- In this Act, unless the context otherwise required-(a)"Academic Council" means the Academic Council of the University;(b)"Authorities" means authorities of the University;(c)"Board of Governors" means the Board of Governors of the University;(d)"Board of Management" means the Board of Management of the University;(e)"Board of Studies" means the Board of Studies of the University;(f)"Board of Examinations" means Board of Examinations of the University;(g)"Chancellor", "Pro-Chancellor", "Vice-Chancellor", "Pro Vice-Chancellor", "Registrar", "Controller of Examinations", "Deans of Faculty" and "Finance Officer", respectively means the "Chancellor", "Pro-Chancellor", "Vice-Chancellor", "Pro Vice-Chancellor", "Registrar", "Controller of Examinations", "Deans of Faculty" and "Finance Officer" of the University;(h)"Campus" means the campus of the University;(i)"Constituent College" means a college institution maintained by the University;(j)"Career Academy Centre" means such centre which is established, conducted and recognised by the University for the purposes of acceptance of e-mails, internet, interactive talk, training, lectures, conduct of seminar and workshops, guidelines, consultation, admission, online/offline examination centre, and or any type of necessary held for students;(k)"Director of the campus" Principal/Dean regarding Constituent College means the Head of that campus or Constituent College and where there is no Director/Principal/Dean appointed, any other person for the time being appointed is also included;(l)"Distance Education System" means the system of imparting education within the State through any means of information technology and communication such as multimedia, broadcasting, telecasting, online over internet, other interactive methods, e-mails, Internet, computer, interactive talk, e-learning correspondence courses, seminars, contact programmes or a combination of any two or more of such means;(m)"Deposits Amount" means collection made by the University from the students under the name deposits, which is refundable;(n)"Dean of Faculty" means the Dean of Faculty of the University;(o)"Department" means a department (Academic Unit) of a college, teaching and undertaking research in a subject or a group of subjects;(p)"Employee" means employee appointed by the University, and includes teachers and other staff of the University or of Constituent College;(q)"Finance Committee" means Finance Committee of the University;(r)"Faculty" means teaching faculty of the University;(s)"Fee" means collection made by the University from the student under the name Fee, which is not refundable;(t)"Government" means the State Government of Uttarakhand;(u)"Hostel" means a unit for residence for students maintained or recognised by the University or Constituent College;(v)"Promoting Society" means Bhagwant Education Foundation (Society) (Registration No.S-42899/2002 Year 2002) Delhi registered under the Societies Act, 1860 having registered office at A-926, DLF Towers, Jasola, New Delhi 110025;(w)"Prescribed" means prescribed by the Statutes;(x)"Permanent Resident" means any resident of the state who has the valid domicile/permanent resident certificate issued by the prescribed authority as per the rules framed by the State Government from time to time;(y)"Regional Centre" means a centre established or maintained by the University for the purpose of coordinating and supervising the work of Study Centre and Career Academy Centres in any region and for performing such other functions as may be conferred on such centre by the Board of Management;(z)"State" means State of Uttarakhand;(za)"Statutes", "Rules" and "Ordinances" means respectively the "Statutes", "Rules" and "Ordinances" of the University made under this Act;(zb)"Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance required by the students;(zc)"Teacher" means a Professor/Dean, Associate Professor, Assistant Professor/Lecturer or such other person as may be appointed for imparting instruction of conducting research in the University or in Constituent Colleges and institution and includes the Principal/Dean of the Constituent College;(zd)"U.G.C." means the University Grant Commission established under the University Grant Commission Act, 1956;(ze)"University" means "Bhagwant Global University" under this Act;(zf)"Bodies" means the bodies of the University constituted by the relevant authorities;(zg)"Visitor" means the Visitor of the University.
