Section 2 in Islamic University of Science and Technology, Kashmir Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Islamic University of Science and Technology, Kashmir Act, 2005 ;(b)"Board" means the Board of Directors established under section 5 of the Jammu and Kashmir Muslim Specified Wakafs and Specified Wakafs Properties (Management and Regulation) Act, 2004 ;(c)"Chancellor" means the Chancellor of the University provided under sub-section (1) of section 8 ;(d)"College" means a college maintained by the University ;(e)"Hall" means a unit of residence, by whatever name called, for students of the University provided or maintained by it ;(f)"prescribed" means prescribed by Statutes, Ordinances or Regulations ;(g)"recognized institution" means an institution of higher learning maintained by the University or established by the Board and recognized by the University ;(h)"State" means the State of Jammu and Kashmir ;(i)"Statutes", "Ordinances" and "Regulations" means respectively the Statutes, Ordinances and Regulations of the University made under this Act ;(j)"University" means Islamic University of Science and Technology, Kashmir.
