Section 2 in Uttarakhand Technical University Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Affiliated College' means an institution affiliated to the University in accordance with the provisions of this Act and Regulations of that University;(b)[ 'Approved Institution' means an institution of Technical Education approved by the University/State Government;] [Substituted by section 2(i) of Uttarakhand Act No. 26 of 2013.](c)'Autonomous College' means an affiliated or associated college declared as such in accordance with the provisions of section 42 of U.P. State Universities Act, 1973 (as applicable to [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 10 of 2010.] ;(d)'College' means a college or an institution affiliated to the University in accordance with this Act and the Regulation;(e)'Existing College' means a college or an institution which imparts technical education and is run and maintained by a University established by or under the Uttar Pradesh State Universities Act, 1973 (as applicable to the State of [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 10 of 2010.]) and includes a faculty of such University imparting technical education;(f)'Other Backward Classes of Citizens' means the backward classes of citizens specified in Schedule 1 of [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 10 of 2010.] the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994 (Adaptation and Modification) order, 2001;(g)'Prescribed' means prescribed by the Regulations;(h)'Principal' means the head of the college, by whatever name called, and includes where there is no principal, a person for the time being duly appointed, the act as principal and in the absence of the principal or working or the acting principal the vice principal, duly appointed as such;(i)'Regulations' means the Regulations of the University made under this Act;(j)'Technical Education' means programmes of education, research and training in Engineering, Technology, Architecture, management, Town planning, Pharmacy and Applied Arts and Crafts and such other programmes of areas as the Central Government may in consultation with the All India Council for Technical Education, by notification in the Gazette, declare;(k)'University' means the [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 10 of 2010.] Technical university established under section 3 of this Act;(l)'[Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 10 of 2010.]' means the State of [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 10 of 2010.].(m)'Constituent College' means an institution maintained by the University or by the State Government and declared as such by the Regulations;(n)'Council of Technical Education' means the All India council for Technical Education established under section 3 of the All India Council for Technical educational Act, 1987;(o)[ [***] [Omitted by section 2 (ii) of Uttarakhand Act No. 26 of 2013.]Chapter-II The University
