Section 2 in The Rajasthan Self-Financed Private Universities Ordinance, 2004
2. Definitions.
- In this Ordinance, unless the context otherwise requires,-(a)"AICTE" means All India Council of Technical Education established under All India Council of Technical Education Act, 1987 (Central Act No. 52 of 1987);(b)"CSIR" means the Council of Scientific and Industrial Research, New Delhi-a funding agency of the Central Government;(c)"College" means a college established, maintained or affiliated by the university;(d)"DEC" means the Distance Education Council established under section 28 of Indira Gandhi National Open University Act, 1985 (Central Act No. 50 of 1985);(e)"distance education" means education imparted by combination of any two or more means of communication, viz. broadcasting, telecasting, correspondence courses, seminars, contact programmes and any other such methodology;(f)"Director" means a head of an institution of center of the university;(g)"DST" means the Department of Science and Technology of the Central Government;(h)"employee" means a person appointed by the university to work in the university, colleges, institutions or study centers and includes teachers, officers (other than the Visitor) and other employees of the university;(i)"fee" means collection made by the university from the students by whatever name it may be called, which is not refundable;(j)"Government" means the State Government of Rajasthan;(k)"higher education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;(l)"hostel" means a place of residence for the students of the university, or its colleges, institutions or centers, maintained or recognized to be as such by the university;(m)"ICAR" means the Indian Council of Agriculture Research, a society registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1860);(n)"institution" means an institution of higher learning, research or specialized studies, established, maintained or recognized by the university;(o)"MCI" means Medical Council of India, Delhi;(p)"main campus" means the campus where the Headquarters of the University are situated;(q)"NAAC" means the National Council of Assessment and Accreditation, Banglore, an autonomous institutions of the UGC;(r)"NCTE" means the National Council of Teacher Education, Delhi;(s)"Off-campus centre" means a centre of the university established by it outside the main campus operated and maintained as its constituent unit, having the university's complement of facilities, faculty and staff;(t)"off shore campus" means a campus of the university established by it outside the country, operated and maintained as its constituent unit, having the university's complement of facilities faculty and staff;(u)"PCI" means Pharmaceutical Council of India, Delhi;(v)"prescribed" means prescribed by Rules made under this Ordinance;(w)"Principal" means the Chief Executive Officer of a college or any person duly appointed to act as such;(x)"Regulating Body" means a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education, such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR etc. and includes the State Government;(y)"Rules" means the Rules made under this Ordinance;(z)"sponsoring body" in relation to a University established under this Ordinance means-(i)a Society registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) or The Societies Registration Act, 1860 (Central Act No. 21 of 1860); or(ii)any public Trust registered under the Rajasthan Public Trust Act, 1959 (Act No. 42 of 1959) or the Indian Trusts Act, 1882 (Central Act No. 2 of 1882) or under the relevant laws in any other State or Union Territory; or(iii)a company registered under section 25 of the Companies Act, 1956 (Central Act No. 1 of 1956);(za)"Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, Ordinances and Regulations of the University made under this Ordinance;(zb)"Student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted by the university, including a research degree;(zc)"study centre" means a centre established and maintained or recognized by the university for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education:(zd)"teacher" means a Professor, Reader, Lecturer or any other person required to impart education or to guide research or to render guidance in any other form to the students for pursuing a course of study of the university;(ze)"UGC" means the University Grants Commission, established under the University Grants Commission Act, 1956 (Central Act No. 3 of 1956);(zf)"university" means a University established and incorporated under sub-section (1) of section 5.
