Section 2 in Uttar Pradesh Private Universities Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University;(b)"AIGTE" means All India Council for Technical Education established under Section 3 of the All India Council for Technical Education Act, 1987;(c)"Board" means the Board of Faculties, Board of Studies and the Planning Board, er any other Board of the University;(ii)"CSIR" means the Council of Scientific and Industrial Research, New Delhi, a funding agency of Central Government;(e)"Department" means a Department of Studies and includes a Centre of Studies and Research;(f)"Director" means the Head of an "Institute", "Centre" or "School", or the person appointed for the purpose to act as such in his absence;(g)"DST" means the Department of Science and Technology of the Central Government;(h)"Employee" shall include teaching and non-teaching staff of the University;(i)"Executive Council" means the Executive Council of the University;(j)"Faculty" means a Faculty of the University;(k)"Governing Body " means a committee constituted by the sponsoring body;(l)"Hostel" means "Scholars/Students" Hostel of the University;(m)"ICAR" means the Indian Council of Agricultural Research;(n)"Institute/School" means an Institute or School established by the University in accordance with this Act and the Statutes;(o)"MCI" means Medical Council of India constituted under the Medical Council Act, 1956;(p)"Minority Private University" means a Private University established by a religious or linguistic minority of the State of Uttar Pradesh;(q)"NAAC" means the National Assessment and Accreditation Council;(r)"NCC" means National Cadet Corps;(s)"NCTE" means the National Council for Teacher Education under the National Council for Teacher Education Act, 1993;(t)"NSS" means National Service Scheme;(u)"PCT" means Pharmacy Council of India constituted under Section 4 of the Pharmacy Act, 1948:(v)"Chancellor or President", "Pro-Chancellor or Vice-President", "Vice-Chancellor" and "Pro Vice-Chancellor" means respectively the "Chancellor" or "President", the "Pro-Chancellor or Vice-President" the "Vice-Chancellor" the "Pro Vice-Chancellor" of the University;(w)"Prescribed" means prescribed by Statutes;(x)"Records and Publications" means the Records and Publications of the University;(y)"Regulatory Body" means the statutory bodies established by the Central Government from time to time such as University Grants Commission and includes the All India Council for Technical Education, the Bar Council of India, the Distance Education Council, the Dental Council of India, the Indian Nursing Council, the Medical Council of India, the National Council for Teacher Education, Central Council for Indian Medicine, the Pharmacy Council of India;(z)"Schedule" means schedule appended to this Act;(aa)"Sponsoring body" in relation to a University established under this Act means -(i)a Society registered under the Societies Registration Act, 1860 (Act 21 of 1860);(ii)any public trust registered under the Indian Trusts Act, 1882 (Act 2 of 1882); or(iii)a company registered under the Companies Act, 2013 (Act 8 of 2013);(ab)"Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, the Ordinances and the Regulations of the University for the time being in force;(ac)"Student" means a student enrolled with the University;(ad)"Teacher of the University" means Professors, Associate Professors, Assistant Professors, and such other persons as may be appointed for imparting education instructions, or conducting research in the University and are designated as Teachers by the Ordinances;(ae)"Treasurer", "Registrar", "Finance Officer", "Controller of Examinations", "Librarian" or, "Proctor" means respectively the Treasurer, the Registrar, the Finance Officer, the Controller of Examinations, the Librarian or the Proctor of the University;(af)"UGC" means University Grants Commission established under Section 4 of the University Grant Commission Act, 1956;(ag)"University" means a Private University established or incorporated under this Act.
