Section 2 in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2018
2. Definitions.
- In these Regulations, unless the context otherwise requires2.1"Academic Year" means Academic Year of the concerned Affiliating University/ Board/ Technical Institution.2.2"Act" means the All India Council for Technical Education Act, 1987 (52 of 1987).2.3"Adjunct Faculty" means resource person as per the guidelines specified in Approval Process Handbook.2.4"Affidavit" is a written sworn statement of fact voluntarily made by a deponent under an oath or affirmation administered by a person authorized to do so by Law. Such statement is witnessed as to the authenticity of the deponent's signature by a taker of oaths, such as a Notary Public or Commissioner of Oaths.2.5"AICTE Web-Portal" means the Web site hosted by the Council at URL www.aicteindia. org.2.6"Approval Process Handbook (APH)" is a handbook published by AICTE, prescribing norms and procedures for processing of applications submitted for grant of various approvals.2.7"Applicant" is the one who makes an application to the Council for seeking any kind of approval under these Regulations.2.8"Approved Institution" means the Technical Institution approved by the Council.2.9"Approved Intake" means the number of students to be admitted in a Course as approved by the Council.2.10"Autonomous Institution" means an Institution to which autonomy is granted by UGC and is designated to be so by the Statutes of Affiliating University/ Board.2.11"Break in EoA" means break in the Extension of Approval of the Institution in the previous year(s).2.12"Build-Operate-Transfer (BOT)" means a project financing, wherein a private entity receives a concession from the public sector to finance, design, construct and operate a facility stated in the concession contract.2.13"Chairman" means the Chairman of AICTE as described under sub-section 4(a) of Section 3 of AICTE Act, 1987.2.14"Co-ed Institution" means the Institution admitting male, female and transgender students.2.15"Commission" means the University Grants Commission established under Section 4 of the University Grants Commission Act, 1956.2.16"Company" means a Company established/ registered under Section 8 of the Companies Act, 2013.2.17"Competent Authority for Admission" means an Organization that has, the legally delegated authority, capacity, or power to do admission to Technical Institutions in the State Government/ UT concerned.2.18"Compliance Report" means the Report submitted by the Technical Institution complying with the requirements as specified in the Approval Process Handbook for the deficiencies observed by Expert Visit Committee/ issues mentioned in the Show Cause Notice.2.19"Constituent College" means an Institution/ Department/ College/ School as a part of the University.2.20"Council" means All India Council for Technical Education established under Section 3 of the Act.2.21"Course" means one of the branches of learning in a Programme such as Civil Engineering, Mechanical Engineering, etc.2.22"Division" meansa. A batch of a maximum of Sixty (60) seats in Diploma/ Under Graduate Courses in Engineering and Technology/ Hotel Management and Catering Technology/ Post Graduate Courses in MCA/ PGCM/ PGDM/ MBA Programme, excluding supernumerary seats, if any;b. A batch of Sixty (60) seats in Diploma/ Under Graduate Courses and to a maximum of Hundred (100) seats in Under Graduate Courses in Pharmacy Programme, excluding supernumerary seats, if any;c. A batch of a maximum of Forty (40) seats in Diploma/ Under Graduate Courses in Architecture/ Planning Programme, excluding supernumerary seats, if any;d. A batch of a maximum of Thirty (30) seats in Diploma/ Under Graduate Courses in Applied Arts and Crafts Programme, excluding supernumerary seats, if any;e. A batch of a maximum of Thirty (30) seats in Diploma/ Under Graduate Courses in Design Programme, excluding supernumerary seats, if any;f. A batch of a maximum of Thirty (30) seats in Post Graduate Courses in Engineering and Technology/ Planning/ Applied Arts and Crafts/ Hotel Management and Catering Technology Programme, excluding supernumerary seats, if any;g. A batch of a maximum of Twenty (20) seats in Post Graduate Courses in Architecture Programme, excluding supernumerary seats, if any;h. A batch of a maximum of Fifteen (15) seats in Post Graduate Courses in Design Programme, excluding supernumerary seats, if any;i. A batch of a maximum of Fifteen (15) seats in Post Graduate Courses in Pharmacy, Thirty (30) seats in Pharm.D., Ten (10) seats in Pharm.D. (Post Baccalaureate) in Pharmacy Programme, excluding supernumerary seats, if any;j. A batch of a maximum of Sixty (60) seats in Integrated Degree Courses in Engineering and Technology/ Hotel Management and Catering Technology/ MCA Programme and Integrated/ Dual Degree Course in MBA Programme, excluding supernumerary seats, if any;k. A batch of a maximum of Forty (40) seats in Integrated Degree Course in Planning Programme, excluding supernumerary seats, if any; andl. A maximum of Twenty (20) seats per year in Fellowship in Management Programme.2.23"EoA" means Extension of Approval granted by AICTE for conduct of Technical Programme(s)/ Course(s) to an Institution for that Academic Year."Extended EoA" means Extension of Approval granted by AICTE for conduct of Technical Programme(s)/ Course(s) to an Institution for more than one Academic Year.2.24"Executive Committee" means the Committee constituted by the Council under Section 12 of AICTE Act, 1987.2.25"Expert Visit Committee (EVC)" means the Committee constituted by the Regional Officer as per the composition specified in Approval Process Handbook to verify physically the availability of Infrastructural facilities of an Institution.2.26"First Shift" means educational activities conducted in the First spell of time (from 8 am to 3 pm) wherever two-shift working exists.2.27"Foreign National" means the Citizen of the Countries