Section 2 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
2. Definitions.
In this Act, unless the context otherwise requires,-(1)“Academic Council” means the Academic Council of the Institute constituted under section 25;(2)“Agenda Matters” means all the matters and business to be taken up for discussion and decision at meetings of the Board of Governors or the Board of Management or any Committees, as the case may be, only subject to the prior written approval of the Chairman, consenting to the passing of the such matters and business at such a meeting;(3)“Board of Governors” means the Board of Governors of the Institute as specified in section 23;(4)“Board of Management” means the Board of Management of the Institute as specified in section 24;(5)“Campus” means any campus established, maintained by the Institute;(6)“Chancellor” means the chairperson of the sponsoring Body;(7)“Chief Operating Officer & Registrar – (COO&R)” means the person nominated and appointed by the Director for the institute;(8)“Committees” means the committees formed by the various functionaries of the Institute as the case may be and includes the Nomination Committee, the Finance Committee and any other committees;(9)“Constituent College” means a college or institution owned or established by the University;(10)“Dean” means the Dean of a School;(11)“Director” means the independent person nominated and appointed by the Chancellor and Board of Governors as the Director of the Institute, responsible for the overall functioning of the Institute;(12)“Finance Committee” means the Finance Committee of the Institute as specified in section 27;(13)“Foundation” means the Foundation for Revitalization of Local Health Traditions, which is a Public Trust registered;(14)“Government” means the Government of Karnataka;(15)“Institute” means the University called Institute for Trans-disciplinary Health Sciences and Technology (IIHST) established and incorporated under this Act;(16)“National Accreditation Bodies” means a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education, such as University Grants Commission, All India Council of Technical Education, Medical Council of India, Pharmaceutical Council of India, National Assessment and Accreditation Council, National Council of Teacher Education, Council of Scientific and Industrial Research, and includes the Government;(17)“Prescribed” means prescribed by rules by the Government;(18)“Research Council” means the Research Council created by the Board of Management to guide research in the Institute as specified in section 26;(19)“School” means a major academic unit functioning under the Institute which deals with a specialized area related to Ayurveda Trans-disciplinary medicine and modern knowledge systems;(20)“Sponsoring Authority” or “Sponsoring Body” in relation to this Act means the Foundation;(21)“Teacher” means and includes a Professor, Associate Professor, Assistant Professor, Reader or Lecturer, or any resource person from a non-academic but professional background approved by the Academic Council for imparting instruction or to guide research in the Institute or in a Constituent College;(22)“Trans-disciplinary health sciences” means the interface of any of the Indian traditional health sciences with other systems of knowledge including; Biomedicine, life sciences, social sciences, engineering, and management studies;(23)“UGC” means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(24)“University” means the Institute for Trans-disciplinary Health Sciences and Technology established under this Act.
