(1)In this Act, unless the context otherwise requires :-(a)"Academic Council" means the Academic Council of the University;(b)"Board of Governors" means the Board of Governors of the University;(c)"Board of management" means board of management of the University;(d)"Chancellor", "Vice-Chancellor", "Pro Vice-Chancellor", "Registrar", "Controller of Examination" and "Finance Officer" respectively means the "Chancellor", "Vice-Chancellor", "Pro Vice-Chancellor", "Registrar", "Controller of Examination" and "Finance Officer" of the University;(e)"Finance committee" means the Finance committee of the University;(f)"Authority" means the Authority of the University;(g)"Statutory/Regulatory Body" means a body so constituted by the Central/State Government Act for setting and maintaining standards in the relevant areas of higher education, such as All India Council for Technical Education (AICTE), Medical Council of India (MCI), Dental Council of India (DCI), National Council for Teacher Education (NCTE), Central Council of India Medicine (CCIM) and Bar Council of India (BCI), etc.;(h)"Government" means the Government of Uttarakhand;(i)"Faculty" means faculty of the University.(j)"State" means State of Uttarakhand;(k)"Open and Distance learning mode" means a mode of providing flexible learning services opportunities by overcoming separation of teacher and learner using a variety of media, including print, electronic, online and occasional interactive face-to-face meetings with the presence of an Higher Education Institution or Learner Support Services to deliver teaching-learning experiences, including practical or work experiences;(l)"Employee" means employee appointed by the University and also includes teachers and other staff of the University.(m)"Hall" or "Hostel" means a unit of residence for students maintained or recognized by the University ;(n)"Permanent Resident" means any resident of the state who has the valid domicile/permanent resident certificate the state of Uttarakhand issued by the prescribed authority as per the rules framed by the State Government from time to time;(o)"Fee and Admission Regulatory Committee and its powers" means the Fee and Admission Regulatory Committee constituted under Section 4 of the Uttarakhand Unaided Private Professional Educational Institution (Regulation of Admission and fixation of Fee) Act, 2006 and the powers given to the committee in the said Act;(p)"Sponsor Society" means Himalayiya Ayurvedic Yoga Evam Prakartik Chikitsa Sansthan, Fatehpur Tanda, Post office Jeevanwala, Dehradun, Uttarakhand registered under the Society Registration Act, 1860;(q)"Degree" means a degree specified under sub-section (3) of Section 22 of the University Grants Commission Act, 1956;(r)"Statutes" and "Rules" mean respectively the statues and Rules of the University;(s)"Teacher" means a Professor, Associate Professor, Assistant Professor, Lecturer or such other person as may be appointed under norms of University Grants Commission for imparting instruction or conducting research in the University;(t)"University Grants CommissionÂ’ means University Grants Commission established under University Grants Commission Act, 1956;(u)"University" means the Himalayiya University established under this Act;(v)"Visitor" means the Visitor of the University;CHAPTER- II The University and its Objectives
