Section 2 in University Grants Commission [Affiliation Of Colleges By Universities] Regulations, 2009
2. Definitions.
- In these Regulations-------2.1"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 university;2.2"college" means any institution, whether known as such or by any other name which provides for a programme of study beyond 12 years of schooling for obtaining any qualification from a university and which, in accordance with the rules and regulations of the university, is recognized by the UGC as competent to provide for such programme of study and present students undergoing such programme of study for the examination for the award of such qualification;2.3"Commission" means the University Grants Commission established under the UGC Act;2.4"course" means one of the units which comprise a programme of study;2.5"programme"/"programme of study" means a higher education programme pursued for a degree specified by the Commission under Section 22(3) of the UGC Act;2.6"Statutory/Regulatory body" means a body so constituted by a Central State Government Act for setting and maintaining standards in the relevant areas of higher education, such as All India Council for Technical Education (AICTE), Medical Council of India (MCI), Dental Council of India (DCI), National Council for Teacher Education (NCTE), Bar Council of India (BCI), etc.;2.7"student" means a person admitted to and pursuing a specified programme of study;
