- In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University;(2)"Administrator" means the Administrator appointed under this Act by the State Government;(3)"Chairman" means the Chairman of the Governing Board;(4)"Chancellor" means the Chancellor of the University;(5)"distance education" means education imparted by a combination of any two or more means of communication like contact programmes, correspondence courses, online courses, broadcasting, telecasting, seminars and any other such methodology;Note. - Through distance education a student is expected to study a course or a part of it without being present physically;(6)"employee" means a person appointed by the University to work in the University or its study centres, off-campus centres, off-shore campus and includes a teacher, officer and any other employee of the University other than the Visitor;(7)"fee" means collection of money made by the University from the students for the purpose of any course of study and incidental thereto, in the University;(8)"Finance Committee" means the Finance Committee of the University;(9)"Governing Board" means the Governing Board of the University;(10)"Governor" means the Governor of the State of West Bengal;(11)"Off-campus centre" means a centre of the University established by it outside the main campus, operated and maintained as its constituent unit, having the University's complement of facilities and employees;(12)"Off-shore campus" means a campus of the University established by it outside India, operated and maintained as its constituent unit, having the University's complement of facilities and employees;(13)"prescribed" means prescribed by rules made under this Act;(14)"Registered Office" means the Registered Office of the University;(15)"Regulatory Body" means-(a)a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education in its designated areas of coverage, including University Grants Commission, All India Council for Technical Education, Council for Scientific and Industrial Research, Department of Science and Technology, Distance Education Council, Indian Council of Scientific Research, National Assessment and Accreditation Council, National Council for Teacher Education, Pharmacy Council for India, Bar Council of India, Medical Council of India, Dental Council of India, Indian Nursing Council, Central Council of Homoeopathy, Central Council of Indian Medicine, Council of Architecture, Rehabilitation Council of India and such other statutory body as may be established or incorporated by the Central Government for the purpose of regulating higher education; and(b)the State Government of West Bengal in the Higher Education Department;(16)"Regulatory Committee" shall mean the committee constituted by the State Government for the purpose of this Act;(17)"Sponsoring trust" in relation to the University means the Narula Educational Trust, an educational and charitable trust duly constituted and registered under the Indian Trust Act, 1882;(II of 1882).(18)"State Government" means the Government of West Bengal in the Higher Education Department;(19)"Statutes, Regulations and Ordinances" shall mean respectively the Statutes, the Regulations and the Ordinances of the University as may be framed by the University in the manner provided under this Act with prior approval of the State Government;(20)"Student" means a person enrolled in the University for taking a course of study leading to a degree, diploma, certificate or other academic distinction duly instituted by the University including a research degree;(21)"Study Centres" means a centre established and maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance required by the student in the context of distance education;(22)"Teacher" means a Professor, Associate Professor, Assistant Professor, 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 in the University for the purpose of this Act;(23)"University" means the JIS University established and incorporated under Section 3 of this Act;(24)"University Grants Commission" means the University Grants Commission, established under the University Grants Commission Act, 111 of 1956. 1956.
