Section 2 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
2. Definitions.
- In this Act :-(a)"Academic Council" and "Executive Council" means respectively and 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 Institution established or maintained by, or admitted to the Privileges of the University;(d)"distance education systems" means the systems of imparting education through any means of communication, such as broadcasting telecasting, correspondence course, 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 or citizens specified in Schedule I of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994, 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 schools 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, counselling or for rendering any other assistance required by the students;(m)"teacher" means a person employed for imparting instruction in the University 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;(n)"University" means the Uttar Pradesh Rajarshi Tandon Open University established under Section 3.Chapter - II The University and its Objects
