Section 2 in Arunachal Pradesh State Higher Education Council Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires,(a)"All India Council for Technical Education" means the Council constituted under the All India Council for Technical Education Act, 1987 (Central Act 52 of 1987);(b)"Bar Council of India" means the Bar Council constituted under the Advocates Act, 1961 (Central Act 25 of 1961 );(c)"Chairperson" means the Chairperson of the Council;(d)"College" means any Higher Education Institution affiliated to a University;(e)"Council" means the Arunachal Pradesh State Higher Education Council constituted under section 3;(f)"Executive Council" means the Executive Council of the Council;(g)"Member Secretary" means the Member Secretary of the Council;(h)"Government" means the Government of Arunachal Pradesh;(i)"Higher education" means the education and research studies leading to the award of a degree or diploma or certificate by a University or institution approved by the University;(j)"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;(k)"Medical Council of India" means the Council constituted under the Indian Medical Council Act, 1956 (Central Act 102 of 1956);(l)"Member" means a member of the Arunachal Pradesh State Higher Education Council, or the Executive Council, as the case may be;(m)"National Council for Teacher Education" means the Council constituted under the National Council for Teacher Education Act, 1993 (Central Act 73 of 1993);(n)"Notification" means the notification published in the Official Gazette under this Act;(o)"Patron" means the Patron of the Council;(p)"Prescribed" means prescribed by rules made under this Act;(q)"Regular student" means a regular student of a university or a college affiliated to a university;(r)"Regulations" means the regulations made by the Governing Council under this Act;(s)"State" means the State of Arunachal Pradesh;(t)"Statutes", "Ordinances" and "Regulations" of a University means the Statutes, the Ordinances and the Regulations respectively issued under the respective Acts of a University;(u)"Faculty" means any regular Lecturer/Senior Lecturer/Assistant Professor/ Associate Professor/ Professor working in a University or Government College or Government aided College or Polytechnics or any other such institution, whose appointment has been made by a University or Government or approved by a University;(v)"University" means any University in the State established by an Act of the State Legislature;(w)"University Grants Commission" means the Commission established under the University Grants Commission Act, 1956 (Central Act 3 of 1956);(x)"Vice-Chairperson" means the Vice-Chairperson of the Council;(y)"Visitor" means the Visitor of the Council;
