Section 2 in Uttarakhand Open University Act, 2005
2. Definition.
- In this Act (unless the context otherwise requires) -(a)"Academic Council" and "Executive Council" mean respectively the Academic Council and the Executive Council of the University;(b)"Board of Recognition" means the Board of Recognition of the University;(c)"College" means a college or other academic Institutions established or maintained by, or admitted to the Privileges of the University:(d)"Distance education system" means the system of imparting education through any means of communication, such as broadcasting, telecasting correspondence courses, seminars, contact programmes or the combination of any two or more of such means;(e)"Finance Committee" means the Finance Committee of the University:(f)"Other Backward Classes" means the backward classes of citizens specified in Schedule I of the Uttarakhand Public Service (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (as applicable in the State of Uttarakhand) as amended from time to time;(g)"Planning Board" means the Planning Board of the University;(h)"Prescribed" means prescribed by the Statutes;(i)"School" means a school of studies of the University;(j)"Statutes", "Ordinances" and "Regulations" means, respectively, the Statutes, Ordinances and Regulations of the University;(k)"Student" means a student of the University, and includes any person who has enrolled himself for pursuing any course of study of the University;(l)"Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising, counseling or for rendering any other assistance required by the students;(m)"Regional Centre" means a centre established or maintained by the University for the purpose of coordinating and supervising the work of study centres anywhere in the State and for performing such other functions;(n)"Teacher" means a person employed for imparting instruction in the University or for giving guidance or rendering assistance to students for pursuing any course of study of the University and includes a Principal or Director of a College;(o)"University" means the Uttarakhand Open University established under Section 3 of this Act;(p)"Employee" means any person appointed by the University and includes teachers and other academic staff of the University;(q)"Chancellor and Vice Chancellor" mean respectively the Chancellor and Vice Chancellor of the University.Chapter-II The University and its Objects
