Section 2 in The M.P. Bhoj (Open) University Adhiniyam, 1991
2. Definitions.
- In this Act, and the Statutes made hereunder, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University;(b)"Ayog" means the Madhya Pradesh Uchcha Shiksha Anudan Ayog established under Section 3 of the Madhya Pradesh Uchcha Shiksha Anudan Ayog Adhiniyam, 1973 (No. 21 of 1973);(c)"Board of Management" means the Board of Management of the University;(d)"Co-ordination Committee" means the committee established under Section 34 of the Madhya Pradesh Vishwavidyalaya Adhiniyam 1973 (No. 22 of 1973);(e)"Department" means a department of the University of the subject concerned;(f)"Distance education system" means the system of imparting education through any means of communication, such as broadcasting, telecasting, audio visual means, audio methods, correspondence courses, seminars, contact programmes or the combination of any two or more of such means;(g)"Employees" means any person appointed by the University, and includes teachers and other academic staff of the university;(h)"Finance Committee" means the Finance Committee of the University;(i)"Kulpati" means the Kulpati of the University;(j)"Planning Board" means the Planning Board of the University;(k)"Regional Centre" means a centre established or maintained by the University for the purpose of coordinating and supervising the work of Study Centres in any region and for performing such other functions as may be conferred on such centre by the Board of management;(l)"Regulations" means the Regulations made by any authority of the University under this Act for the time being in force;(m)"Statutes" and "Ordinances" means respectively the Statutes and Ordinances of the University for the time being in force;(n)"Student" means a student of the University, and includes any person who has enrolled himself for pursuing any course of study of the University;(o)"Study Centre" means a centre established, maintained or recognised by the University for the purpose of advising, counselling or for rendering any other assistance required by the students;(p)"Teachers" means Professor, Readers, Assistant Professors and such other persons as may be designated as such by the Ordinances for imparting instruction in the University or for giving guidance or rendering assistance to students for pursuing any course of study of the University and shall include part-time and whole time teachers in Regional Centres, or Study Centre;(q)"University" means the Madhya Pradesh Bhoj [(Open) University] [Substituted by Madhya Pradesh Act No. 40 of 1997, Section 5.] established under this Act;(r)"Indira Gandhi National Open University" means the University established under Section 3 of the Indira Gandhi National Open University Act, 1985 (No. 50 of 1985);(s)"University Grants Commission" means the Commission established under the University Grants Commission Act, 1956 (No. 30 of 1956);(t)Terms not defined in this Act, will have the same meaning as defined in Section 4 of the Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of 1973).
