Section 2 in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"AICTE" means the All India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987;(2)"AIU" means the Association of Indian Universities Registered under the Societies Registration Act, 1860;(3)"Central Government" means the Government of India;(4)"Constituent College or Institution" means and includes a college or institution of the Sponsoring body;(5)"CSIR" means the Council of Scientific and Industrial Research, New Delhi, a society registered under the society registered under the Societies Registration Act, 1860;(6)"DBT" means the Department of Biotechnology of the Central Government;(7)"DST" means the Department of Science and Technology of the Central Government;(8)"Eminent Persons Panel" means a panel of Six persons of impeccable integrity having outstanding knowledge and expertise in academics, scientific research in Fisheries field, public administration, finance, law or management etc. notified by the Government from time to time;(9)"Expert Committee" means a committee of eminent persons notified by the Government to promote, facilitate and assist in establishment of new Private Universities in Andhra Pradesh constituted under section 8;(10)"Fee" means collection of amounts made by the University from students for different purposes under different heads and which is non-refundable;(11)"Fisheries" means fishing, fish farming related to the conservation, development, propagation, protection, exploitation, proceeding, value adding like activities of fishing and fish products connected with education and research and it includes all sectors comprising Biology, Environmental Science, Technology, Economics, Social Science;(12)"Fishermen Community" means people mainly engaged in fishing activities for livelihood;(13)"Fisheries Education" means all education in production, conservation, processing trading and sustainable management of all fishery resources;(14)"Fish farmer" means the person doing farming of different varieties of aquatic animals and plants for his livelihood or to enable him to earn economic gain at any stage of their life cycle.(15)"Fish processing industry" means and includes proceeding and value addition of fish products and industries connected with it;(16)"Fish Resources" means all aquatic living resources;(17)"Government" means the Government of Andhra Pradesh;(18)"Higher Education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;(19)"ICAR" means the Indian Council of Agricultural Research, registered under the Societies Registration Act, 1860; (Central Act No.21 of 1860).(20)"NAAC" means the National Assessment and Accreditation Council, an autonomous institution of the UGC;(21)"Notification" means a notification published in the Andhra Pradesh Gazette and the word `notified' shall be construed accordingly;(22)"Ocean Sciences" means all education and research in Ocean Science including ocean resource development, living and non-living resources and their exploration, conservation, fostering, consumption, management and trade; (Central Act No.8 of 1948).(23)"Prescribed" means prescribed by rules made under this Act;(24)"Regulatory Authority" means the Authority established under section 32 of the Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016; (Act No.3 of 2016).(25)"Regulatory Body" means and includes a body such as UGC, AICTE, NAAC, ICAR, DBT, DST, CSIR, BCI established by the Central Government or Government for maintenance of standard of higher education;(26)"Regulations" means regulations made by any authority of the University under section 31;(27)"Rules" means rules made under section 44;(28)"Schedule" means the Schedule appended to this Act;(29)"Specified" means specified by Ordinances, Statues and Regulations under this Act;(30)"Sponsoring body" in relation to a University established under this Act means,-(i)a society "not for profit" registered under the Societies Registration Act, 1860 (Central Act No.21 of 1860) or the Andhra Pradesh Societies Registration Act, 2001 (Act No.35 of 2001): or(ii)a public trust "not for profit" registered under the Indian Trusts Act, 1882: (Central Act No.2 of 1882) or(iii)any other society or trust "not for profit" registered as above and formed by consortia of academic institution(s), industry and/or educational societies; or(iv)any company registered under section 8 of the Companies Act, 2013 (Central Act No.13 of 2013); or(v)any company other than the company mentioned in item (iv), with such limitations as specified by the Government from time to time.(31)"State University" means a university established under the Andhra Pradesh Universities Act, 1991 (Act No.4 of 1991);(32)"Statutes" and "Ordinances" mean the Statutes and the Ordinances of the University made under this Act;(33)"Student" means a student of the University and includes any person enrolled in the University for pursuing any course of study for a degree, diploma or other academic distinction duly instituted by University, including a research degree;(34)"Teacher" means a Professor, Associate Professor, Assistant Professor, or any other person required to impart education or to guide research or render guidance in any other form to the students for pursuing a course of study of the University;(35)"UGC" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act No.3 of 1956).(36)"University" means the university established under section 3 of the Act;
