- In this Act, unless the context otherwise requires:(a)[ "College" means a college or an institution affiliated to the University and shall include an autonomous college, constituent college and associated college referred to under Sections 26-A, 26-B, and 26-C respectively;] [Substituted by U.P. Act No. 18 of 2006. Published in U.P. Gazette Extra Part I Section (ka) dated 1st June, 2006.](b)"Existing college" means a college or an institution which imparts technical education and is run and maintained by a University established by or under the Uttar Pradesh State Universities Act, 1973 and includes a Faculty of such University imparting technical education;(c)"Other backward classes of citizens" means the backward classes of citizens specified in Schedule I of Uttar Pradesh public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;(d)"Prescribed" means prescribed by the Regulations;(e)"Principal" means the head of the college, by whatever name called, and includes where there is no Principal, a person for the time being duly appointed, to act as principal and in the absence of the Principal or the acting Principal, the vice principal duly appointed as such;(f)"Regulations" means the Regulations of the University made under this Act;(g)"Technical education" means programmes of education, research and training in Engineering, Technology', Architecture, Management, Town planning, pharmacy and Applied Arts and Crafts and such other programmes or areas as the Central Government may in consultation with the all India Council for Technical Education, by notification in the Gazette declare;(h)[ "University" means a University established under Section 3.] [Section 2, Clause (h) Substituted, by U.P. Act No. 5 of 2010. Published in U.P. Gazette, Extra., Part-1, Section (ka), dated 16th February, 2010.]
