- In this Act, unless the context otherwise requires:-(a)"AICTE" means All India Council for Technical Education established under Section 3 of the All India Council for Technical Education Act, 1987;(b)"CSIR" means the Council of Scientific and Industrial Research, New Delhi, a funding agency of the Central Government;(c)"Distance Education" means imparting of education through any means of communication, such as broadcasting, telecasting, correspondence courses, seminars, contact programmes or the combination of any two or more of such means;(d)"DST" means Department of Science and Technology of the Central government;(e)"Fee" means collection made by the University from the students for different purposes under different heads and which is non-refundable;(f)"Government" means the Government of Gujarat;(g)"Higher Education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;(h)"Hostel" means a place of residence for the students of the University, or its colleges, Institutions or centers, maintained or recognized to be as such by the University;(i)"ICAR" means the Indian Council of Agricultural Research, a society registered under the societies Registration Act, 1860;(j)"MCR" means Medical Council of India constituted under the Medical Council Act, 1956;(k)"NAAC" means the National Council of Assessment and Accreditation, an autonomous institution of the UGC;(l)"NCTE" means the National Council for Teachers Education established under the National Council for Teacher Education Act, 1993;(m)"Off Campus Centre" means a centre established by the University outside the main campus but within the State of Gujarat operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff;(n)"PCI" means Pharmacy Council of India constituted under Section 4 of the Pharmacy Act, 1948;(o)"prescribed" means prescribed by rules made under this Act;(p)"Regulatory Body" means a body established by the Central Government, for laying down the norms and condition for ensuring academic standards of higher education, such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR;(q)"Regulations" means regulations made by any authority of the University under Section 30;(r)"Rules" means rules made under Section 44;(s)"Schedule" means the Schedule appended to this Act;(t)"sponsoring Body" in relation to a University established under this Act means: Rai Foundation, a Public Trust, registered in Delhi, under the Indian Registration Act, 1860;(u)"Statutes" and "Ordinance" means the Statutes and the Ordinance of the University;(v)"Student" means a student of the University and includes any person enrolled in the University pursuing any course of study for a degree, diploma or other academic distinction duly instituted by the University, including a research degree;(w)"Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education in the State of Gujarat;(x)"Teacher" means a professor, Reader, Lecturer or any other persons required to impart education or to guide research or to render guidance education in the State of Gujarat;(y)"UGC" means the University Grants Commission established under Section 4 of the University Grants Commission Act, 1956;(z)"University" means Rai University established and incorporated under Section 3 of the Gujarat Private University Act, 2009 along with its amendment by Gujarat Act No 12 of 2012.
