Section 2 in University Grants Commission (Categorization of Universities (only) for Grant of Graded Autonomy) Regulations, 2018
2. Definitions.
- In these regulations, unless the context otherwise requires-(a)"Accreditation" means the process of quality control in higher education, whereby, as a result of evaluation or assessment or by any other scientific method followed by recognized accreditation agencies, an HEI or programme(s) conducted therein is recognised as conforming to benchmarked parameters of academic quality;(b)"Assessment" means the process involved in ascertaining or verifying the capabilities of an HEI in terms of its physical infrastructure, human resources (including faculty), administration, course curricula, admission and student evaluation procedures and governance structure prior to the commencement of its academic programmes;(c)"Commission" means the University Grants Commission as defined in the University Grants Commission Act, 1956;(d)"CGPA" means cumulative grade point average grading system as followed by NAAC or any other Assessment and Accreditation Agencies (AAA) recognized by the Commission under relevant UGC regulations, while granting accreditation;(e)"National Assessment and Accreditation Council (NAAC)" means the body established by the Commission to assess and accredit HEIs in the country;(f)"Open & Distance Learning" mode means a mode of providing flexible learning opportunities by overcoming separation of teacher and learner using a variety of media, including print, electronic, online and occasional interactive face-to-face meetings with the presence of an HEI or Learner Support Services to deliver teaching-learning experiences, including practical or work experiences;(g)"Times Higher Education/QS Rankings" means annual publication of university rankings by Times Higher Education (THE) magazine and by Quacquarelli Symonds (QS);(h)"University" means University established or incorporated by or under a Central Act, a Provincial Act or a State Act, and includes an institution deemed to be university;Words and expressions used and not defined in these regulations but defined in the University Grants Commission Act, 1956 and not consistent with these regulations shall have the meanings respectively assigned to them in that Act.
