Section 2 in Jawaharlal Nehru Technological Universities Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"academic year" means a period of twelve months commencing on the first day of July of the year or such other period of twelve months beginning on such date as the Executive Council may specify in respect of all colleges under the control of the University or any particular college thereof;(2)"affiliated college" means a college within the University area affiliated to the University in accordance with the conditions prescribed;(3)"autonomous college" means a college on which the status of autonomy has been conferred by the University;(4)"college" means a college established and maintained by or affiliated to or recognized by the University;(5)"constituent college" means a College established or maintained by the University for providing courses of study qualifying students for admission to the University examinations in accordance with the regulations prescribed and includes a college established or maintained by Jawaharlal Nehru Technological University in the Stale immediately before the commencement of this Act and transferred to the concerned Technological University subsequently;(6)"Council" means the Executive Council of the University constituted under Section 11;(7)"Director" means the head of research and development, the head of a centre or school of advanced study or the Head of a distinct administrative unit, as may be prescribed by the University;(8)"Director of Technical Education" includes a joint Director in-charge of Technical Education;(9)"Government' means the State Government of Andhra Pradesh;(10)"Hostel" means a unit of residence for students of the University maintained or recognized by the University in accordance with the conditions prescribed.(11)"Institution" means an institution, organisation, training centre or other establishment providing teaching, research, experimentation of practical training in engineering, technology, physical and social sciences, and includes a polytechnic;(12)"notification" means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly;(13)"prescribed" means prescribed by statutes, Ordinances or regulations of the University made under this Act;(14)"Principal" means the Head of a college and includes the Head of an institution;(15)"registered graduate" means a graduate registered under conditions prescribed in this behalf;(16)"Registrar" means the Registrar of the University;(17)"Schedule" means the schedule appended to this Act;(18)"Secretary to Government" includes an Additional Secretary to Government a Joint Secretary to Government and a Deputy Secretary to Government;(19)"Student" means a person who is admitted to a college and is borne on the attendance register thereon until the end of the academic year;(20)"Teachers" includes directors, Professors, Readers/Associate Professors and Lecturers/Assistant Professors in a college or University and such other persons giving instructions in a college or University as may be declared by the Statutes to be teachers;(21)"Teachers of the University" means teachers appointed by the University to give instruction or guide research in the University and constituent colleges;(22)"Technological University" means the Jawaharlal Nehru Technological University, as constituted under this Act;(23)"University area" means the area indicated against each University specified in the Schedule-II;(24)"University College" means a college located in the University campus which is established or maintained by the University and provides courses of study qualifying students for admission to University examinations in accordance with the Regulations prescribed and includes colleges so located and established or maintained by the University immediately before the commencement of this Act.
