Section 2 in Indian Institute of Teacher Education, Gujarat Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,(a)"Academic Council" means the Academic Council of the University established under section 22;(b)"Collaboration" means collaborative academic activity of the University with other Universities, other academic, institutions (local, regional, national or international) and other research, educational, teaching, training institutions and organizations;(c)"College" means college of learning and training maintained by or recognized, affiliated or approved as such by the University;(d)"Executive Council" means the Executive Council of the University constituted under section 20;(e)"Fee" means collection made by the University from the students for different purposes under different heads including tuition fee and development charges and the collection which is non-refundable;(f)"Finance Committee" means the Finance Committee of the University constituted under section 25;(g)"General Council" means the General Council of the University constituted under section 18;(h)"Institute" means the Indian Institute of Teacher Education, Gujarat, a University established and incorporated under section 3.(i)"Institution" means an institution which is a part of the University or it is associated v/ith and admitted to the privileges of the University;(j)"prescribed" means prescribed by rules, regulations, Statutes or, as the case may be, Ordinances made by or under this Act;(k)"Regulations" means the Regulations made under section 34;(l)"Research Council" means the Research Council of the University constituted under section 28;(m)"Standing Committee" means the Standing Committee of the University constituted under section 37.
