Section 2 in J.C. Bose University of Science and Technology, YMCA, Faridabad Act, 2009
2. Definitions.
- In this Act and in all the Statutes Ordinances and Regulations made thereunder, 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);(b)"college" means a college maintained by the University;(c)"Council for Scientific and Industrial Research" means the Council of Scientific and Industrial Research, New Delhi, an Agency of Central Government;(d)"Department of Science and Technology" means the Department of Science and Technology of the Central Government;(e)"employee" means any person appointed by the University and includes teachers and all other staff of the University ;(f)"fee" means fee collected by the University from the students by whatever name it may be called, which is not refundable;(g)"Government" means the Government of the State of Haryana;(h)"institution" means an academic institution, not being a college, maintained by the University;(i)"regional centre" means a regional centre maintained by the University;(j)"principal" means the head of a college and includes, when there is no principal, a vice-principal duly appointed as such and in the absence of the principal or the vice-principal, the person for the time being duly appointed to act as the principal;(k)"recognized teachers" mean such persons as are approved by the University for the purpose of imparting instructions in a college, institution or regional centre;(l)"Schedule" means Schedule appended to this Act;(m)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act;(n)"University" means [J.C. Bose University of Science and Technology, YMCA, Faridabad] [Substituted 'YMCA University of Science and Technology Faridabad' by Haryana Act No. 29 of 2018, dated 11.10.2018.], as incorporated under this Act;(o)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(p)"University teachers" means professors, readers, lecturers and such other persons as may be appointed for imparting instructions or conducting research in the University or in any college or institution and designated as teachers by the Ordinances.
