Section 4(1) in Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012
(1)In these regulations unless the context otherwise requires,-(a)"Act" means, the Pharmacy Act, 1948 (8 of 1948);(b)"Academic year" means the period from the commencement of admission of students in Pharmacy course of study in the Pharmacy institution up to the completion of academic requirements for that particular year.(c)"Anti-Ragging Helpline" means the Helpline established by the UGC under UGC Regulations on curbing the menace of ragging in Higher Educational Institutions, 2009 under UGC Act 1956(d)"Central Council" means Pharmacy Council of India constituted under section 3 of the Pharmacy Act 1948.(e)"Head of the institution" means the Vice-Chancellor in case of a university or a deemed to be university, the Principal or the Director or the HOI/HOD or such other designation as the executive head of the institution or the college is referred.(f)"Fresher" means a student who has been admitted to an institution and who is undergoing his/her first year of study in such institution.(g)"Institution" means a Pharmacy institution established in accordance with provision of the Pharmacy Act 1948 & regulations made thereunder as amended from the time to time for the purpose of imparting Pharmacy Education in the country. j) University - means a university within the meaning of section 3 of the University Grants Commission Act, 1956 (3 of 1956) and includes such other institutions, being institutions established by or under a Central Act, as the Central Government may, by notification in the Official Gazette, specify in this behalf and Pharmacy examination conducting authority conducting approved Pharmacy examination u/s 12 (2) of the Pharmacy Act 1948. k) Examining Authority - means an Pharmacy examination conducting authority conducting approved Pharmacy examination u/s 12 (2) of the Pharmacy Act 1948.
