- In this Act, unless the context otherwise requires:-(a)"Academic Council" means the Academic Council of the University;(b)"Board of Governors" means the Board of Governors of the University;(c)"Chancellor" means the Chancellor of the University;(d)"Constituent College" means a college or institution maintained by the University;(e)"Council for Technical Education" means the All India Council for Technical Education established under section (3) of the All India Council for Technical Education Act, 1987;(f)[ "Distance Education System" means the system of imparting education with the State through any means of information technology and communication such as multimedia, broadcasting, telecasting, on-line on internet, other interactive methods, e-mail, internet, computer, e-learning, correspondence course, or a combination of any two or more of such means;] [Substituted by section 3 of Uttarakhand Act No. 04 of 2010.](g)"Employee" means employee appointed by the University and includes teachers and other staff of the University or a constituent college;(h)"Faculty" means faculty of the University;(i)"Finance Committee" means the Finance Committee of the University;(j)"Government" means the Government of [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 04 of 2010.];(k)"Hall" means a unit of residence for students maintained or recognized by the university or a contentment college,(l)"Prescribed" means prescribed by the Statutes;(m)"Principal" in relation to a constituent college, means the head of the constituent college, and includes, where there is no Principal, the Vice Principal or any other person for the time being appointed to act as Principal;(n)"Registrar" means the Registrar of the University;(o)[ "Regional Centre" means a centre within the State established or maintained by the University for the purpose of co-ordinating, supervising the work of Study Centres located in the State and for performing such other functions as may be conferred on such centre by the Board of Management] [Substituted by section 3 of Uttarakhand Act No. 04 of 2010.];(p)"State" means State of [Uttarakhand] [Substituted by section 2 of Uttarakhand Act No. 04 of 2010.] ;(q)"Statutes" and "Rules" mean, respectively, the Statutes and Rules of the University;(r)[ "Study Centre" means a centre within the State established, maintained and recognized by the University for the purpose of advising, counseling or for rendering such other assistance required by the students;] [Substituted by section 3 of Uttarakhand Act No. 04 of 2010.](s)"Teacher" means a Professor, Associate Professor, Assistant Professor/ Lecturer or such other person as may be appointed for imparting instruction or conducting research in the University or in a Constituent College and includes the Principal of Constituent College;(t)"UGC" means University Grants Commission established under The University Grants Commission Act, 1956;(u)[ "University" means the proposed University of Patanjali established under this Act which shall function within the State of Uttarakhand and shall comply with the orders and guidelines of the University by the students;] [Substituted by section 3 of Uttarakhand Act No. 04 of 2010.](v)"Visitor" means the visitor of the University.(w)"Indian Medical Central Council" means the Indian Medical Central Council established under The Indian Medical Central Council Act, 1970.Chapter-II The University and its Objects
