Section 2 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
2. Definitions.
- In this Act. unless the context otherwise requires-(a)"Affiliated institution" means an institution affiliated under Section 6 or 35;(b)"Approved institution" means an institution approved under Section 6 or 38;(c)"Authority" means an authority of the university specified in Section 18;(d)"Ayush" means the Ashtang Ayurved system of medicine, Yoga and Naturopathy, Unani, Siddha and Homoeopathy Systems, whether supplemented or not by such modern advances, as are consistent with the fundamental principles of India System of Medicine and as the university may from time to time determine;(e)"Board of Management" means the Board specified in Section 19;(f)"Central Council of Indian Medicine" means the council constituted under Section 3 of the Indian Medicine Central Council Act. 1970 (No. 48 of 1970);(g)"Central Council of Homoeopathy" means the council constituted under Section 3 of the Homoeopathy Central Council Act. 1973 (No. 59 of 1973);(h)"Chancellor" means the Chancellor of the university;(i)"College" means an institution admitted to the privileges of the university by or under the provisions of this Act and includes a University college;(j)"Dental Council of India" means the Council constituted under Section 3 of the Dentists Act, 1948 (No. 16 of 1948);(k)"Dean" means the Dean of Faculty or a College;(l)"Employee" means any person appointed by the university and includes teachers and other staff of the university;(m)"Faculty" means the faculty of Modem System of Medicine, Ayurved. Yoga and Naturopathy, Unani, Siddha, Homoeopathy, Dentistry, Pharmacy, Physiotherapy, Nursing, Public Health or any other related faculty of study established by the University;(n)"Finance Committee" means the Finance and Accounts Committee of the university constituted under sub-section (1) of Section 27;(o)"Governor" means the Governor of the State of Chhattisgarh;(p)"Health sciences" means the Modern System of Medicine, Ayurved Yoga end Naturopathy, Unani, Siddha, Homeopathy, Dentistry Pharmacy, Physiotherapy, Nursing, Public Health and related faculties of study;(q)"Hostel" means a unit of residence for students maintained by the university or affiliated college or a recognized or approved institution;(r)"Institution" means an educational institution engaged in imparting instruction, teaching and training, research and development in the field of Health sciences, not being a college, maintained by the university;(s)"Indian Nursing Council" means the Council constituted under Section 3 of the Indian Nursing Council Act. 1947 (No. 48 of 1947).(t)"Imparting instruction" means teaching and training or undertaking research and development or discharging such other responsibilities which the university may specify;(u)"Medical Council of India" means the Council constituted under Section 3 of the Indian Medical Council Act. 1956 (No. 102 of 1956);(v)"Modem System of Medicine" means Allopathy System of Medicine and Allied Sciences.(w)"Other Backward Classes" means the Other Backward Classes specified by the State Government vide Notification No. F 8-5/XXV-4-84 dated 26th December, 1984 as amended from time to time;(x)"Principal" means the Head of a College and includes a Dean of a College;(y)"Recognized institution" means an institution recognized under Section 6 or 37;(z)"Scheduled Castes" means the Scheduled Castes specified in relation to the State of Chhattisgarh under Article 341 of the Constitution of India;(aa)"Scheduled Tribes" means the Scheduled Tribes specified in relation to the State of Chhattisgarh under Article 342 of the Constitution of India;(bb)"State Government" means the State Government of Chhattisgarh;(cc)"Statute", "Ordinance" and "Regulation" means respectively the statutes, ordinances and regulations of the University made under this Act for the time-being in force;(dd)"Teacher of the university" means a Professor, an Associate Professor, a Reader, an Assistant Professor, a Lecturer and such other person as may be appointed for imparting instruction in the university or in any college or institution maintained by the university under this Act;(ee)"University college" means a college established or maintained by the University for the purposes of this Act. or a college transferred to the university and maintained by it.(ff)"University Grants Commission" means the University Grants Commission established under the University Grants Commission Act. 1956 (No. 3 of 1956);(gg)"University" means the Ayush and Health Sciences University of Chhattisgarh constituted under this Act;(hh)"University department" means any research institution or department maintained by the university;(ii)"Vice-chancellor" means the Vice-chancellor of the university;(jj)"Visiting Professor" means a Professor invited by the Board of Management for a short term of not more than six months as stipulated in the contract.
