Section 2 in The West Bengal State Council Of Higher Education Act, 1994.
2. Definitions.
- In this Act, unless, there is anything repugnant in the subject or context, -(a)"Chairman" means the Chairman of the State Council of Higher Education;(b)"college" means a college affiliated to a University, and includes a Government college. University college, engineering or technological college, or medical college.Explanation I. - "Government college" means a college maintained and managed by the Government.Explanation II. - "University college" means a college maintained and managed by a University;(c)"degree" means a degree in arts, science, commerce, fine arts, engineering, technology, management, law or in any other subject recognised by a University in West Bengal, and includes a postgraduate degree;(d)"diploma" means a diploma awarded on completion of a course of study after graduation, but does not include a certificate;(e)"Government" means the Government of West Bengal;(f)"higher education" means, an education above the twelfth class leading to a degree or diploma;(g)"notification" means a notification published in the Official Gazette, and the word "notified" shall be construed accordingly;(h)"prescribed" means prescribed by rules made under this Act;(i)"State Council" means the West Bengal State Council of Higher Education constituted under sub-section (1) of section 3;(j)"Teacher" means a Lecturer, Assistant Professor, Reader, Associate Professor or Professor of a University or a college, and includes a Lecturer in senior scale or a Lecturer in Selection Grade;(k)"University" means a University established under any State or Central Act, and includes a Deemed University in West Bengal.Explanation. - "Deemed University" means an institution for higher education, other than a University, declared by the Central Government to be deemed to be a University under section 3 of the University Grants Commission Act, 1956.(l)"University Grants Commission" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956;(m)"Vice-Chancellor" means a Vice-Chancellor of a University, and includes the Director of a Deemed University.
