Section 2 in Tamil Nadu Private Universities Act, 2019
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of a Private University constituted under section 27;(b)"AICTE" means the All India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987 (Central Act 52 of 1987);(c)"BCI" means the Bar Council of India established under section 4 of the Advocates Act, 1961 (Central Act 25 of 1961);(d)"Chancellor", "Vice-Chancellor" and "Pro-Vice-Chancellor" means, respectively, the Chancellor, the Vice-Chancellor and the Pro-Vice-Chancellor of a Private University;(e)"Deans and Directors" means the Head of Department or an Institution, a Centre or a School, or the person appointed for the purpose to act as such in his absence;(f)"Department" means a Department of Studies of a Private University and includes a Centre of Studies and Research;(g)"employee" means any person appointed by a Private University, and includes a teacher or any other member of the staff of the Private University;(h)"Executive Council" means the Executive Council of a Private University constituted under section 26;(i)"Expert Committee" means the Committee constituted under section 7;(j)"Faculty" means a Faculty of a Private University;(k)"Governing Council" means the Governing Council constituted under section 25;(l)"Government" means the State Government;(m)"Green field University" means starting of a University afresh without any consideration to any existing educational institutions or anything related to such institutions;(n)"hostel" means a unit of residence for students of a Private University maintained or recognised by the Private University;(o)"ICAR" means the Indian Council of Agricultural Research, registered under the Societies Registration Act, 1860 (Central Act 21 of 1860);(p)"Institution" means a college or an institution established or maintained by or associated with or constituent to a Private University in accordance with this Act and the Statutes;(q)"Management Committee" means the committee constituted by the sponsoring body for the purposes of this Act;(r)"MCI" means the Medical Council of India constituted under the Medical Council Act, 1956 (Central Act 102 of 1956);(s)"multidisciplinary" means study in the Departments of Humanities and Social Sciences, Science, Engineering and Technology, Architecture, Medical, Dental, Nursing, Pharmacy, Physiotherapy, Allied Health Sciences, Education, Law, Agriculture, Veterinary and other branches of knowledge;(t)"NCTE" means the National Council for Teacher Education established under the National Council for Teacher Education Act, 1993 (Central Act 73 of 1993);(u)"PCI" means Pharmacy Council of India constituted under section 4 of the Pharmacy Act, 1948 (Central Act 8 of 1948);(v)"prescribed" means prescribed by Statutes and Ordinances;(w)"Private University" means a University established under section 3;(x)"Registrar", "Controller of Examinations", "Finance Officer" means, respectively, the Registrar, the Controller of Examinations and the Finance Officer of a Private University;(y)"Regulatory Body" means and includes a body such as UGC, AICTE, NCTE, MCI, PCI, ICAR, BCI established for maintenance of standards of higher education;(z)"Rules" means rules made under section 57 of this Act;(aa)"Schedule" means the Schedule appended to this Act;(ab)"sponsoring body" means,-(i)a trust registered under the Indian Trusts Act, 1882 (Central Act 2 of 1882); or(ii)a society registered under the Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act 27 of 1975); or(iii)a company registered under section 8 of the Companies Act, 2013 (Central Act 13 of 2013);(ac)"statutes" and "ordinances" means respectively, the statutes and the ordinances of a Private University;(ad)"student" means a student enrolled in the register of a Private University;(ae)"teachers " means persons appointed by a Private University to give instructions on its behalf;(af)"UGC" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956).
