In this Act, unless the context otherwise requires,-(a)“Academic Council” means the Academic Council of the University as specified in section 25;(b)“Agenda Matters” means all the matters and businesses to be designated in the Statutes each of which can be either included in the Agenda or be taken up for discussion and decision at a meeting of the Board of Governors or the Board of Management as the case may be, only subject to the prior written approval of the Chancellor. Consenting to the passing of such matters and businesses at such a meeting;(c)“Board of Governors” means the Board of Governors of the University as specified in section 23;(d)“Board of Management” means the Board of Management of the University as specified in section 24;(e)“Chancellor”, “Vice-Chancellor”, and “Pro Vice-Chancellor” means respectively the Chancellor, Vice-Chancellor and Pro Vice-Chancellor of the University;(f)“Campus” means a campus established, maintained or recognized by the University, wherever situated;(g)“Committees” means the Nominating Committee, Finance Committee, the Distance Education Committee, and any other committees formed by the various functionaries of the University as the case may be;(h)“Company” means Alliance Business School Private Limited, which is a Company and to be registered under section 25 of the Companies Act, 1956 or any other Company formed and registered by the Promoters under section 25 of the Companies Act, 1956;(i)“Constituent College” means a college or institution maintained by the University;(j)“Distance Education” means the process of imparting education to locations away from a classroom, building or site to another classroom, building, or site by using video, audio, computer, multimedia broadcasting, telecasting technologies and communications and includes a correspondence course, seminar, contact program, or a combination of any two or more such means;(k)“Distance Education Committee” means the Distance Education Committee of the University as specified in section 27;(l)“Finance Committee” means the Finance Committee of the University as specified in section 28;(m)“Government” means the Government of Karnataka;(n)“National Accreditation Bodies” means a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education, such as University Grants Commission, All India Council of Technical Education, Medical Council of India, Pharmaceutical Council of India, Indian Council of Agriculture Research, National Assessment and Accreditation Council, National Council of Teacher Education, Distance Education Council, Council of Scientific and Industrial Research, and includes the Government;(o)“Prescribed” means prescribed by the State Government by rules made under this Act;(p)“Principal in relation to a Constituent College” means the head of the Constituent College and includes, where there is no Principal or in the absence of a Principal appointed, the Vice-Principal or any other person for the time being appointed to act as Principal;(q)“Registrar” means the Registrar of the University;(r)“Regional Centre” means a Centre established or maintained by the University for the purpose of coordinating and supervising the work of study centres in any region and for performing such other functions as may be conferred on such centre by the Board of Management;(s)“Sponsoring Authority” or “Sponsoring Body” in relation to this Act means the Company;(t)“State” means the state of Karnataka;(u)“Statutes” and “Regulations” means respectively the Statutes and Regulations of the University;(v)“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;(w)“Teacher” means and includes a Distinguished Professor, Professor, Associate Professor, Assistant Professor, or Research Associate or such other person as may be appointed for imparting instruction or conducting or guiding research in the University or in a Constituent College, and includes the Principal of the Constituent College in conformity with the norms prescribed by the University Grants Commission;(x)“University Grants Commission” means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(y)“University” means the Alliance University established and incorporated under section 4;(z)“Visitor” and “Pro-Visitor” means the Visitor of the University and the Pro-Visitor of the University as specified in sections 13 and 14.
