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[Cites 0, Cited by 3] [Entire Act]

State of Karnataka - Section

Section 2 in Rajiv Gandhi University of Health Sciences Act, 1994

2. Definitions.

- In this Act, and the context otherwise requires,-
(a)"affiliated college" means a college or institution situated within the University Area and affiliated to the University in accordance with the Statutes prescribed and includes all colleges and institutions deemed to be affiliated to the University under this Act;
(b)"approved institution" means a hospital, health centre, affiliated college or such other institution recognised by the University as an institution in which a person may undergo training, if any, required by a course of study before the award of any degree, diploma or other academic distinction of the University;
(c)"Dean" means the Dean of faculty;
(d)"Government" means the State Government;
(e)"health sciences" means modern scientific medicine in all its branches, concerning preventive, promotive, curative and rehabilitative services, and includes surgery, obstetrics and gynecology, pharmacy, dental sciences, nursing and other allied subjects and includes the Indian Systems of Medicine in all their branches;
(f)"hostel" means unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act;
(g)"Indian Systems of Medicine" includes Ayurveda, Unani, Homeopathy, Naturopathy, Yoga and such other disciplines as may be prescribed;
(h)"prescribed" means prescribed by this Act or by the Statutes, Ordinances or Rules;
(i)"Principal" means the head of a college or an institution;
(j)"registered graduate" means a graduate registered under this Act;
(k)"Statutes", "Ordinances", and "Rules" means respectively the Statutes, Ordinances and the Rules made under this Act;
(l)"student of the University" means a person enrolled in the University for undergoing a course of study for a degree, diploma or other academic distinctions of the University;
(m)"teachers" includes Professors, Readers, Assistant Professors, Lecturers and such other persons giving instruction on full time basis in a college or institution of health sciences;
(n)"teachers of the University" means persons appointed for the purpose of imparting instructions on full time basis in the University or in any college maintained by the University;
(o)"University" means the Rajiv Gandhi University of Health Sciences, established under section 3 of this Act;
(p)"University Area" means the area under the jurisdiction of the University.
(q)"University College" means a college established or maintained by the University, including the hospital attached thereto and providing courses of study qualifying students for admission to University examinations in accordance with the ordinances as may be prescribed.