Section 2 in The All India Council For Technical Education Act, 1987
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"Commission" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (3 of 1956);(b)"Council" means the All India Council for Technical Education established under section 3;(c)"Fund" means the fund of the Council constituted under section 16;(d)"member" means a member of the Council and includes the Chairman and Vice-Chairman;(e)"prescribed" means prescribed by rules made under this Act;(f)"regulation" means regulation made under this Act;(g)"Technical education" means programmes of education, research and training in engineering, technology, architecture, town planning, management, pharmacy and applied art and crafts and such other programme or areas the Central Government may, in consultation with the Council, by notification in the Official Gazette, declare;(h)"technical institution" means an institution, not being a university which offers courses or programmes of technical education, and shall include such other institutions as the Central Government may, in consultation with the Council, by notification in the Official Gazette, declare as technical institutions,(i)"University" means a University defined under clause (f) of section 2 of the University Grants Commission Act, 1956 (3 of 1956) and includes as institution deemed to be a University under section 3 of that Act.
