Section 2 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means Madhya Pradesh Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007 (No. 17 of 2007);(b)"Commission" means the Regulatory Commission established under Section 36;(c)"Higher Education Department" means the Higher Education Department, of Government of Madhya Pradesh;:(d)"Private University" means the Private Universities incorporated under the Act;(e)"Regulation" means the regulation made under the provisions of the Act;(f)"Sponsoring Body" means the sponsoring body as defined in clause (za) of Section 2;(g)"State" means the State of Madhya Pradesh;(h)"Visitor" means the visitor of the private universities as defined in clause (zi) of Section 2;(i)"Words arid Expression" used but not defined in these rules shall have the same meaning as assigned to them in the Act.
