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NCT Delhi - Section

Section 2 in The Delhi Pharmaceutical Sciences and Research University Act, 2008

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Academic Council" means the Council of the University;
(b)"academic staff" means such categories of staff as are designated by the Statutes to be the academic staff of the University;
(c)"Board of Governors" means the Board of Governors of the University;
(d)"Campus" means the unit establish or constituted by the University for making arrangements for instruction, or research, or both;
(e)"Chairman" means the Chairman of the Board of Governors;
(f)"Chancellor" means the Chancellor of the University;
(g)"Delhi" means the National Capital Territory of Delhi;
(h)"employee" means any person appointed by the University;
(i)"Finance Committee" means the Finance Committee of the University;
(j)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under Article 239 and designated as such under Article 239-AA of the Constitution;
(k)"Hall" means a unit of residence or of the corporate life for the students of the University;
(l)"Lieutenant Governor" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under Article 239 of the Constitution;
(m)"Misconduct" means a misconduct prescribed by the Statutes;
(n)"Prescribed" means prescribed by the Statutes made under this Act;
(o)"School" means a school of studies within the University;
(p)"Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University for the time being in force; and
(q)"teachers" means Deans, Professors, Additional Professors, Associate Professors and Assistant Professors, Lecturers and such other persons as may be appointed for imparting instruction or conducting research in the University and are designated as teachers by the Statutes.
(r)"University" means the Delhi Pharmaceutical Sciences and Research University as incorporated under this Act;
(s)"Vice-Chancellor" means the Vice-Chancellor of the University.