Section 2 in Chhattisgarh State Eligibility Test Rules, 2013
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means all Acts related to Universities (Government and Private) of the State of Chhattisgarh;(b)"Commission" means the Chhattisgarh Public Service Commission;(c)"College" means a College affiliated to a University or a constituent college under a University;(d)"Government" means the Government of Chhattisgarh;(e)"NET" means the National Eligibility Test;(f)"SET" means the State Eligibility Test;(g)"State Agency" means a university or a reputed body conducting the examination or a reputed agency identified by the State Government from time to time, to conduct the SET;(h)"State" means State of Chhattisgarh;(i)"University" means University (Government and Private) established in the State under relevant Acts.
