Section 2 in Andhra Pradesh State Council of Higher Education Act, 1988
2. Definitions
- In this Act, unless the context otherwise requires,(a)"Chairman" means the Chairman of the State Council of Higher Education ;(b)"College" means a College affiliated to or associated with or recognised by any University in the State including Engineering Colleges, Polytechnic Colleges and all Colleges established in the Co-operative Sector ;(c)"Degree" means a degree in arts, science, commerce, oriental languages, engineering, technology, law, or such other degree recognised by any University in the State and includes a post-graduate degree ;(d)"Diploma" means any course of study after the tenth class to which a diploma is awarded but does not include a certificate;(e)"State Council" means the Andhra Pradesh State Council of Higher Education constituted under sub-section (1) of Section 3;(f)"Government" means the State Government of Andhra Pradesh;(g)"Higher Education" means every education above the tenth class leading to a degree or diploma including Intermediate education and Technical education but does not include a certificate course in Technical Education not leading to a degree or diploma ;(h)"Notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly ;(i)"prescribed" means prescribed by rules made by the Government under this Act ;(j)"Private College" means a college imparting education or training established and administered or maintained by any person or body of persons, whether incorporated or not, or any local authority and recognised as such by Government, but does not include a college, -(i)established and administered or maintained by the Central Government or the State Government,(ii)established and administered or maintained by any University established by law, and(iii)giving, providing or imparting only religious instruction, but not any other instruction.
