Section 2 in The Haryana Private Universities, 2006
2. Definitions.
- In this Act and in all the Statutes, Ordinances and Regulations made hereunder, unless the context otherwise requires,-(a)"All India Council for Technical Education" means All India Council for Technical Education established under the All India Council for Technical Education Act, 1987 (Central Act 52 of 1987);(aa)[ "Bar Council of India" means the Bar Council of India constituted under the Advocates Act, 1961 (Central Act 25 of 1961); [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](ab)"campus" means that area of the university in which it is established;](b)"Council of Scientific and Industrial Research" means the Council of Scientific and Industrial Research, New Delhi, an agency of the Central Government;(c)"Department of Science and Technology" means the Department of Science and Technology of the Central Government;(d)[ Omitted [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](e)Omitted](f)[ "employee" means a person appointed by the university and includes a teacher, officer and any other staff of the university;] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](fa)[ "existing private university" means a university which has been established under the Haryana Private Universities Act, 2006 (32 of 2006) before the notification of the Haryana Private Universities (Amendment) Act, 2012; [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](fb)"faculty" means a group of academic departments of similar disciplines;](g)"fee" means collection made by the university from the students by whatever name it may be called, which is not refundable;(h)"Government" means the Government of the State of Haryana;(i)"higher education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;(j)[ "hostel" means a place of residence of the students of the university;] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](k)"Indian Council of Agriculture Research" means the Indian Council of Agriculture Research, a society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860);(ka)[ "Indian Nursing Council" means an autonomous body constituted under section 3 of the Indian Nursing Council Act, 1947 (48 of 1947);] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](l)"Medical Council of India" means Medical Council of India, Delhi;(m)[ "National Assessment and Accreditation Council" means National Assessment and Accreditation Council, Bangalore, an autonomous institution of the University Grants Commission; [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](ma)"National Board of Accreditation" means National Board of Accreditation, New Delhi, an autonomous body of All India Council for Technical Education;(n)"National Council for Teacher Education" means the "National Council for Teacher Education, Delhi;](o)and (p) omiited.] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](q)"Pharmacy Council of India" means Pharmacy Council of India, Delhi;] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](r)"prescribed" means prescribed by rules made under this Act;(s)[ "regulating body" means a body established by the Government of India for laying down norms and conditions for ensuring academic standards of higher education, such as University Grants Commission, All India Council for Technical Education, National Council for Teacher Education, Medical Council of India, Bar Council of India, Pharmacy Council of India, National Assessment and Accreditation Council, Indian Council of Agriculture Research, National Board of Accreditation, Indian Nursing Council, Council of Scientific and Industrial Research etc. and includes the Government or any such body constituted by Government of India or the Government;] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](t)"Rules" means the rules made by the Government under this Act;"; [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](u)"Schedule" means Schedule appended to this Act;(v)"sponsoring body" in relation to a university means-(i)a society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860) ; or(ii)any public trust; or(iii)a company registered under section 25 of the Companies Act, 1956(Central Act 1 of 1956);(w)"Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the university made under this Act;(x)"student of the university" means a person enrolled in the university for taking a course of study for a degree, diploma or other academic distinction duly instituted by the university, including a research degree;(y)omitted;](z)"teacher" means a Professor, Associate Professor, Assistant Professor or any other person required to impart education or guide research or render guidance in any other form to the students for pursuing a course or programme of study of the university;] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.](za)"university" means a university incorporated by law in India; and(zb)"University Grants Commission" means the University Grants Commission, established under the University Grants Commission Act, 1956 (Central Act 3 of 1956).
