Section 2 in Manipur University of Culture Act, 2015
2. Definitions.
- In this Act, and in the Statutes made hereunder, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University.(b)"Academic staff" means such categories of staff as are designated as academic staff by the Ordinances.(c)"Board of Studies" means the Board of Studies of the University;(d)"Chancellor" "Vice-Chancellor" and "Pro-Vice-Chancellor" means the Chancellor, Vice-Chancellor and Pro-Vice-Chancellor of the University;(e)"College" means any college or institution maintained by, or admitted to privileges of, the University:(f)"College Development Council" means the College Development Council of the University;(g)"Court" means the Court of the University;(h)"Department" means a Department of Studies and includes a Centre of Studies;(i)"Distance Education System" means the system of imparting education through any means of communication, such as broadcasting, telecasting, correspondence courses, contact programmes or the combination of any two or more such means;(j)"Employee" means any person appointed by the University and includes teachers and other staff of the University;(k)"Executive Council" means the Executive Council of the University;(l)"Hostel" means a unit of residence by whatever name called for students of the University provided, maintained or recognized by the University;(m)"Institution" means an academic institution, not being a college, affiliated/maintained by or admitted to the privileges of the University;(n)"Principal" means the Head of a college or an institution maintained by the University and includes, where there is no Principal, the person duly appointed to act as Principal for the time being, and in the absence of the Principal or the acting Principal, a vice-Principal duly appointed as such;(o)"Recognized teachers" means such persons as may be recognized by the University for the purpose of imparting Instructions in a College or an institution admitted to the privileges of the University;(p)"School" means a School of studies of the University;(q)"State Government" means the Government of Manipur,(r)"Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, Ordinances and Regulations of the University;-(s)"Teachers to the University" means Professors, Associate Professors, Assistant Professors, and such other persons as may be appointed for imparting instruction or conducting research in the University (of) in any college or Institution maintained by the University and are designated as Teachers by the Ordinances;(t)"University" means the Manipur University of Culture established and incorporated as a University under this Act
