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State of Uttarakhand - Section

Section 2 in Quantum University Act, 2016

2. Definitions.

- In this Act, unles the context otherwise requires-
(a)"Academic Council" means the Academic Council of the University;
(b)"Authorities" means authorities of the University;
(c)"Board of Governors" means the Board of Governors of the University;
(d)"Board of Management" means the Board of Management of the University;
(e)"Board of Studies" means the Board of Studies of the University;
(f)"Board of Examinations" means Board of Examinations of the University;
(g)"Chancellor" , "Campus" , "Vice-Chancellor" , "Pro-Vice Chancellor" , "Registrar" , "Controller of Examinations" , and "Finance Officer" , respectively means the "Chancellor" , "Vice-Chancellor" , "Pro-Vice Chancellor" , "Registrar" , "Controller of Examinations" , and "Finance Officer" of the University;
(K)"Campus" means the campus of the University;
(i)"Constituent College" means a college institution maintained by the University;
(j)"Career Academy Centre" means such centre which is established with in the State, conducted and recognized by the University for the purposes of acceptance of e-mails, internet, interactive talk, training, lectures, conduct of seminar and workshops, guidelines, consultation or any type of necessary help for students;
(k)"Director" of campus of Principal/Dean regarding Constituent College means the Head of that campus or Constituent College; and where there is no Director/Principal/Dean appointed, any other person for the time being appointed to act as Director is also included;
(l)"Distance Education System" means the system of imparting education within the State through any means of information technology and communication such as multimedia, broadcasting, telecasting, online over internet, other interactive methods, e-mails, internet, computer, interactive talk, e-learning correspondence courses, seminars, contact programmes or a combination of any two or more of such means;
(m)"Deposits" means collection made by the University from the students under the name Deposits, which is refundable;
(n)"Dean of Faculty" means the Dean of Faculty of the University;
(o)"Department" means a department (Academic Unit) of a college, teaching and undertaking research in a subject or a group of subjects;
(p)"Employee" means employee appointed by the University and includes teachers and other staff of the University or of Constituent College;
(q)"Finance Committee" means Finance Committee of the University;
(r)"Faculty" means faculty of the University;
(s)"Fee" means collection made by the University from the student under the name Fee, which is not refundable;
(t)"Government" means the State Government of Uttarakhand;
(u)"Hall" or "Hostel" means a unit for residence for students maintained or recognized by the University or Constituent College;
(v)"LMD Educational & Research Foundation" means a Trust registered under the Trust Act, having registered office at 14/1 New Road, Dehradun 248001;
(w)"Promoting Trust" means LMD Educational & Research Foundation registered under the Trust Act;
(x)"Prescribed" means prescribed by the Statutes;
(y)"Permanent Resident" means any resident of the state who has the valid domicile/permanent resident certificate issued by the prescribed authority as per the rules framed by the State Government from time to time;
(aa)"Region Centre" means a centre established or maintained by the University for the purpose of co-ordinating 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;
(ii)"Visitor" means the Visitor of the University.
(bb)"State" means State of Uttarakhand;
(cc)"Statutes", "Rules" and "Ordinances" means respectively the "Statutes", "Rules" and "Ordinances" of the University made under this Act;
(dd)"Study Centre" means a centre established, maintained or recognised by the University for the purpose of advising, counselling or for rendering any other assistance required by the students;
(ee)"Teacher" means a Professor/Dean, Associate Professor, Assistant Professor/Lecturer or such other person as may be appointed for imparting instruction of conducting research in the University or in Constituent Colleges and institution and includes the Principal/Dean of the Constituent College;
(ff)"UGC" means the University Grant Commission established under the University Grant Commission Act, 1956;
(gg)"University" means "Quantum University" under this Act;
(hh)"Bodies" means the bodies of the University constituted by the relevant authorities;