Section 2 in Biju Patnaik University of Technology Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University;(b)"affiliated institution" means a College or an institution affiliated to the University and includes a College or an institution deemed to be an affiliated College or institution under this Act;(c)"Board" means the Board of Management of the University;(d)"Board of Studies" 'means the Board of Studies of the University;(e)"Chancellor" means the Chancellor of the University;(f)"College" means an institution admitted to the University in accordance with the provisions of this Act and the Statutes, and includes a College managed by the University;(g)"Constituent College" means a College established, managed, maintained and controlled by the University, and includes a College or a Department transferred from any other University to the management, maintenance and control of the University;(h)"Council" means the All India Council for Technical Education established under the provisions of the All-India Council for Technical Education Act, 1987 (52 of 1987);(i)"employee" means every person in the whole time employment of the University;(j)"Faculty" means a Faculty of the University;(k)"Finance Committee" means the Finance Committee of the University referred to in section 23;(l)"Fund" means the fund of the University established under section 25;(m)"Government" means the Government of Orissa;(n)"other Universities" means the Universities established or deemed to have been established under the Orissa Universities Act, 1989 (Orissa Act 5 of 1989) or the Orissa University of Agriculture and Technology Act, 1965 (Orissa Act 17 of 1965);(o)"prescribed" means prescribed by Statutes, Regulations or Rules;(p)"State" means the State of Orissa;(q)"Statutes", "Regulations" and "Rules" means respectively the "Statutes", "Regulations" and "Rules" of the University made under this Act;(r)"Teacher" means a Professor, Reader, Lecturer or such other person inparting instruction or conducting or supervising research either in a Constituent College or in any of the Departments of the University, or in an affiliated College, as the context may imply;(s)"University" means the Biju Patnaik University of Technology established under this Act; and(t)"University Grants Commission" means the University Grants Commission constituted under the University Grants Commission Act, 1956,
