Section 2 in Shri Krishna Ayush University Kurukshetra Act, 2016
2. Definitions.
- In this Act and in all Statutes, Ordinances and Regulations made thereunder, unless the context otherwise requires,-(a)"academic course" means a course of study in any discipline of AYUSH according to the syllabus and curriculum prescribed by the University;(b)"affiliated college" means a college or an institution admitted to the privileges of the University under this Act;(c)"Ayush" means the Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homoeopathy including all branches concerning preventive, promotive, curative and rehabilitative services;(d)"Ayush course" means a course of all branches of AYUSH namely pre-clinical, para-clinical, clinical, para-medical and such other courses, as may be prescribed by the University at degree level or above or diploma;(e)"college" means a college maintained by, or admitted to the privileges, of the University under this Act;(f)"Department" means a unit set up for the purpose of imparting instructions for courses of study in AYUSH or any discipline allied there to;(g)"employee" means any person appointed by the University and includes teachers and all other staff of the University;(h)"Government" means the Government of the State of Haryana;(i)"Head of Department" means a senior most Faculty member/teacher in respective speciality/super-speciality/ subject/ discipline in the University, an institution or an affiliated college;(j)"Homoeopathy" means the Homoeopathic System of medicine founded by Dr. Hahnemann and includes the allied system of Bio-Chemistry founded by Dr. Schussler;(k)"hostel" means a unit of residence for the students;(l)"institution" means an academic institution not being a college, maintained by or admitted to the privileges of the University;(m)"prescribed" means prescribed by the Statutes, Ordinances and Regulations made under this Act;(n)"principal' means the head of a college or institution and includes, when there is no principal, a vice-principal duly appointed as such and in the absence of the principal or the vice-principal, the person for the time being duly appointed to act as the principal;(o)"recognized teacher" means such person as are approved by the University for the purpose of imparting instructions in a college or an institution admitted to the privileges of the University;(p)"Schedule" means Schedule appended to this Act;(q)"Siddha" means the system of medicine, which is basically therapeutic in nature;(r)"State" means the State of Haryana;(s)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act;(t)"student" means a person enrolled in the University, college or one of its affiliated colleges or institutions for taking a course of study for a degree, diploma or other academic distinction duly instituted by the University;(u)"Unani" means the Unani System of Medicine, relating to promotion of health and prevention of diseases;(v)"University" means Shri Krishna AYUSH University Kurukshetra as incorporated under this Act;(w)"University teacher" means Professor, Associate Professor, Assistant Professor and such other person, as may be appointed for imparting instructions or conducting research in the University or in any college or institution maintained by the University and is designated as teacher by the Ordinances;(x)"Yoga and Naturopathy" means a way of life, founded by Patanjali Rishi and includes natural way of healing by air, light, water and earth.
