Section 2 in The Netaji Subhas Open University Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University;(2)"academic year" means a period of twelve months commencing on the first day of July or such other period of twelve months, commencing on such date, as the Executive Council may specify in respect of all the study centres and courses of study or any particular study centre or course of study;(3)"Co-ordinator" means the head of a regional centre;(4)"correspondence-cum-contact programme student" means a student enrolled in any one of the study centres;(5)"Department" means a department of studies of the University;(6)"distance education system" means the system of imparting education through correspondence course, broadcasting, telecasting, seminar, contact programme or any other means or combination of means;(7)"employee" means any person appointed by the University, and includes Teachers and other employees of the University;(8)"Executive Council" means the Executive Council of the University;(9)"Finance Committee" means the Finance Committee of the University;(10)"Minister" means the Minister-in-charge of the Higher Education Department of the State Government;(11)"non-teaching employee" means the non-teaching employee, not holding any teaching post (including part-time teaching post), appointed or recognized as such by the University;(12)"notification" means a notification published in the Official Gazette;(13)"prescribed" means prescribed by Statutes or Ordinances or Regulations made under this Act;(14)"Regional Centre" means a centre established as such by the University, for maintaining records regarding enrolment of students, despatching teaching materials, making arrangements for holding lectures in the classes in Study Centres, and dealing with other allied matters;(15)"Regulations" means the Regulations made under this Act;(16)"School of Studies" means a School of Studies of the University;(17)"State Government" means the Government of West Bengal in the Higher Education Department;(18)"Statutes" and "Ordinances" means respectively the Statutes and Ordinances made under this Act;(19)"student" means a student of the University, and includes any person who has enrolled himself for pursuing any course of study of the University;(20)"Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising or counseling, or for rendering such other assistance in the activities of the University as may be required by the students;(21)"Teacher" means a Professor, Associate Professor, [* * *] [Omitted 'Reader' by Act No. 12 of 2011, dated 25.1.2012.], Assistant Professor, [* * *] [Omitted 'Lecturer' by Act No. 12 of 2011, dated 25.1.2012.] or such other person as may be designated as such by Statutes for imparting instruction or for giving guidance or rendering assistance of academic nature to students for pursuing any course of study;(22)"the University" means the Netaji Subhas Open University as constituted under this Act;(23)"University Centre" means the place where the administrative offices of the University are situated.(24)[ "Teacher of the University" means a Professor, Associate Professor, Assistant Professor, Reader or any other person, holding a teaching post appointed or recognized as such by the University.] [Inserted by Act No. 12 of 2011, dated 25.1.2012.]
