Section 2 in The Global Open University (Nagaland) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires, the following words shall have the meanings assigned herein :(1)"Academic Council" means the Academic Council of the University;(2)"Board of Studies" means the Board of Studies constituted under this Act;(3)"Chancellor" means the Chancellor of the University;(4)"Director" means a Director of the University;(5)"Executive Council" means executive Council of the University;(6)"Finance Committee" means Finance Committee of the University;(7)"Finance Officer" means Finance Officer of the University;(8)"Fund" means the funds of the University and includes funds for a sponsored scheme;(9)"Governing Council" means the Governing Council of the University;(10)"Governor" means the Governor of Nagaland;(11)"Notification" means notification published in the Official Gazette of the Government of Nagaland;(12)"Pro-Chancellor" means the Pro-Chancellor of the University;(13)"Registrar" means the Registrar of the University;(14)"Regulation" means a regulation made under this Act;(15)"Schedule" means schedule to this Act;(16)"State Government" means the State Government of Nagaland;(17)"Trust" means the World Institution Building Programme, New Delhi registered under the Indian Trusts Act, 1882;(18)"UGC" means University Grants Commission constituted under the University Grants Commission Act, 1956(19)"University" means the Private d by name the Global Open University (Nagaland) established under this Act; and(20)"Vice-Chancellor" means the Vice-Chancellor of the University.
