Section 2 in The Karnataka State Higher Education Council Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairman" means the Chairman of the Council;(b)"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;(c)"Council" means the Karnataka State Higher Education Council constituted under Section 3;(d)"Executive Committee" means the Executive Committee of the Council;(e)"Executive Director" means Executive Director and the Member-Secretary of the Council(f)"Government" means the Government of Karnataka;(g)"Higher education" means an education, whether professional, technical or otherwise, and includes research studies leading to the award of a degree or diploma or certificate by a University or an institution approved by the University;(h)"Institution" means an academic institution of higher education and research, not being a college, associated with and admitted to privileges of a University or maintained by a University;(i)"Medical Council of India" means the Council constituted under the Indian Medical Council Act, 1956 (Central Act 102 of 1956);(j)"Member" means a member of the Governing Council or the Executive Committee, as the case may be;(k)"Prescribed" means prescribed by rules made under this Act;(l)"Regulations" means the regulations made by the Governing Council under this Act;(m)"State" means the State of Karnataka;(n)"Statutes", "Ordinances" and "Regulations" of a University mean respectively, the Statutes, the Ordinances and the Regulations issued under the respective Acts of a University;(o)"Teacher" means any regular teacher working in a University, Government College or Government aided or Unaided College or institution whose appointment has been made or approved by or on behalf of the Government or a University;(p)"University" means any University in the State established by an Act of the State Legislature;(q)"University Grants Commission" means the Commission established under the University Grants Commission Act, 1956 (Central Act 3 of 1956);(r)"Vice-Chairman" means the Vice-Chairman of the Council.Chapter-II Constitution, Powers and Functions of the Council
