Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 2 in Dr. Babasaheb Ambedkar Open University Act, 1994

2. Definitions.

- In this Act, unless the context otherwise requires,-
(1)"Authorities" means the authorities of the University specified in Section 15;
(2)"Academic Planning Board" means the Academic Planning Board of the University constituted under Section 17;
(3)"Board of Management" means the Board of Management of the University constituted under Section 16;
(4)"Chancellor" means the Chancellor of the University;
(5)"distance education system" means the system of imparting education, through any means of communication such as broadcasting, telecasting, correspondence courses, seminars, contact programmes or the combination of any two or more of such means;
(6)"employee" means any person appointed by the University and includes teachers and other academic staff of the University;
(7)"Finance Committee" means the Finance Committee of the University constituted under Section 18;
(8)"prescribed" means prescribed by the Statutes, Ordinances, Regulations or Rules made under this Act;
(9)"recognised institution" means an institution established for research or, specialised studies and recognised as such by the University;
(10)"regional centre" means a centre established or maintained by the University for the purpose of co-ordinating and supervising the work of study centres in any region and for performing such other functions as may be conferred on such centre by the Board of Management;
(11)"school" means a school of studies of the University;
(12)"Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, Ordinances and Regulations of the University made under this Act and for the time being in force;
(13)"student" means a student of the University, and includes any person who has enrolled himself for pursuing any course of study of the University;
(14)"study centre" means a centre established, maintained or recognised by the University for the purpose of advising, counselling, evaluating or for rendering any other assistance required by the students;
(15)"teachers" means professors, readers, lecturers and such other persons as may be designated by the Ordinances for imparting instruction in the University or for giving guidance or rendering assistance to students for pursuing any course of study of the University;
(16)"University" means the Dr. Babasaheb Ambedkar Open University established under Section 3;
(17)"Vice-Chancellor" means the Vice-Chancellor of the University.