Section 2 in The Maharashtra Universities Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"academic services unit" means university science and instrumentation centre, academic staff college, computer centre, university printing press, or any other unit providing specialized services for the promotion of any of the objectives of the University;(2)"adjunct professor", "adjunct reader" or "adjunct lecturer" means a person from industry, trade, agriculture, commerce or any other allied field who is so designated during the period of collaboration or association with the university;(3)"affiliated college" means a college which has been granted affiliation by the university;(4)"authorities" means the authorities of the university as specified by or under this Act;(5)"autonomy" means a privilege of the university conferred by the statutes to permit a college, institution or a university department to conduct academic programmes and examinations, develop syllabus for the respective subjects and issue certificates of passing the examinations, etc. A college, institution or a university department which has been granted autonomy shall have full academic administrative and financial autonomy subject to the provisions of the Act and Statutes;(6)"autonomous college", "autonomous institution" or "autonomous department" means a college, institution or department to which autonomy is granted and is designated to be so by the Statutes;(7)"bodies" means the bodies of the university formed by the respective authorities;(8)"Chancellor", "Vice-Chancellor" and "Pro-Vice-Chancellor" means, respectively, the Chancellor, the Vice-Chancellor and the Pro-Vice-Chancellor of the University;(9)"collaboration" means collaborative academic activity of the university with other universities, academic institutions (local, regional, national or international), research institutions and organizations (research, agriculture, industry, trade and commerce);(10)"college" means a college conducted by the university, or affiliated to the university, situated in the university area;(11)"conducted college" means a college maintained and managed by the university;(11A)[ "Denotified Tribes (Vimukta Jatis)" means tribes, declared as such by the State Government, from time to time;] [This clause was inserted by Maharashtra 55 of 2000, Section 2(a).](12)"department" means a department teaching a particular subject or a group of subjects in the college as prescribed in the Statutes;(13)"Director" means a head of an institution including a centre, or a school of the university as designated by the Management Council;(14)"Director of Higher Education", "Director of Medical Education and Research", "Director of Physical Education" and "Director of Technical Education" means, respectively, Director of Higher Education, Maharashtra State, Director of Medical Education and Research, Maharashtra State and Director of Physical Education, Maharashtra State, Director of Technical Education, Maharashtra State;(15)"higher education" means the pursuit of knowledge beyond learning at the stage of school education;(16)"hostel" means a place of residence for the students of the university or [a college] [This letter and word was substituted for the words 'affiliated college' by Maharashtra 55 of 2000, section 2(b).] provided, maintained or recognized by the university;(17)"institution" means an academic institution of higher learning, not being a college, associated with and admitted to the privileges of the university;(18)"Local Managing Committee" means a committee constituted for a college under the provisions of this Act;(19)"Maharashtra State Council for Higher Education" means the Council constituted under section 56 of this Act;(20)"management" means the trustees or the managing or governing body, by whatever name called, of any trust registered under the Bombay Public Trusts Act, 1950 (or any society registered under the Societies Registration Act, 1860) under the management of which one or more colleges or recognised institutions or other institutions are conducted and admitted to the privileges of the university:Provided that, in relation to any college or institution established or maintained by the Central Government or the State Government or a local authority like a zilla parishad, municipal council or municipal corporation, it means, respectively, the Central Government or the State Government or zilla parishad or the municipal council or the municipal corporation, as the case may be;[(20-A) "Nomadic Tribes" means tribes wandering from place to place in search of their livelihood, as declared by the State Government, from time to time,"] [This clause was inserted by Maharashtra 55 of 2000, section 2(c).](21)"non-vocational academic staff" manes such staff as the Government may classify to be non-vocational academic staff and includes all such staff which is complimentary to academic staff but, shall not include the staff engaged purely in discharging administrative functions;(22)"Other Backward Classes" means and includes persons belonging to such classes or groups within such classes as adopted by the State Government to be other backward classes;(23)"post-graduate department" means a department in a college or institution of higher learning, research or specialized studies, recognized to be so by the university and imparting post-graduate instruction or guidance for research;(24)"prescribed" means prescribed by Statutes or Ordinances or Regulations, as the case may be, made by or under this Act;(25)"principal" means a head of a college, specialized educational institution, post-graduate centre or other recognized institution duly approved by the university;(26)"recognized institution" means an institution of higher learning, research or specialized studies, other than [a college] [This letter and word was substituted for the words 'an affiliated college' by Maharashtra 55 of 2000, section 2(d).], and recognized to be so by the university;(27)"registered graduate" means a graduate of university registered or deemed to be registered by or under the Act with one of the Universities;(28)"Schedule" means the schedule to this Act;(29)"Scheduled Castes" means such Castes, races or tribes or parts of, or groups within such castes, races or tribes as are deemed to be Scheduled Castes, in relation, to the State of Maharashtra under article 341 of the Constitution of India;(30)"Schedule Tribes" means such tribes or tribal communities or parts of or groups within, such tribes or tribunal Communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under article 342 of the Constitution of India residing in any part of the State of Maharashtra; [* * *] [These words 'and for the purposes of this Act, includes, Denotified and Nomadic Tribes' were deleted by Maharashtra 55 of 2000, section 2(e).](31)"school" means a school of studies maintained by or recognised as such by the university;(31A)[ "State Government" means the Government of Maharashtra;] [This clause was inserted by Maharashtra 55 of 2000, section 2(f).](32)"Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances and Regulations of the university made by or under this Act;(33)"Students' Council" means the students' council established under this Act;(34)"teacher" means full-time; approved professor, associate professor, assistant professor, reader, lecturer, librarian, [principal, deputy or assistant librarian and documentation officer in the university and college librarian,] [These words were inserted by Maharashtra 55 of 2000, section 2(g).] Director or instructor of physical education in any university department, conducted, affiliated or autonomous college, autonomous institution or department or recognised institution in the university;(35)"Tribunal" means the tribunal established under this Act;(36)"university" means any of the universities mentioned in the Schedule;(37)"university area" means the area specified against the name of the university in the Schedule;(38)"university department" means a department established and maintained by the university;(39)"University Grants Commission" means the University Grants Commission established under the University Grants Commission Act, 1956;(40)"university institution" means a centre, a school, or an institute established and maintained by the university;(41)"university teacher" means a teacher appointed by the university.
