Section 2 in Rajiv Gandhi University of Knowledge Technologies Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires:-(i)"Academic Council" means the Academic Council referred to under Section 8;(ii)"Board of Studies" means the Board of Studies of constituent Institutes;(iii)"Chancellor" means the Chancellor of the Rajiv Gandhi University of Knowledge Technologies;(iv)"Center" means a center established by the Governing Council;(v)"CETLS" means Center for Education Technology and Learning Science;(vi)"Constituent Institute" means an Institute established under Section 3;(vii)"Executive Committee" means the Executive Committee of the constituent Institutes;(viii)"Faculty" means Professors, Associate Professors, Assistant Professors, Lecturers, Mentors and Research Staff;(ix)"GC" means Governing Council referred to in Section 5;(x)"Government" means the State Government of Andhra Pradesh;(xi)"Hostel" means a unit of residence for students of the Institute maintained or recognized by the Institute in accordance with conditions prescribed;(xii)"Institute" means the autonomous Institute notified under Section 3;(xiii)"Member" means a member of the Institute;(xiv)"Notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly;(xv)"Prescribed" means prescribed by the Statutes, Ordinances or Regulations;(xvi)"Rural Student" means Student who had passed 1 0th standard examination from Rural areas of the State of Andhra Pradesh.(xvii)"University" means Rajiv Gandhi University of Knowledge Technologies.
