Section 2 in Martin Luther Christian University Act, 2005
2. Definitions.
(1)In this act unless the context otherwise indicates :(i)"Academic Council" means the Academic Council of the University;(ii)"Act" means Martin Luther Christian University Act, 2005.(iii)"AICTE" means the All India Council for Technical Education established under Section 3 of the All India Council for Technical Education Act, 1987;(iv)"Affiliated College" means a college or an institution which is affiliated to the University;(v)"Annual Report" means the Annual report of the University as explained in Section 44 of the Act.(vi)"Board of Governors" means the Board of the Governors of the University as explained in Section 20 of the Act.(vii)"Board of Management" means the Board of Management of the University as explained is Section 21 of the Act.(viii)"Chancellor" means Chancellor of the University as explained in Section 13 of the Act;(ix)"Constituent College" means a college or an institution maintained by the University;(x)"DCI" means the Dental Council of India;(xi)"DEC" means the Distance Education Council;(xii)"Development Fund" means the Development Fund of the University as explained in Section 42 of the Act.(xiii)"Distance Education System" means the system of imparting education through any means of information technology and communication such as multimedia, broadcasting telecasting, on line over internet, other interactive methods e-mail, internet, computer interactive talk back, e-learning, correspondence course, seminar, contact program or a combination of any tow or more of such means;(xiv)"Endowment Fund" means Endowment fund of the University as explained in Section 40 of the Act;(xv)"Employee" means employee appointed by the University; and includes teachers and other staff of the University or of a constituent college;(xvi)"Faculty" means faculty of the University;(xvii)"Finance Officer" means Finance Officer of the University as explained in Section 17 of the Act;(xviii)"General Fund" means General Fund of the University as explained in Section 41 of the Act;(xix)"INC" means the Indian Nursing Council;(xx)"MCI" means the Medical Council of India;(xxi)"NCTE" means the National Council for Teacher Education;(xxii)"Prescribed" means prescribed by the Statutes;(xxiii)"Principal" in relation to a constituent college, means the Head of the constituent college and includes where there is no principal, the Vice-principal or any other person for the time being appointed to act as Principal;(xxiv)"Regional Center" means a center established or maintained by the University for the purpose of co-ordinating and supervising the work of Study Centres in any region and for performing such other functions as may be conferred on such center by the Board of management;(xxv)"Registrar" means Registrar of the University as explained in Section 16 of the Act.(xxvi)"Rules" means the Rules of the University;(xxvii)"Sponsor" means the Khasi Jaintia Presbyterian Assembly and the National Lutheran Health and Medical Board of the Union Evangelical Lutheran Church in India;(xxviii)"State" means the State of Meghalaya;(xxix)"State Government" means the State Government of Meghalaya;(xxx)"Statutes" means the Statutes of the University;(xxxi)"Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising counseling or for rendering any other assistance including training, conducting contact classes and administration examinations required by the students;(xxxii)"Teacher" means a Professor, Associate Professor, Assistant Professor/Lecturer of such other person as may be appointed for imparting instruction or conducting research in the University or in a constituent college of institution and includes the Principal of a constituent college or institution, in conformity with the norms prescribed by the UGC;(xxxiii)"UGC" means the University Grants Commission established under the University Grants Commission Act, 1956;(xxxiv)"University" means the Martin Luther Christian University, Meghalaya established under this act;(xxxv)"Vice-Chancellor" means Vice-Chancellor of the University as explained in Section 14 of the Act;(xxxvi)"Visitor" means the Visitor of the University as explained in Section 12 of the Act.
