Section 2(y) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(y)"Specified" means specified by Ordinances Statutes and Regulations under this Act;(za)"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;(zb)"Teacher" means a Professor, Associate Professor, Assistant Professor 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;(zc)"UGC" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956, (Central Act No.3 of 1956);(zd)"University" means a Private University established under section 3 of this Act.
