Section 2 in The Maharashtra University of Health Sciences Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"academic services unit" means a University science and instrumentation centre, academic staff college, computer centre, University printing press or any other unit providing specialised services for the promotion of any of the objectives of the University;(2)"affiliated college" means a college imparting education in Health Sciences which has been granted affiliation by the University;(3)"approved institution" means a hospital, health centre, affiliated college or such other institution recognised by the university as an institution in which a person may undergo training, if any, required by a course of study before the conferral of any degree, diploma or other academic distinction of the university;(4)"authorities" means the authorities of the University as specified by or under this Act;(5)"autonomy" means a privilege of the University conferred by Statutes permitting a college, institution or a University department to conduct academic programmes and examinations, develop syllabus for the respective subjects and issue certificates of passing the examinations, etc. A college, institution or a University department which has been granted autonomy shall have full academic, administrative and financial autonomy to the provisions of this Act and Statutes;(6)"autonomous college", "autonomous institution" or "autonomous department" means a college, institution or department to which autonomy is granted and is designated to be so by Statutes;(7)"bodies", means the bodies of the University formed by the respective authorities;(8)"Central Councils", means various Councils of Health Sciences constituted by the Central Government;(9)"Chancellor", Pro-Chancellor", "Vice-Chancellor" and "Pro-Vice-Chancellor" means, respectively, the Chancellor, the Pro-Chancellor, the Vice-Chancellor and the Pro-Vice-Chancellor of the University;(10)"collaboration" means collaborative academic activity of the University with other universities, academic institutions (local, regional, national or international), research institutions and organizations;(11)"college" means a college imparting education in Health Sciences conducted by the University or affiliated to the University situated in the State of Maharashtra;(12)"conducted college" means a college maintained and managed by the University;(13)"department" means a department teaching a particular subject or a group of subjects in a college as prescribed in Statutes;(14)"Director" means a head of an institution including a centre, or a school of the University as designated by the Management Council;(15)"Director of Medical Education and Research", "Director of Health Services" and "Director of Ayurveda" means respectively, the Director of Medical Education and Research, Maharashtra State, the Director of Health Services, Maharashtra State and the Director of Ayurveda, Maharashtra State;(16)"Government" means the Government of Maharashtra;(17)"Health Sciences" means modern scientific medicine in all its branches concerning preventive, promotive, curative and rehabilitative services and includes surgery, obstetrics and gynaecology [* *] [The words 'Pharmacy' was deemed always to have been deleted by Maharashtra 56 of 2000, section 2.], dental science, nursing and other allied subjects including the Indian Systems of Medicine in all their branches;(18)"hostel" means unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act;(19)"Indian Systems of Medicine" includes Ayurveda, Unani, Homoeopathy, Naturopathy, Yoga and such other disciplines as may be prescribed;(20)"Local Managing Committee" means a Committee constituted for a College under the provisions of this Act;(21)"Management" means the trustees, or the managing or governing body, by whatever name called, of any trust registered under the Bombay Public Trusts Act, 1950 or any society registered under the Societies Registration Act, 1860 under the management of which one or more colleges or recognised institutions or other institutions are conducted and admitted to the privileges of the University:Provided that, in relation to any college or institution established or maintained by the Central Government or the State Government or a local authority such as a Zilla Parishad, municipal council or municipal corporation, it means, respectively, the Central Government or the State Government or the concerned local authority that is the Zilla Parishad, municipal council or municipal corporation, as the case may be;(22)"non-vocational academic staff' means such staff as the Government may classify to be non-vocational academic staff and includes all such staff which is complimentary to academic staff, shall not include the staff engaged purely in discharging administrative functions;(23)"Other Backward Classes" means such classes or parts of or groups within such classes as are declared, from time to time, by the State Government to be the Other Backward Classes and Vimukta Jatis and Nomadic Tribes;(24)"post-graduate department" means a department in a college or institution of higher learning, research or specialised studies, imparting postgraduate instruction or guidance for research recognised to be so by the University;(25)"prescribed" means prescribed by Statutes or Ordinance or Rules or Regulations, as the case may be, made by or under this Act;(26)"Principal or Dean" means hie head of a college, specialised educational institution, post-graduate centre or other recognized institution duly approved by the University;(27)"recognised institution" means an institution of higher learning research or specialised studies other than an affiliated college and recognised to be so by the University;(28)"Registrar" means the Registrar of the University appointed under section 18 and includes Deputy Registrar and Assistant Registrar;(29)"registered graduate" means a graduate registered or deemed to be registered under this Act;(30)"Scheduled Castes" means such castes, races or tribes or parts of, or groups within such castes, races or tribes as are deemed to be Scheduled Castes, in relation to the State of Maharashtra under Article 341 of the Constitution of India and for the purposes of this Act includes Nav-Buddhas;(31)"Scheduled Tribes" means such tribes or tribal communities or parts of or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under Article 342 of the Constitution of India residing in any part of the State of Maharashtra;(32)"school" means a school of studies maintained by or recognised as such by the University;(33)"Statutes", "Ordinances", "Rules" and "Regulations" means respectively, the Statutes, Ordinances, Rules and Regulations of the University made by or under this Act;(34)"student of the University" means a person enrolled in the University for undergoing a course of study for a degree, diploma or other academic distinctions of the University;(35)"teachers" means full time approved Demonstrators, Tutors, Assistant Lecturers, Lecturers, Readers, Associate Professors, Professors and other persons teaching or giving instructions on full time basis in affiliated colleges or approved institutions in the University;(36)"University" means the Maharashtra University of Health Sciences, established under section 3 of this Act;(37)"University department" means a department established and maintained by the University;(38)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956;(39)"University institution" means a centre, a school, or an institute established and maintained by the University;(40)"University teacher" means a teacher appointed by the University.
