Section 2 in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Act" means the Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standard) Act, 2019;(b)"application fee" means amount, referred to in sub-section (4) of Section 3, deposited by the sponsoring body along with the proposal and project report to establish a university in private sector;(c)"off-campus center" means a center of the private university established by it outside the main campus (within or outside the state) operated and maintained as its constituent unit, having the university's complement of facilities, faculty and staff;(d)"off-shore campus" means a campus of the private university established by it outside the country, operated and maintained as its constituent unit, having the university's complement of facilities, faculty and staff;(e)"prescribed" means prescribed by rules made under this Act;(f)"Private university" means university duly established through a State Act by a sponsoring body viz. a Society registered under the Meghalaya Registration of Societies Act, 1983 or any other corresponding law for the time being in force in a State or a Public Trust or a Company registered under Section 25 of the Companies Act, 1956;(g)"State Government" means the State Government of Meghalaya;(h)"study center" means a center established and maintained or recognized by the university for the purpose of advising, counselling or for rendering any other assistance required by the students used in the context of distance education; and(i)"Student" means a person duly admitted and pursuing a programme of study.
