' in relation to the provisions of this Act except Chapter XI-A, means a person employed in a University or in an institute or in a constituent or affiliated or associated college of a University for imparting instructions or guiding or conducting research in any subject or course approved by that University and includes a Principal or Director;](20)'University' means an existing University or a new University established after the commencement of this Act under Section 4,(21)'Working Men's College' means an affiliated or associated college recognised as such in accordance with the provisions of Section 43.
