Section 2 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"AICTE" means the All India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987, (Central Act No.52 of 1987);(b)"AIU" means, the Association of Indian Universities registered under the Societies Registration Act, 1860, (Central Act No.21 of 1860);(c)"BCI" means the Bar Council of India established under the Advocates Act, 1961;(d)"CSIR" means the Council of Scientific and Industrial Research, New Delhi, a funding agency of the Central Government;(e)"DST" means the Department of Science and Technology of the Central Government;(f)"Eminent Persons" means persons of impeccable integrity having outstanding knowledge and expertise in academics, scientific research and all other related subjects;(g)"Expert Committee" means a Committee of eminent persons notified by the Government to promote, facilitate and assist in the establishment of new Private Universities in Telangana constituted under this Act;(h)"Fee" means collection of amount made by the University from the students for different purposes under different heads and which is non-refundable;(i)"Government" means the Government of Telangana;(j)"Higher Education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;(k)"Hostel" means a place of residence for the students of the University;(I)"ICAR" means the Indian Council of Agricultural Research, a Society registered under the Societies Registration Act, 1860, (Central Act No. 21 of 1860);(m)"MCI" means the Medical Council of India constituted under the Medical Council Act, 1956, (Central Act No. 102 of 1956);(n)"NAAC" means the National Assessment and Accreditation Council, an autonomous institution of the UGC;(o)"NCTE" means the National Council for Teacher Education established under the National Council for Teacher Education Act, 1993, (Central Act No. 73 of 1993);(p)"Notification" means the Notification published in the Telangana Gazette and the word 'notified' shall be construed accordingly;(q)"PCI" means the Pharmacy Council of India constituted under section 4 of the Pharmacy Act, 1948, (Central Act No. 8 of 1948);(r)"Prescribed" means prescribed by the rules made under this Act;(s)"Regulatory Body" means a body established by the Central Government, for laying down the norms and conditions for ensuring academic standards of Higher Education, such as UGC, AICTE, NCTE, DBT, DST,BCI, MCI, PCI, NAAC, ICAR, DEC and CSIR;(t)"Regulations" means the Regulations made by any authority of the University under section 31;(u)"Rules" means the Rules made under section 46;(v)"Schedule" means the Schedule appended to this Act;(w)"Sponsoring Body" in relation to a University established under this Act means:-(i)a society "not for profit" registered under the Societies Registration Act, 1860, (Central Act No.21 of 1860); or the Telangana State Societies Registration Act, 2001; or(ii)a public trust "not for profit" registered under the Indian Trusts Act, 1882, (Central Act No.2 of 1882); or(iii)a company registered under section 8 of the Companies Act, 2013, (Central Act No.13 of 2013);(x)"Statutes" and "Ordinances" mean the Statutes and the Ordinances of the University made under this Act;(y)"Specified" means specified by Ordinances Statutes and Regulations under this Act;(za)"Student" means a student of the University and includes any person enrolled in the University for pursuing any course of study for a degree, diploma or other academic distinction duly instituted by the University including a research degree;(zb)"Teacher" means a Professor, Associate Professor, Assistant Professor or any other person required to impart education or to guide research or to render guidance in any other form to the students for pursuing a course of study of the University;(zc)"UGC" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956, (Central Act No.3 of 1956);(zd)"University" means a Private University established under section 3 of this Act.Chapter - II Establishment of University
