Section 2 in Utkal University of Culture Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires "(a)"Academic Council" means the Academic Council of the University;(b)"Affiliated Institution" means a Collage or an Institution affiliated to the University and includes a college or an institution deemed to be an affiliated college or institution under this Act;(c)"Board" means the Board of Management of the University;(d)"Board of Studies" means the Board of studios or the University;(e)"Chancellor" means the Chancellor of the University;(f)"College" means an Institution admitted to the University in accordance with the provisions of the Act and the Statutes and includes a College managed by the University;(g)"Constituent College" means a College established, managed, maintained and controlled by the University and includes a College or an Institution deemed to be a Constituent College of the University;(h)"Employee" means every person in the whole time employment of the University;(i)"Faculty" means a faculty of the University;(j)"Government" means the Government of Orissa;(k)"Institute" means the Institute, College or Centre attached to the University as an affiliated Institute, or a constituent institute;(l)"Other Universities" means the Universities established or deemed to have been established under t lie Orissa Universities Act, 1989;(m)"Performing Arts" include music, dance and drama;(n)"Prescribed" means prescribed by Statutes, Regulation or Rules;(o)"Section" means a section of this Act;(p)"State" means the State of Orissa;(q)"Statutes", "Regulations" and "Rules" means respectively the "Statutes" "Regulations" and "Rules" of the University made under this Act;(r)"Teacher" means a Professor, Reader, Lecturer or such other person imparting instruction or conducting or supervising research either in the Constituent College or in the departments of the University or in an affiliated college as the context may imply; and(s)"University" means the Utkal University of culture established under this Act.
