Section 2 in Bihar State Higher Education Council Act, 2018
2. Definitions.
- In this Act unless the context otherwise requires,(a)"College" means any College or any institution maintained or approved by or affiliated to, any University and providing courses of study for admission to the examination of the University and includes autonomous college;(b)"Council" means the Bihar State Higher Education Council established under section 3;(c)"degree" means a degree in Arts, Science, Commerce, Fine arts, Engineering, Medicine, Technology, Management, Law or in any other subject recognized by any University and includes a post graduate degree;(d)"Diploma" means a diploma awarded on completion of a course of study after graduation, but does not include a certificate;(e)"Government" means the State Government;(f)"Higher Education" means education, whether professional, technical or otherwise, leading to the obtaining of any degree or diploma from any University;(g)"Institution of higher Education" means an institution conducting any course of study in higher Education, which is approved as such by the Government;(h)"member" means a member of the Council and includes the Chairman, the Vice-Chairman, Member Secretary-cum-State Project Director;(i)"Regulations" means the regulations made by the Council under this Act;(j)"University" means the Patna University, Patna, the Magadh University, Bodh Gaya, the Veer Kunwar Singh University, Ara, the Baba Saheb Bhim Rao Ambedkar University, Muzaffarpur, the Jai Prakash University, Chapra, the Tilka Manjhi Bhagalpur University, Bhagalpur, the Lalit Narayan Mithila University, Darbhanga, the Bhupendra Narayan Mandal University, Madhepura, the Kameshwar Singh Darbhanga Sanskrit University, Darbhanga, the Maulana Mazharul Haque Arabic & Persian University, Patna, the Aryabhatta Knowledge University, Patna, universities established under Bihar State Private University Act, 2013 or such other University that may be established in the State of Bihar under any Law made by the Legislature of the State of Bihar to which the University Grants Commission Act, 1956 applies;(k)"University Grants Commission" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956;(l)"Rashtriya Uchattar Shiksha Abhiyan" means Rashtriya Uchattar Shiksha Abhiyan Scheme Sponsored and run by Government of India.(m)" State" means the state of Bihar.
