Section 2 in Gujarat Private Universities Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"AICTE" means All India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987 (52 of 1987);(b)"CSIR" means the Council of Scientific and Industrial Research, New Delhi, a funding agency of the Central Government;(c)"distance education" means imparting of education through any means of communication, such as broadcasting, telecasting, correspondence courses, seminars, contact programmes or the combination of any two or more of such means;(d)"DST" means the Department of Science and Technology of the Central Government;(e)"Fee" means collection made by the University from the students for different purposes under different heads and which is non refundable;(f)"Government" means the Government of Gujarat;(g)"Higher Education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;(h)"Hostel" means a place of residence for the students of the University, or its colleges, institutions or centers, maintained or recognised to be as such by the University;(i)"ICAR" means the Indian Council of Agricultural Research, a society registered under the Societies Registration Act, 1860;(j)"MCI" means Medical Council of India constituted under the Medical Council Act, 1956;(k)"NAAC" means the National Council of Assessment and Accreditation, an autonomous institution of the UGC;(l)"NCTE" means the National Council for Teacher Education established under the National Council for Teacher Education Act, 1993 (73 of 1993);(m)"Off Campus Centre" means a centre established by the University outside the main campus but within the State of Gujarat operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff;(n)"PCI" means Pharmacy Council of India constituted under section 4 of the Pharmacy Act, 1948 (8) of 1948;(o)"prescribed" means prescribed by rules made under this Act;(p)"Regulatory Body" means a body established by the Central Government, for laying down the norms and conditions for ensuring academic standards of higher education, such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR;(q)"Regulations" means regulations made by any authority of the University under section 30;(r)"Rule" means rules made under section 44;(s)"Schedule" means the Schedule appended to this Act;(t)"sponsoring body" in relation to a University established under this Act means-(i)a society registered under the Societies Registration Act, 1860 (21 of 1860); or(ii)a public trust registered under the Bombay Public Trusts Act, 1950 (Bombay 29 of 1950): or(iii)a company registered under section 25 of the Companies Act, 1956 (1 of 1956); or(iv)a society or trust registered, under the law of any other State;(u)"Statutes" and "Ordinances" means the Statutes and the Ordinances of the University;(v)"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 the University, including a research degree;(w)"Study centre" means a centre established, maintained or recognised by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education in the State of Gujarat;(x)"Teacher" means a Professor, Reader, lecturer or any other person required to impart education or to guide research or to render guidance in any other form to the students for pursuing a course of study of the University;(y)"UGC" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956;(z)"University" means a University established and incorporated under section 3.
