Section 2 in International Institute of Information Technology (IIIT) University Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Annual Permitted Strength" means the number of seats in each branch of study approved by appropriate authority responsible for setting of educational standards and approved by the Board;(b)"Appropriate Authority" means any statutory body responsible for setting of educational standards or the Senate of the University as the case may require;(c)"Board" means the Board of the University;(d)"Chairperson" means the Chairperson of the Board of University;(e)"Chancellor" means the Governor of Chhattisgarh;(f)"Dean" means the Dean of Academics or of Research & Development, as the case may be;(g)[ "Director" means the Director of the Institute, who shall be the ex-officio Vice-Chancellor of the University and may also be referred to as "Vice-Chancellor" or "Vice-Chancellor and Director";] [Substituted by C.G. Act No. 11 of 2014, dated 5.8.2014.](h)"Employee" means any person appointed by the University and drawing salary and other remuneration from the funds of the University;(i)"Government" means the Government of Chhattisgarh;(j)"Institute" means the International Institute of Information Technology-Naya Raipur (IIIT-Naya Raipur) incorporated as a University under this Act in partnership with the National Thermal Power Corporation Ltd. (NTPC);(k)"NTPC" means the National Thermal Power Corporation Ltd. a central public sector undertaking, incorporated at Delhi, and having its power generation and allied activities in the State of Chhattisgarh, which includes its successors, authorized representatives and permitted assigns;(l)"Other Backward Classes" means the other Socially and educationally backward classes of citizens for the purposes of Article 15(5) of the Constitution of India and specified by the State Government vide its notification No. F 85-XXV-4-84, Dated 26th December, 1984 as amended from time to time;(m)"Registrar" means the Registrar of the University;(n)"Reserved Seats" means the seats reserved for the special category of persons in respect of admonitions under Section 6 of this Act;(o)"Scheduled Caste" means any caste notified under Article 341 of the Constitution for the State of Chhattisgarh;(p)"Scheduled Tribe" means any tribe notified under Article 342 of the Constitution for the State of Chhattisgarh;(q)"Senate" means the senate of the University;(r)"Sponsor" means NTPC as defined in clause (k) above;(s)"State" means the State of Chhattisgarh;(t)"Statutes", "Ordinances" and "Regulations" means the Statutes, Ordinances and Regulations of the University respectively under this Act and for the time being in force;(u)"Year" means the financial year unless the context otherwise requires.
