Section 2 in Kerala State Higher Education Council Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Advisory Council" means the Advisory Council of the Council;(b)"All India Council for Technical Education" means the Council constituted under the All India Council for Technical Education Act, 1987 (Central Act 52 of 1987);(c)"Bar Council of India" means the Bar Council constituted under the Advocates Act, 1961 (Central Act 25 of 1961);(d)"Chairman" means the Chairman of the Council;(e)"college" means any Higher Education Institution affiliated to a University;(f)"Council" means the Kerala State Higher Education Council constituted under section 3;(g)"Executive Council" means the Executive Council of the Council;(h)"Governing Council" means the Governing Council of the Council;(i)"Government" means the Government of Kerala;(j)"higher education" means the education and research studies leading to the award of a degree or diploma or certificate by a University or an Institution approved by a University;(k)"institution" means an academic institution of higher education and research, not being a college, associated with and admitted to the privileges of a University or maintained by a University;(l)"Medical Council of India" means the Council constituted under the Indian Medical Council Act, 19J6 (Central Act 102 of 1956);(m)"member" means a member of the Advisory Council, the Governing Council or the Executive Council, as the case may be;(n)"National Council for Teacher Education" means the Council constituted under the National Council for Teacher Education Act, 1993 (Central Act 73 of 1993);(o)"Notification" means the notification published in the official Gazette;(p)"Patron" means the Patron of the Council;(q)"prescribed" means prescribed by rules made under this Act;.(r)"regular Student" means a regular student of a University or a college affiliated to a University;(s)"regulations" means the regulations made by the Governing Council under this Act;(sa)[ "RUSA" means the Rashtriya Uchchater Shiksha Abhiyan, a centrally sponsored scheme for higher education;] [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.](t)"State" means the State of Kerala;(u)"Statutes", "Ordinances" and "Regulations" of a University means respectively, the Statutes, the Ordinances and the Regulations issued under the respective Acts of a University;(v)"teacher" means any regular teacher working in a University, Government College or Government Aided College or Institution whose appointment has been made by a University or Government or approved by a University; '(w)"University" means any University in the State established by an Act of the State Legislature; '(x)"University Grants Commission" means the Commission established under the University Grants Commission Act, 1956 (Central Act 3 of 1956);(y)"Vice-Chairman" means the Vice-Chairman of the Council;(z)"Visitor" means the Visitor of the Council.
