Section 2 in The Techno India University, West Bengal, Act, 2012.
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University constituted under section 14;(b)"Administrator" means the Administrator appointed under section 20;(c)"Board" means the Board of Governors of the University constituted under section 10;(d)"Chairman" means the Chairman of the Board specified under section 10;(e)"Chancellor" means the Chancellor of the University appointed under section 7;(f)"Deans" means the Deans of the University appointed under section 22;(g)"Finance Committee" means Finance Committee of the University constituted under section 16;(h)"Managing Trustee" means the Managing Trustee of the Techno India Trust, Kolkata;(i)"prescribed" means prescribed by the regulations;(j)"Registrar" means Registrar of the University appointed under section 21;(k)"Regulations" means the regulations of the University made under this Act;(l)"Trust" means the Techno India Trust, Kolkata registered under Indian Trusts Act, 1882 registered at Kolkata on August 4, 2000 vide Trust Deed No. 1-962 dated 04.08.2000;(m)"University" means the Techno India University, West Bengal, a University established under section 3;(n)"Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 18.
