Section 2 in Atal Medical and Research University, Himachal Pradesh Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University constituted under section 29;(b)"academic course" means a course of study in any discipline of health sciences according to syllabi and curricula prescribed by the University;(c)"affiliated college" means a college providing for academic courses and affiliated to the University;(d)"approved institution" means a hospital, health centre or such other institution recognized by the University as an institution in which a person may undergo training, required by a course of study before the award of any degree or other qualification, laid down by the University;(e)"Board of Management" means the Board of Management constituted under section 27 to manage the affairs of the University;(f)"Chancellor" means the Chancellor of the University;(g)"Council" means a professional council pertaining to any Health Sciences discipline constituted under any State Act or the Central Act;(h)"Dean" means the Dean of faculty of the University;(i)"department" means a unit set up for the purpose of imparting instructions and for courses of study in Health Sciences or any discipline allied thereto;(j)"field unit" means a unit established outside the University for validating and disseminating the benefits of new techniques and practices developed by the University;(k)"Government" or "State Government" means the Government of Himachal Pradesh;(l)"Health Sciences" means the Modern System of Medicine and the Indian System of Medicine in all their branches concerning preventive, promotive, curative or rehabilitative services;(m)"hostel" means a unit of residence for the students of the University maintained or recognized by the University;(n)"Indian System of Medicine" shall include Ayurveda, Unani, Sidha, Homeopathy, Naturopathy, Yoga and such other disciplines, as may be prescribed;(o)"Modern System of Medicine" means all branches of the Modern Medicine and Dentistry dealing with pre-clinical, para clinical, clinical, para medical and para dental disciplines at the degree level and above and such other disciplines, as may be prescribed;(p)"prescribed" means prescribed by the rules, statutes, ordinances or regulations made under this Act;(q)"Principal" means the head of an affiliated college or University College;(r)"Registrar" means the Registrar of the University;(s)"section" means a section of this Act;(t)"State" means the State of Himachal Pradesh;(u)"statutes", "ordinances" and "regulations" means respectively the statutes, ordinances and regulation of the University made under this Act;(v)"student" means a person enrolled in the University or one of its affiliated colleges for undergoing a course of study leading to a degree, diploma or certificate of the University;(w)"teacher" includes Principals, Professors, Readers, Associate Professors, Assistant Professors, Lecturers and such other persons imparting instructions on full time basis in the University or in affiliated college;(x)[ "University" means the Atal Medical and Research University, Himachal Pradesh established under section 3 of this Act;] [Substituted by Act No. 8 of 2019, dated 1.5.2019.](y)"University area" means the area under the jurisdiction of the University;(z)"University Campus" means the area comprised within the local limits of the headquarter of the University or such other colleges and institutions, as may be declared by the Government, by notification published in the Official Gazette; and(za)"University College" means a college established or attached with or administered by the University including the hospital attached thereto.Chapter-II Establishment of the University
