Section 2 in Andhra Pradesh Universities Act, 1991
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"affiliated college" means, a college within the University area affiliated to the University in accordance with the conditions prescribed;(2)"aided college" means, a college other than a Government College which receives aid out of the State Government Funds;(3)"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 begining on such date as the Executive Council may specify in respect of all the colleges under the control of the University or any particular college thereof;(4)"autonomous college" means, a college on which the status of autonomy has been conferred by the University;(5)"constituent college" means college located outside the University Campus and established or maintained by the University for providing courses of study qualifying students for admission to the examinations in accordance with Regulations prescribed; and includes a college so located and established or maintained by the University immediately before the commencement of this Act;(6)"college" means, a college established and maintained by, or affiliated to, or recognised by the University;(7)"Department" means, a University Department recognised as such by Statutes;(8)"Director of Higher Education" includes a Joint Director in charge of Higher Education;(9)"Government" means, the State Government of Andhra Pradesh;(10)"Head of Department" means, a teacher of the University responsible for the co-ordination of instruction, training and research in any Department of the University;(11)"hostel" means, unit of residence for students of the University maintained or recognised by the University in accordance with the conditions prescribed;(12)"Honours College" means, a University College, an affiliated college or constituent college in which provision is made for Honours or Post-Graduate courses of study leading upto the higher degrees of the University and accordance with the Regulations prescribed;(13)"Post-Graduate-Centre" means, a University College in which provision is made for Post-Graduate courses of study and which is declared as such by statutes;(14)"prescribed" means, prescribed by Statutes, Ordinances or Regulations;(15)"Principal" means, the head of a college;(16)"Professional college" means, a college established and maintained by the University or affiliated to the University for providing courses of study leading to the professional degrees of the University, in accordance with the Regulations prescribed;(17)"recognised college" or recognised institution' means, respectively a college or institution recognised by the University under conditions prescribed;(18)"registered graduate" means, a graduate registered under Section 35;(19)"schedule" means the schedule appended to this Act;(20)"Secretary to Government" includes a Joint Secretary to Government and a Deputy Secretary to Government;(21)"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;(22)"Teachers" means, Professors, Associate Professors and Assistant Professors in a college and such other persons giving instruction in a college as may be declared by the Statutes to be teachers;(23)"Teachers of the University" means, teachers appointed by the University to give instruction or guide research in the University and constituent colleges;(24)"University" means a University constituted or deemed to have been constituted under this Act;(25)"University area" means, the area indicated against each University specified in the Schedule;(26)"University campus" means the area comprised within the limits of the Headquarters of each University as notified by the State Government from time to time in the Andhra Pradesh Gazette;(27)"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 a college so located, and established or maintained by the University immediately before the commencement of this Act;(28)"University Professor" means, a person appointed as such by the University.