other than India who are not of Indian origin as defined under OCI/ PIO.2.28"Government aided Institution" means Technical Institution that meets 50% or more of its recurring expenditure out of the grant received from the Government or Government Organizations.2.29"Government Institution" means Technical Institution established and/ or fully maintained by the Government.2.30"Head of the Institution" means the Vice-Chancellor in case of a University or an Institution Deemed to be University, the Principal/ Director/ such other designation as the administrative Head of the Institution of the Technical Institution referred.2.31"Institution Deemed to be University" means an Institution for higher Education so declared, on the recommendation of the Commission, by the Central Government under Section 3 of the University Grants Commission Act, 1956.2.32"Lateral Entry" means admission of students into the second year of Diploma/ Under Graduate Degree/ MCA Programmes as specified in Approval Process Handbook.2.33"Level" means Diploma, Post Diploma Certificate, Under Graduate Degree, Post Graduate Diploma and Post Graduate Degree Programmes.2.34"Minority Institution" means an Educational Institution established and administered by a minority or minorities and recognized by Competent Authority as Minority Institution.2.35"NBA" means the National Board of Accreditation, an autonomous body set up by AICTE, registered under Societies Registration Act, 1860.2.36"Part Time" means educational activities conducted in evening time, i.e. 5.30 pm to 9.30 pm (six days a week) wherever Regular/ First Shift working exists and are meant only for working professionals or professionals with at least two years of work experience. Duration of the Course shall be a minimum of one/ two Semester(s) in excess than that of the Regular Course.2.37"Private University" means a University duly established through a State/ Central Act by a sponsoring body viz., a Society registered under the Societies Registration Act 1860, or any other corresponding Law for the time being in force in a State or a Public Trust or a Company registered under Section 8 of the Companies Act, 2013.2.38"Programme" means the field of Technical Education, i.e. Engineering and Technology, Pharmacy, Architecture and Planning, Applied Arts, Crafts and Design, Hotel Management and Catering Technology, MCA, Management (PGCM/ PGDM/ MBA) and such other Programmes/ areas as notified by AICTE Act, 1987.2.39"Public Private Partnership (PPP)" means a Partnership based on a contract or concession agreement, between a Government or Statutory entity on the one side and a Private Sector enterprise on the other side.2.40"Regional Committee (RC)" means a Committee established for each region under Section 14 of AICTE Act, 1987.2.41"Restoration of Intake" means restoring back to the "Approved Intake" of the Institution that was existing prior to any penal action.2.42"Second Shift" means educational activities conducted in the Second spell of time (from 12 Noon to 7 pm) wherever two-shift working exists.2.43"Self-Financing Institution" means an Institution started by a Trust/ Society/ Company and does not receive grant/ fund from Central/ State Government/ UT for meeting its recurring expenditure.2.44"Single Shift/ Regular Shift" means where, educational activities of the Technical Institution are conducted between 9 am and 5 pm.2.45"Society" means a Society registered under Societies Registration Act, 1860.2.46"Standalone Institutions" means those Institutions which are not affiliated to any of the University/ Board, but are imparting education by means of conducting regular courses leading to Diploma, Post Diploma Certificate, Post Graduate Certificate and Post Graduate Diploma Levels in Management and allied areas, Travel and Tourism, Innovation and Entrepreneurship, Computer Applications and Design.2.47"Standing Appellate Committee (SAC)" means a Committee constituted by the Chairman as per the composition specified in Approval Process Handbook for considering the appeals of the Technical Institutions.2.48"Standing Complaint Scrutiny Committee (SCSC)" means a Committee constituted by the Chairman as per the composition specified in Approval Process Handbook for the Scrutiny of Complaints received against the Technical Institutions.2.49"Standing Hearing Committee (SHC)" means a Committee constituted by the Chairman as per the composition specified in Approval Process Handbook to review the Reports of the Expert Visit Committee/ replies received for Show Cause Notices.2.50"State Level Fee Committee" means a Committee notified by the concerned State Government/ UT for Regulation of fee to be charged by the Technical Institutions.2.51"Supernumerary seats" includes TFW, OCI/ PIO/ Foreign Nationals/ Children of Indian Workers in the Gulf Countries, Lateral Entry, PwD and J&K PMSSS seats notified from time to time, over and above the "Approved Intake".2.52"Technical Institution" means an Institution set up by the Government, Government aided and Self-Financing/ Trust/ Society/ Company for conducting Course(s)/ Programme(s) in the field of Technical Education, Training and Research in Engineering and Technology, Pharmacy, Architecture and Planning, Applied Arts, Crafts and Design, Hotel Management and Catering Technology, MCA, Management, and such other Programmes and areas as notified by AICTE Act, 1987.2.53"Trust" means a Trust registered under the Indian Trust Act, 1882 as amended from time to time or any other relevant Acts.2.54"University" means a University defined under Clause (f) of Section 2 of the University Grants Commission Act, 1956.2.55"University Department" means a Department established and maintained by the University.2.56Any other word and expression used herein and not defined but defined in the All India Council for Technical Education Act, 1987 (52 of 1987), shall have the same meaning respectively assigned to them in the said Act.
