Section 2 in Indian Institute of Public Health Gandhinagar Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Academic and Research Council" means the Academic and Research Council of the University constituted under section 16;(b)"Director" means the Director of the University appointed under section 9;(c)"distance education" means imparting 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)"Executive Council" means the Executive Council of the University constituted under section 13;(e)"Finance Committee" means Finance Committee of the University constituted under section 17;(f)"Governing Council" means the Governing Council of the University constituted under section 12;(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 as such by the University;(i)"MCI" means the Medical Council of India constituted under the Medical Council Act, 1956, (102 of 1956);(j)"NAAC" means the National Council of Assessment and Accreditation, an institution of the UGC;(k)"off campus centre" means a centre established by the University outside the main campus but within the State of Gujarat as its constituent unit, having the University's complement of facilities, faculty and staff;(l)"prescribed" means prescribed by rules made under section 33;(m)"President" means the President of the University appointed under section 8;(n)"Registrar" means the Registrar of the University appointed under section 10;(o)"Regulatory body" means a body established by the Government of India, for laying down the norms and conditions for ensuring academic standards of higher education including the UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR, Indian Nursing Council, National Board of Examiners (NBE);(p)"regulations" means regulations made under section 29;(q)"sponsoring body" in relation to University means the Public Health Foundation of India (PHFI), a society registered under the Societies Registration Act, 1860, (21 of 1860);(r)"student" means a student of the University and includes any person who has enrolled himself for pursuing any course of study of the University;(s)"study centre" means a centre established, maintained or recognised by the University for the purpose of advising, counselling or for rendering any other assistance required by the students;(t)"Teacher" means a Dean, Professor, Assistant Professor, Associate Professor, Adjunct Professor, Visiting Professor, Emeritus Professor, - Reader, Lecturer or any other person imparting instructions in the University or for giving guidance to the students for pursuing any course of study, research or to render guidance in any other form to the students for pursuing a course of study of the University;(u)"University" means the Indian Institute of Public Health Gandhinagar established and incorporated under section 3.
