Section 2 in Sangai International University Manipur Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires: -(i)"Academic Council" means the Academic Council of the University constituted in this Act.(ii)"Act" means the Sangai International University Manipur Act, 2014.(iii)"Affiliated colleges" means a college or an Institution affiliated to the University.(iv)"Annual Report" means the annual report of the University as prepared under this Act(v)"Board of Governors" means the Board of Governors of the University as referred in this Act.(vi)"Board of Management" means the Board of Management of the University constituted in this Act.(vii)"Chancellor" means Chancellor of the University appointed under this Act.(viii)"Community College" means institute established by the University for the purpose of an alternative system of education which aims to empower individuals through appropriate skill development leading to gainful employment.(ix)"Constituent College" means a college or an Institution established and maintained by the University.(x)"Distance Education System" means the system of imparting education through all mode of education such as Information Technology, Communication and other media such as Multimedia, Broadcasting, Telecasting, Online over internet portal, other interactive methods, email, internet, computer, interactive talk- back, e- learning, correspondence course, seminar, contact program or a combination of any two or more of such means, through any mode of technology assisted learning for academics, research and training in any field under blended learning pattern, etc.(xi)"Educational Trust" means Research and Gyan for Noble Upliftment T rust.(xii)"Employee" means employee appointed by the University and includes teachers and other staff of the University or of a constituent College and Study Centers.(xiii)"Endowment fund" means the fund created by the University.(xiv)"External Students" means students studying regular program but due to lack of financial resources or non-availability of time, accommodation or other reasons unable to attend full-time courses or staying at remote places far away from the University, Constituent College, and its affiliated colleges.(xv)"Faculty" means Faculty of the University or of a constituent College and Study Centers.(xvi)"Fund" means the fund of the University "(xvii)"Industry Based Learning Program (IBLP)" means program offered by the University in collaboration with the industry.(xviii)"Information and Counseling centre" means centre established or recognized by the University for the purpose of advising, counseling or for rendering any other academic/counseling/placement services.(xix)"Notification" means notification published in the official Gazette.(xx)"Official Gazette" means the Gazette of Manipur.(xxi)"Officer" means officer of the University.(xxii)"Off-campus Centre" means a center of the private University established by it outside the main campus (within or outside the State) operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff within the State or outside the State.(xxiii)"Off-Shore Campus" means a campus of the private University established by it outside the country, operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff within India and outside India.(xxiv)"Online Education" means offering regular courses to external students through Online over internet portal, other interactive methods, email, computer, interactive talk-back, e- learning, etc.(xxv)"Prescribed" means prescribed by the rules, regulations or statutes under the Act.(xxvi)"Principal" in relation to a constituent College, means the Head of the constituent College and includes, where there is no Principal, the Vice Principal or any other person for the time being appointed to act as Principal.(xxvii)"Pro-Chancellor" means Pro-Chancellor of the University.(xxviii)"Pro Vice-Chancellor" means Pro Vice-Chancellor of the University.(xxix)"Public Private Partnership (PPP)" means the programs run under public private partnership (PPP) with the Government and semi- Government organizations.(xxx)"Regional Centre" means a centre established or maintained by the University for the purpose of coordinating and supervising the work of students and for rendering any other assistance including training, conducting contact classes and administering examinations required by the students and for performing such other functions as may be conferred on such centre by the Board of Management.(xxxi)"Registrar" means Registrar of the University appointed under this Act.(xxxii)"Regulations & Statutes" means the Regulations & Statutes of the University.(xxxiii)"Schedule" means the Schedule appended to this Act.(xxxiv)"Sponsoring Body" means Research and Gyan for Noble Upliftment Trust.(xxxv)"State Government" means the State Government of Manipur.(xxxvi)"Teacher" means a Professor, Associate Professor, Assistant Professor, and Lecturer or such other person as may be appointed I visiting for imparting education or conducting research in the University or in a constituent College or institution and includes the Principal of a constituent College or Institution, in conformity with the norms prescribed by the Board of Management.(xxxvii)"Training Centre" means a centre established and maintained by the University for the purpose of advising, counselling or for rendering any other assistance required by the students used in the context of distance education.(xxxviii)"University" means Sangai International University Manipur established under this Act.(xxxix)"Vice-Chancellor" means Vice-Chancellor of the University.
