Section 2 in Gujarat State Higher Education Council Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the Executive Committee appointed under section 10;(b)"college" means any college or any institution maintained or approved by, or affiliated to, any University and providing courses of study for admission to the examination of the University;(c)"Council" means the Gujarat State Higher Education Council constituted under section 3;(d)"Executive" Committee" means the Executive Committee of the Council constituted under section 9;(e)"Fund" means the Gujarat State Higher Education Council Fund established under section 18;(f)"higher education" means an education, whether professional, technical or otherwise, and includes research studies, leading to the award of a degree or diploma or certificate by a University or an institution approved by the University or the State Government;(g)"institution" means an academic institution of higher education and research, not being a college, associated with and admitted to privileges of a University or maintained by a University;(h)"institution of higher education" means an institution conducting any course of study in higher education, approved as such by the State Government;(i)"Medical Council of India" means the Medical Council of 1956. constituted under the Indian Medical Council Act, 1956,(102 of 1956.);(j)"member" means a member of the Governing Council or, the Executive Committee, as the case may be;(k)"prescribed" means prescribed by rules made under this Act;(l)"President" means the President of the Governing Council;(m)"Private University" means a University established under of 2009. the Gujarat Private Universities Act, 2009,(8 of 2009.);(n)"regulations" means the regulations of the Council made under section 28;(o)"rules" means the rules made under section 27;(p)"University" means any University in the State established or incorporated by an Act of the Gujarat Slate Legislature;(q)"University Grants Commission" means the Commission 1956,(3 of 1956.) established under section 4 of the University Grants Commission Act, 1956,(3 of 1956.).
