Section 2(1) in Dev Sanskriti Vishwavidyalaya Act, 2002
(1)In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University;(b)"Constituent college" means a college or institution maintained by the University;(c)"Council for Technical Education" means the All India Council for Technical Education established under Section 3 of the All India Council for Technical Education Act, 1987;(d)"Distant education system" means the system of imparting education through any means of communication such as broadcasting, telecasting, correspondence course, seminar, contact programme or a combination of any two or more such means;(e)"Employee" means employee appointed by the University; and includes teachers and other staff of the University or a constituent college;(f)"Faculty" means faculty of the University;(g)"Hall" means a unit of residence for students maintained or recognized by the University or a constituent college;(h)"Shri Vedmata Gayatri Trust" means a registered charitable trust at Shantikunj, Haridwar, Uttaranchal;(i)"Other Backward Classes of citizens" means the backward classes of citizens specified by the State of Uttaranchal;(j)"Prescribed" means prescribed by the statutes;(k)"Principal" in relation to a constituent college, means the Head of the constituent college and includes, where there is no principal, the vice-principal or any other person for the time being appointed to act as principal;(l)"Statutes" and "Rules" means, respectively, the Statutes and Rules of the University;(m)"Teacher" means a Professor, Associate Professor, Assistant Professor/Lecturer or such other person as may be appointed for imparting instruction or conducting research in the University or in a constituent college and includes the principal of a constituent college;(n)"University" means the Dev Sanskriti Vishwavidyalaya established under this Act;(o)"State" means State of Uttaranchal.
