Section 2 in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"AICTE" means the All India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987 (Central Act No. 52 of 1987);(2)"AIU" means the Association of Indian Universities Registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1860);(3)"BCI" means the Bar Council of India;(4)"Central Government" means the Government of India.(5)"Constituent College or Institution" means and includes a college or institution of the Sponsoring body;(6)"CSIR" means the Council of Scientific and Industrial Research, New Delhi, a society registered under the Societies Registration Act 1860;(7)"DBT" means the Department of Biotechnology of the Central Government;(8)"DST" means the Department of Science and Technology of the Central Government;(9)"Eminent Persons Panel" means a panel of nine persons of impeccable integrity having outstanding knowledge and expertise in academics, scientific research, public administration, finance, law or management etc. notified by the Government from time to time;(10)"Expert Committee" means a Committee of eminent persons notified by the Government to promote, facilitate and assist in establishment of new Private Universities in Andhra Pradesh constituted under section 8;(11)"Fee" means collection of amounts made by the University from students for different purposes under different heads and which is non-refundable;(l2)"Government" means the Government of Andhra Pradesh;(13)"Green Field" means starting of a university fresh for the first time from scratch without any consideration to any existing educational institution(s) or anything related to such institution(s);(14)"Higher Education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;(15)"ICAR" means the Indian Council of Agricultural Research, registered under the Societies Registration Act, 1860 (Central Act No.21 of 1860);(16)"MCI" means the Medical Council of India constituted under the Medical Council Act, 1956 (Central Act No.102 of 1956);(17)"NAAC" means the National Assessment and Accreditation Council, an autonomous institution of the UGC;(18)"NCTE" means the National Council for Teacher Education established under the National Council for Teacher Education Act, 1993 (Central Act No.73 of 1993);(19)"Notification" means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly;(20)"PCI" means Pharmacy Council of India constituted under section 4 of the Pharmacy Act, 1948 (Central Act No.8 of 1948);(21)"Prescribed" means prescribed by rules made under this Act;(22)"Private University" means a University established under section 3 of this Act and hereafter also referred to as University;(23)"Regulatory Authority" means an Authority established under section 32;(24)"Regulatory Body" means and includes a body such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DBT, DST, CSIR, BCI established by the Central Government or Government for maintenance of standard of higher education;(25)"Regulations" means regulations made by any authority of the University under section 31;(26)"Rules" means rules made under section 45;(27)"Schedule" means the Schedule appended to this Act;(28)"Specified" means specified by Ordinances, Statutes and Regulations under this Act;(29)"Sponsoring body" in relation to a University established under this Act means,-(i)a society "not for profit" registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1860) or the Andhra Pradesh Societies Registration Act, 2001 (Central Act No. 35 of 2001) ; or(ii)a public trust "not for profit" registered under the Indian Trusts Act, 1882 (Central Act No. 2 of 1882); or(iii)any other society or trust "not for profit" registered as above and formed by consortia of academic institution(s), industry and/or educational societies; or(iv)any company registered under section 8 of the Companies Act, 2013 (Central Act No .13 of 2013); or(v)any company other than the company mentioned in item (iv), with such limitations as specified by the Government from time to time.(30)"State University" means a university established under the Andhra Pradesh Universities Act, 1991(Act No. 4 of 1991);(31)"Statutes" and "Ordinances" mean the Statutes and the Ordinances of the University made under this Act;(32)"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 degree;(33)"Teacher" means a Professor, Associate Professor, Assistant Professor, or any other person required to impart education or to guide research or render guidance in any other form to the students for pursuing a course of study of the University;(34)"UGC" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act No. 3 of 1956).
