Section 2 in Nims University Rajasthan, Jaipur Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"AICTE" means All India Council of Technical Education established under All India Council of Technical Education Act, 1987 (Central Act No. 52 of 1987);(b)"CSIR" means the Council of Scientific and Industrial Research, New Delhi-a funding agency of the Central Government;(c)"DEC" means the Distance Education Council established under section 28 of Indira Gandhi National Open University Act, 1985 (Central Act No. 50 of 1985);(d)"Distance education" means education imparted by combination of any two or more means of communication, viz. broadcasting, telecasting, correspondence courses, seminars, contact programmes and any other such methodology;(e)"DST" means the Department of Science and Technology of the Central Government;(f)"employee" means a person appointed by the University to work in the University and includes teachers, officers and other employees of the University;(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 State Government of Rajasthan;(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 for the students of the University, or its colleges, institutions or centers, maintained or recognized to be as such by the University;(k)"ICAR" means the Indian Council of Agriculture Research, a society registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1860);(l)"MCI" means Medical Council of India constituted under section 3 of the Indian Medical Council Act, 1956 (Central Act No. 102 of 1956);(m)"NAAC" means the National Assessment and Accreditation Council, Bangalore, an autonomous institution of the UGC;(n)"NCTE" means the National Council of Teacher Education constituted under section 3 of the National Council of Teacher Education Act, 1993 (Central Act No. 73 of 1993);(o)"off campus centre" means a centre of the University established by it outside the main campus operated and maintained as its constituent unit, having die University's complement of facilities, faculty and staff;(p)"PCI" means Pharmacy Council of India constituted under section 3 of the Pharmacy Act, 1948 (Central Act No. 8 of 1948);(q)"prescribed" means prescribed by Statutes made under this Act;(r)"regulating body" means a body established or constituted by or under any law tor the time being in force laying down norms and conditions for ensuring academic standards of higher education, such as UGC, A1CTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR etc. and includes the State Government;(s)"rules" means the rules made under this Act;(t)"schedule" means the Schedule to this Act;(u)"Sponsoring Body" means the Indian Medical Trust, having Registration No. 6, Jaipur, 2000 dated 26.8.2000, registered under the Rajasthan Public Trusts Act, 1959 (Rajasthan Act No. 42 of 1959) ;(v)"Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University made under this Act;(w)"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;(x)"study centre" means a centre, established and maintained or recognized by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education;(y)"teacher" means a Professor, Reader, Lecturer or any other person required to impart education or to guide research or to render guidance in any other form to the students for pursuing a course of study of the University;(z)"UGC" means the University Grants Commission, established under section 4 of the University Grants Commission Act, 1956 (Central Act No. 3 of 1956); and(za)"University" means the Nims University Rajasthan, Jaipur.
