Section 2 in Himachal Pradesh Technical University Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University;(b)"Board" means the Board of Governors of the University;(c)"Board of Studies" means the Board of Studies of the University;(d)"Chancellor" and "Vice-Chancellor" means respectively, the Chancellor and the Vice- Chancellor of the University;(e)"College" means an affiliated college, autonomous college and constituent college or any other college by whatever name called;(f)"Department" means a Department of Studies of the University;(g)"employee" means any person other than teacher appointed by the University;(h)"Faculty" means a Faculty consisting of allied group of subjects constituted by the Board;(i)"Finance Committee" means the Finance Committee of the University;(j)"Government" means the State Government of Himachal Pradesh;(k)"Hostel" means a unit of residence for the Students maintained or recognized by the University in accordance with the conditions prescribed;(l)"Head" means the Head of Schools or Departments or Centres of the University or affiliated to recognized by the University as the case may be;(m)"Institution" means an institution, organization, training centre or other establishment providing teaching, research, experimentation of practical training in engineering, technology, physical and social science and includes a polytechnic;(n)"notification" means a notification published in the Himachal Pradesh Rajpatra and the word notified shall be construed accordingly;(o)"prescribed" means prescribed by Statutes, Ordinances or Regulations of the University made under this Act;(p)"Registrar" means the Registrar of the University;(q)"Schedule" means the Schedule appended to this Act;(r)"Student" means a person who is admitted to a College or Institution and is borne on the attendance register;(s)"Statutes", "Regulations" and "Ordinances" means respectively, the Statutes, Regulations and Ordinances made by the University under this Act;(t)"Teachers" includes Directors, Professors, Readers, Associate Professors, Assistant Professors, Lecturers in a college or University and such other persons giving instructions in a college or University as may be declared by the Statutes to be teachers;(u)"Teachers of the University" means Teachers appointed by the University to impart instructions or guide research in the University and the Constituent Colleges; and(v)"University" means the Himachal Pradesh Technical University, as constituted under this Act.Chapter - II The University
