Section 2 in The West Bengal University of Technology Act, 2000
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University;(2)"academic year" means a period of twelve months commencing on the first day of July or such other period of twelve months, commencing on such date, as the Executive Council may specify;(3)"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;(4)"All India Council for Technical Education" means the All India Council for Technical Education established under the All India Council for Technical Education Act, 1987;(5)"Chancellor" means the Chancellor of the University;(6)"General Council" means the General Council of the University;(7)"Department" means a department of studies of the University;(8)"Director" means the Director of a School of Studies of the University;(9)"employee" means any person appointed by the University, and includes a Teacher or any other full-time member of the staff of the University;(10)"Executive Council" means the Executive Council of the University;(11)"Finance Committee" means the Finance Committee of the University;(12)"Minister" means the Minister-in-charge of the Higher Education Department of the State Government;(13)"non-teaching employee" means a non-teaching employee, other than an officer, not holding any teaching post (including part-time teaching post), appointed or recognized as such by the University;(14)"notification" means a notification published in the Official Gazette;(15)"officer" means an officer of the University;(16)"prescribed" means prescribed by regulations made under this Act;(17)"Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University;(18)"Registrar" means the Registrar of the University;(19)"regulations" means the regulations made under this Act;(20)"Schedule" means the Schedule appended to this Act;(21)"School of Studies" means a School of Studies of the University;(22)"State Government" means the Government of West Bengal in the Higher Education Department;(23)"student" means a student of the University, and includes any person enrolled by the University for pursuing any course of study of the University;(24)"Teacher" means [a Principal, Professor, Associate Professor, Reader, Assistant Professor] [Words Substituted for the words 'a Professor, Principal, Associate Professor, Reader, Assistant Professor, Lecturer' by W.B. Act 12 of 2011.] or such other person, holding a teaching post or a part-time teaching post, appointed or recognized by the University or appointed by any affiliated institution;(25)"the University" means the [Maulama Abdul Kalam Azad University of Technology, West Bengal] [Substituted 'West Bengal University of Technology' by Act No. 4 of 2015, dated 6.4.2015.] constituted under this Act;(26)"University Grants Commission" means the University Grants Commission established under the University Grants Commission Act, 1956;(27)"Vice-Chancellor" means the Vice-Chancellor of the University.
