Section 2 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
2. Definitions: - In this Act, unless the context otherwise requires -
(a)"Academic Council" means the Academic Council of the University;(b)"Academic Staff" means such categories of staff as are designated by the Statutes to be the academic staff of the University;(c)"Board" means the Board of Management of the University;(d)"Campus" means the unit established or constituted by the University for making arrangements for instruction, or research, or both within the territorial jurisdiction of National Capital Territory of Delhi;(e)"Competency" means the ability to use acquired knowledge and learning and development of character for performing a job role successfully and efficiently;(f)"Center" means the Center established or maintained by the University;(g)"Certificate" means such award granted by Delhi Skills and Entrepreneurship University certifying that the recipient has successfully completed a course of study as prescribed;(h)"Chancelfor", "Vice Chancellor" and "Pro-Vice Chancellor" mean the Chancellor, the Vice Chancellor and the Pro-Vice Chancellor of the University;(i)"Controller of Examinations" means Controller of Examinations of the University;(j)"Controller of Finance" means Controller of Finance of the University;(k)"Court" means the Court of the University;(l)"Credit Framework" means the framework, developed by the University, built on measured units of education, skills and learning credits for a student to achieve the competency for performing a job role successfully or efficiently;(m)"Curriculum package" means the competency based curriculum package consisting of syllabus, textbooks, student's manual, trainers guide, training manual, assessment and evaluation guidelines and all such material, including electronic material, required to impart skills education and teaching to prepare a student to acquire the performance outcomes, skills and competencies required of a person engaged or likely to be engaged, in a particular job role;(n)"Dean, " means the Dean of the University.(o)"Degree" means any such degree, as may be specified by the University Grants Commission, by notification in the Official Gazette, under section 22 of the University Grants Commission Act, 1956;(p)"Delhi" means the National Capital Territory of Delhi;(q)"Department" means an Academic Department within a Faculty;(r)"Diploma" means such award, not being a degree, granted by the University certifying that the recipient has successfully completed a course of study as prescribed;(s)"Employee" means any person appointed by the University;(t)"Faculty" means a Faculty of Studies of the University;(u)"Finance Committee" means the Finance Committee of the University;(v)"Government" means Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the constitution;(w)"Hall" means a unit of residence or of corporate life for the students of the University;(x)"Institution" means an academic institution established or maintained by the University;(y)"Instructors" means persons appointed specifically for imparting skills in their specialized zones;(z)"Misconduct" means a misconduct prescribed by the Statutes and the Ordinance;(aa)"National Occupational Standards" means National Occupational Standards developed by Sector Skill Councils concerned and defines the measurable performance outcomes, skills and competencies required of a person engaged or likely to be engaged, in a particular job role forming the benchmarks for education, training or recruitment for particular employments;(ab)"National Skill Development Agency" means the National Skill Development Agency notified as such by the Central Government;(ac)"National Skill Development Corporation: means National Skill Development Corporation notified as such by the Central Government;(ad)"National Skill Qualification Framework" means the qualifications assurance framework for skills, notified as such by the Central Government, based on national principles, organizing qualifications according to a series of levels of knowledge and skills defined in terms of learning outcomes regardless of how such knowledge, skills or competency is required;(ae)"Notification" means a notification published in the official Gazette;(af)"Proctor" means the Proctor of the University;(ag)"Prescribed" means prescribed by the Statutes or Ordinances or Regulations made under this Act;(ah)"Registrar" means the Registrar of the University;(ai)"School" means a School of Studies of the University;(aj)"Skills" means the qualification and competency achieved through education and learning for performing a job role successfully and efficiently;(ak)"Staff' means all teaching and non-teaching staff of the University;(al)"Statutes", "Ordinances" and "Regulations" mean the Statutes, Ordinances and Regulations of the University;(am)"Teachers" means professors, associate professors, assistant professors and such other persons as may be appointed for imparting instruction, teaching or conducting research in the University, or in any institution/centre maintained by the University and are designated as teachers by the Statutes;(an)"University" means the Delhi Skill and Entrepreneurship University as incorporated under this Act;(ao)"University Grants Commission" means University Grants Commission established under the University Grants Commission Act, 1956.
