- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University established under section 23.(b)"Collaboration" means collaborative academic activity of the University with other Universities, academic institutions (local, regional, national or international) and other research, educational, teaching, training institutions and organizations;(c)"Director-General" means the Director-General of the University appointed under section 15;(d)"Executive Council" means the Executive Council of the University constituted under section 21;(e)"Fee" means collection made by the University from the students for different purposes under different heads including tuition fee and development charges and the collection which is non-refund able;(f)"Finance Committee" means the Finance Committee of the University constituted under section 26;(g)"General Council" means the General Council of the University constituted under section 19;(h)"Institution" means an institution which is a part of the University or it is associated with and admitted to the privileges of the University;(i)"prescribed" means prescribed by Statutes or Ordinances or, as the case may be. Regulations made by or under this Act;(j)"Regulations" means the Regulations made under sub-section (5) of section 36;(k)"Research Council" means the Research Council of the University constituted under section 29;(l)"Saptadhara" activities shall include the activities of quest of knowledge, fine arts, performing arts, debate skills, communication services, physical education. Scouts and Guides, NCC, NSS and oratory skills, craft, and appreciation of craft as art, creative writing, poetry, etc.; -(m)"School" means a school of learning and training maintained by or recognized, affiliated or approved as such by the University and includes Vidya Niketan School;(n)"Standing Committee" means the Standing Committee constituted under section 39.(o)"University" means the Children's University established and incorporated under section 3.
