Section 2 in Andhra Pradesh Energy University Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"academic council" means the Academic Council of the University;(b)"academic staff" means such categories of staff as are designated as academic staff by the Ordinances;(c)"board of faculties" means the Board of Faculties of the University;(d)"department" means a Department of Studies;(e)"distance education system" means the system of imparting education through any means of communication such as broadcasting, telecasting, correspondence courses, seminars, contact programmes or the combination of any two or more such means;(f)"employee" means any person appointed by the University and includes teachers and other staff of the University;(g)"executive council" means the Executive Council of the University;(h)"finance committee" means the Finance Committee of the University;(i)"institution" means as academic institution maintained by the University;(j)"recognized institution" means an institution of higher learning recognized by the University;(k)"regulations" means the Regulations made by any authority of the University under this Act for time being in force;(l)"statutes" and "Ordinances" mean, respectively, the Statutes and Ordinances of the University for the time being in force;(m)"teachers of the University" means Professor, Associate Professors, Assistant Professors and such other persons as may be appointed for imparting instruction of conducting research in the University or in any Institution maintained by the University and who are designated as teachers by the Ordinances;(n)"university" means the Andhra Pradesh Energy University established and incorporated as a University under this Act;(o)"vice-chancellor" means Vice-Chancellor of the University;
