Section 2 in C.U. Shah University First Statutes 2013
2.
In these Statutes, unless the context otherwise requires,(a)"AICTE" means All India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987,(b)"CSIR" means the Council of Scientific and Industrial Research, New Delhi, a funding agency of the Central Government;(c)"Distance Education" means imparting of education through any means of communication, such as broadcastings, telecasting, correspondence, courses, seminars, contact programmes of the combination of any two or more 6f such means:(d)"DST" means the Department of Science and Technology of the Central Government;(e)"Fee" means collection made by the University from the students for different purposes under different heads and which is non-refundable;(f)"Government" means the Government of Gujarat;(g)"Higher Education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;(h)"Hostel" means a place of residence for the students of the University, or its colleges, institutions or centres, maintained or recognised to be as such by the University;(i)"ICAR" means the Indian Council of Agricultural Research, a society registered under the Societies Registration Act, 1860;(j)"NAAC" means the National Council of Assessment and Accreditation, an autonomous institution of the UGC;(k)"NCTE" means the National Council for Teacher Education established under the National Council for Teacher Education Act, 1993;(l)"Off Campus Centre" means a centre established by the University outside the main campus but within the State of Gujarat operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff;(m)"Patron" trustee means the patron trustee of the Sponsoring body, Vardhman Bharti Trust, Wadhwan City, District Surendranagar.(n)"PCI" means Pharmacy Council of India constituted under section 4 of the Pharmacy Act, 1948;(o)"prescribed" means prescribed by rules made under this statute;(p)"President" means the President of the University; -(q)"Provost" means the Provost of the University appointed by the Governing Body of the University;(r)"Registrar" means the Registrar of the University;(s)"Regulatory Body" means a body established by the Central Government, for laying down the norms and conditions for ensuring academic standards of higher education, such as UGC, AICTE, NCTE, PCI, NAAC,ICAR, DEC. CSIR;(t)"Rules" means rules made under section 33;(u)"Schedule" means the Schedule appended to this statute;(v)"Sponsoring body" in relation to a University established under this statute means:i. a society registered under the Societies Registration Act, 1860. Registration no, GUJ/52/Surendranagar dated March 6, 1969;ii. a public trust registered under the Bombay Public Trusts Act, 1950 named Vardhman Bharti Trust, Wadhwan City, Registration No. F/43/ Surendranagar, dated March 6, 1969;(w)"Statutes" and "Ordinances" means the Statutes and the Ordinances of the University;(x)"Student" means a student of the University and includes any person enrolled in the University for pursuing any course of study for a degree, diploma or other academic distinction duly instituted by the University, including a research and post research degree;(y)"Study Centre" means a Centre established, maintained or recognised by the University for the purpose of advising, counselling or for rendering any other assistance required by the students in the context of distance education in the State of Gujarat;(z)"Teacher" means a Professor, Associate Professor, Assistant Professor, Lecturer, Tutor, Librarian or any other person required to impart education or to guide research or to guide in any other form to the students for pursuing a course of study of the University;(aa)"UGC" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956;(ab)"University" means C U Shah University, Wadhwan City, District Suredranagar, Gujarat, a Private University established under section 3.2.1Words and expressions used but not defined in these statutes shall have the meaning assigned to them in the statute.
