Section 2 in The Jammu and Kashmir State Board of Technical Education Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires :-(a)"Academic Committee" means the academic committee of the Board;(b)"Affiliated Institution" means an institution affiliated to the Board in respect of any course of study in accordance with the provisions of this Act, or the rules or regulations made thereunder;(c)"Affiliation and Accreditation Committee" means the affiliation and accreditation committee of the Board;(d)"Board" means the Board of Technical Education established under section 3 of this Act;(e)"Certificate" means a certificate awarded by the Board of any course of study in accordance with the provision of this Act, or the rules or regulations made thereunder;(f)"Chairman" means Chairman of the Board;(g)"Council" means the All India Council for Technical Education, New Delhi established under section 3 of the All India Council for Technical Education Act, 1987;(h)"Department" means the Department of Technical Education of the State;(i)"Diploma" means a diploma awarded to a person for successfully completing, in an affiliated institution, such recognised course of study as may from time to time be specified by regulations;(j)"Examination Committee" means the examination committee of the Board;(k)"Executive Committee" means the executive committee of the Board;(l)"Finance Committee" means the finance committee of the Board;(m)"General Body" means the General Body of the Board and all other members of the board as appointed, nominated or co-opted under section 5 and section 6 of this Act;(n)"Government" means Government of the State Jammu and Kashmir;(o)"Industrial Training Institute (ITI)" means an institution approved by the Government, Director General, Employment and Training Government of India, National Council of Vocational Training or State Council for Vocational Training for imparting industrial training in any specified discipline;(p)"Institution" means an institution imparting technical education or industrial training or both;(q)"Member" means a member of the Board and includes the Chairman and Secretary thereof;(r)"Prescribed" means prescribed by the rules made under this Act;(s)"recognised Course" means a course recognised by the Board under the provisions of this Act, or the rules or regulation made thereunder;(t)"Regulations" mean the regulations made under section 34 of this Act;(u)"Rules" means the rules made under section 33 of this Act;(v)"Secretary" means the Secretary of the Board;(w)"State" means the State of Jammu and Kashmir; and(x)"Technical Education" means programmes of education research and training in engineering, technology, architecture, town planning, management, pharmacy, applied arts and crafts and such other programmes or areas, as the Government may, by notification in the government Gazette, declare from time to time.* Enforced vide SRO-143 dated 16-4-2003 w.e.f. 20-4-2003.
