Section 2 in Manipur Technical University Act, 2016
2. Definitions.
- In this Act, unless the subject or context otherwise requires, -(i)"Academic Council" means the Academic Council of the University as constituted under section 24;(ii)"affiliated college" means a college or institution which has been granted affiliation by the University;(iii)"AICTE" means the All India Council for 'Technical Education, established under the All India Council for ' Technical Education Act, 1987 (Central Act No. 52 of 1987);(iv)"authorities" the authorities of the University; -(v)"Board" means the Board of Manage/neat of the University as constituted under section 24;(vi)"bodies" means the bodies of the University formed by the respective authorities;(vii)"collaboration" means collaborative academic activity of the University with other universities, academic institutions (local, regional, national or international), research institUtions and' organizations (research, agriculture, indUstry, trade i and commerce) within the provisions of the AICTE norms;(viii)"constituent college" means' a college or an institution which imparts technical education and is run and maintained by the University and includes a Faculty of the University; ,(ix)"Dean" means head of a Faculty of the University;(x)"Department" means a Department established, maintained and managed by a technical institution;(xi)"Director" means a head of an institution including a centre or a school of the University as designated by the Board of Management;(xii)"Faculty" means a Faculty of the University;(xiii)"Government aided technical institution" means technical institution receiving grant-in-aid from the State Government;(xiv)"institutions" means Government aided technical institutions and private unaided technical institutions;(xv)"management" means the trustees or the managing or governing body, by whatever name called, of any trust registered under the Indian Trust Act, 1882 (Central Act No. 2 of 1882) or any society registered under the Manipur Societies Registration Act, 1989 (Manipur Act No. 1 of 1990)under whose management one or more colleges or recognized institutions, are to be admitted to the privileges of the University;(xvi)"Ordinances" means Ordinances 'of the University I made under this Act;(xvii)"Principal" means the chief executive officer of a technical institution;(xviii)"private unaided technical institution" means an institution set up by a private management with the prior approval of AICTE to conduct degree or diploma level courses of technical education and not receiving grant-in-aid from the State Government;(xix)"Regulations" means Regulations of the University made under this Act;(xx)"State" means the State of Manipur;(xxi)"Statutes" means Statutes of the University made under this Act;(xxii)"teacher" means a person appointed or recognised by the University for the purpose of imparting instruction or conducting and guiding research and includes a person who may be declared by the Statutes to be a teacher;(xxiii)"technical education" means programmes of education, research and training in Engineering, Technology, Architecture, Management, Town Planning, Pharmacy, Computer Applications and Applied Arts & Crafts and such other programmes as the AICTE may, by notification in the Official Gazette, declare;(xxiv)"technical institutions" means institutions conducting programmes in the field of technical education;(xxv)"University" means the Manipur Technical University established under section 3 of this Act;(xxvi)"University Department" means a Department established and maintained by the University; and(xxvii)"University teacher" means a person appointed or recognized by the University for the purpose of imparting instruction or conducting and guiding research and includes a person who may be declared by the Statutes to be a University teacher.
