Section 2 in The U.P. State Council Of Higher Education Act, 1995
2. Definitions. -
In this Act -(a)"College" means any institution maintained or recognised by the University to provide for the teaching necessary for admission to a degree of the University and includes an affiliated College, an associated College, an autonomous College and a constituent College;(b)"council" means the Uttar Pradesh State Council of Higher Education established under Section 3;(c)"Fund" means the fund of the Council referred to in Section 15;(d)"higher education" means education, whether professional, technical or otherwise, leading to the obtaining of any degree or diploma from any University;(e)"institution of higher education" means an institution conducting any course of study in higher education, which is approved as such by the State Government;(f)"member" means a member of the Council and includes the Chairman and the Member-Secretary;(g)"regulations" means the regulations made by the Council under this Act;(h)"University Grants Commission" means the University Grants Commission established under Section 4 of the University Grants Commission Act, 1956;(i)a word or expression defined in the Uttar Pradesh State Universities Act, 1973 used, but not defined herein, shall have the same meaning as is assigned to if in that Act.
