Section 2 in Karnataka State Open University Act, 1992
2. Definitions.
- In this Act, and the statutes made hereunder, unless the context otherwise requires ,-(a)"Academic Council" , means the Academic Council of the University;(b)"Board of Management" means the Board of Management of the University;(c)"college" means a college or other academic institution established or maintained or admitted to the privileges of the University;(d)"Distance Education System" means the system of imparting education through any means of communication such as broadcasting, telecasting, instruction media or print media, seminars, contact programmes or the combination of any two or more of such means ;(e)"employee" means any person appointed by the University and includes academic and administrative staff of the University;(f)"Finance Committee" means the Finance Committee of the University;(g)"Regional Centre" means a Centre established or maintained by the University for the purpose of co-ordinating and supervising the work of Study Centres in any region and for performing such other functions as may be conferred on such centre by the Board of Management;(h)"Regulations" means the Regulations made by any authorities of the University under this Act for the time being in force ;(i)"Statutes and Ordinances" means, respectively, the Statutes and Ordinances of the University for the time being in force ;(j)"student" means a student of the University and includes any person who enrolled himself for pursuing any course of study of the University;(k)"Study Centre", means a centre established, maintained or for valuation and for conducting the examination or recognised by the University for the purpose of advising, counselling or for rendering any other assistance required by the students;(l)"teacher" means Professors, Readers, Lecturers and such other persons as may be designated as such by the Ordinance for imparting instruction in the University or for giving guidance or rendering assistance to students for pursuing any course of study of the University;(m)"University" means the Karnataka State Open University established under section 3 of the Act;(n)"Vice-Chancellor" and "Registrar" means respectively, the Vice-Chancellor and the Registrar of the University.
