Section 2 in Dr. Abdul Haq Urdu University Act, 2016
2. Definitions.
- In this Act and the Statutes appended hereto, unless the context otherwise requires,-(1)"Academic year" means a Period of twelve months commencing on the first day of July of the year.(2)"Affiliated College" means a college within the University area affiliated to the University in accordance with the conditions prescribed.(3)"Academic Council" means the Academic Council of the University.(4)"Academic Staff" means such categories of staff as are designated as academic staff by the Ordinances.(5)"Board of Studies" means the Board of Studies of the University.(6)"Block Grant" means the annual grant-in-aid determined by the Government to each university to cover the salaries of the employees, pensions of the pensioners, maintenance, and State Sponsored research and innovation, to be valid for the entire block period and to be released every quarter by appropriate percentage increase from year to year.(7)"College" means a college established and maintained by or affiliated to the University.(8)"Constituent College" means a college established and maintained by the University and located outside the University Campus, and includes a college so located and established and maintained by the University immediately before the commencement of this Act.(9)"Commissioner of Higher Education" includes Commissioner/Director of Higher Education.(10)"Department" means a University Department of study recognized as such by the Statutes.(11)"Dean" means the academic head of the Schools.(12)"Distance Education System" means the System of imparting education through any means of communication such as broadcasting, telecasting, correspondence courses, seminars, contact programmes or the combination of any two or more of such means.(13)"Employee" means any person appointed by the University and includes teachers and other staff of the University.(14)"Executive Council" means the Executive Council of the University.(15)"Finance Committee" means the Finance Committee of the University.(16)"Government" means the State Government of Andhra Pradesh.(17)" Grievance Redressal Committee" means a committee constituted by the University.(18)"Head of the Department" means a teacher of the University appointed in accordance with the Statutes prescribed, and responsible for the co-ordination of instruction, training, and research in any Department of the University.(19)"Hostel" means self maintained hostels by the students.(20)"Institute" means an academic Institution, not being a College, maintained and /or recognized by the University.(21)"Internal Quality Assurance Cell (IQAC)" means a Cell constituted by the University as per the recommendations of the National Assessment and Accreditation Council for planning, guiding, and monitoring the quality assurance and enhancement activities of the University.(22)"Ombudsman" means the person appointed under the provisions of this Act to adjudicate the disputes relating to the service matters of the employees.(23)"Post-Graduate Centre" means a Centre established by the University in which provision are made for Post-Graduate courses of study, and which is declared as such by the Statutes.(24)"Post-Graduate College" means a University College, an affiliated college, or a constituent college in which provision is made for post-graduate courses of study in accordance with the regulations prescribed.(25)"Prescribed" means prescribed by the Statutes, Ordinances, or Regulations.(26)"Professional College" means a college established and maintained by the University or affiliated to the University for providing courses of study leading to professional degrees of the University, in accordance with the Regulations prescribed.(27)"Recognized Instituted" means a Research Institute recognized by the University in such manner as may be prescribed.(28)"Registered graduate" means a graduate registered under this Act.(29)"Regulations" means the Regulations made by any authority of the University under this Act for the time being in force.(30)"School" means a School of Studies comprising departments of inter-disciplinary nature, established by the University and declared as such by the Statutes.(31)"Student" means a person who is admitted to a college or a school, and is borne on the attendance register thereon.(32)"Statutes" and "Ordinances" mean, respectively, the Statutes and Ordinances of the University for the time being in force.(33)"Teachers of the University" means Professors, Associate Professors, Assistant Professors and such other persons as may be appointed for imparting instruction or conducting research in the University or in any Institution maintained by the University and who are designated as teachers by the ordinances.(34)"University Teachers" means teachers appointed by the University through a duly constituted Selection Committee to give instruction and conduct and / or guide research in the University, its Post-Graduate Centres, Constituent Colleges, and Schools.The words, expressions and abbreviations, if any, used above and in the Act shall have the meaning given to them, unless there is anything contrary to the subject or context.
