Section 2 in Assam State Higher Education Council Act, 2017
2. Definitions.
- In this Act, unless there is anything repugnant to the subject or context,-(a)"Council" means the Assam State Higher Education Council established under section 3 of this Act;(b)"Government" means the State Government of Assam;(c)"General Council" means the plenary body of the council headed by the Chief Minister of State of Assam under section 8;(d)"Executive Council" means the body under the Chairmanship of Chief Secretary, Assam under section20;(e)"Director" means the Director of the Council appointed by the Government of Assam;(f)"Officer and staff" means all whole time and part time functionaries of the Council engaged in any manner or taken on deputation and would include consultants, fellows and research staff;(g)"Graduation" shall mean the courses of three years General Degree courses and four years Technical Degree courses;(h)"Post Graduate" shall means the courses of Master Degree;(i)"Higher Education" means education, whether professional, technical or otherwise leading to the obtaining of any degree or diploma from the University;(j)"Provincialised Colleges" means those Colleges for which the Government has taken liabilities for payment of salaries including dearness allowances, medical allowances and such other allowances admissible to the Government employees of similar category and gratuity, pension, leave encashment etc. as admissible under the existing rules, to the employees of the State Government serving under the Government of Assam;(k)"Principal" means the head of the teaching as well as non-teaching staff of a college;(l)"regulations' means the regulations framed by the Council under this Act;(m)"rules" means rules made by State Government under this Act;(n)"Notification" means a notification published in the Official Gazette;(o)"prescribed" means prescribed by the rules made under this Act;(p)"State" means the State of Assam.
