Section 2 in KLE Technological University Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University as specified in section 26;(b)"Agenda Matters" means all the matters and business to be designated in the Statutes each of which can be either included in the Agenda or be taken up for discussion and decision at a meeting of the Board of Governors or the Executive Council or any Committees, as the case may be, only subject to the prior written approval of the Chancellor, consenting to the passing of such matters and business at such a meeting;(c)"Board of Governors" means the Board of Governors of the University as constituted under section 24;(d)"Chancellor", "Pro Chancellor", "Vice-Chancellor", "Pro Vice-Chancellor" means respectively the Chancellor, Pro-Chancellor, Vice Chancellor and Pro Vice Chancellor of the University;(e)"Campus" means a campus established, maintained by the University;(f)"Committees" means the committees formed under this Act or by the various functionaries of the University, as the case may be, and includes the Search Committee, Nomination Committee, the Finance Committee, the Finance Council and such other committees;(g)"Constituent College" means a college or institution established and maintained by the University;(h)"Executive Council" means the Executive Council of the University as constituted under section 25;(i)"Finance Council" means the Finance Council of the University as constituted under section 28;(j)"Government" means the Government of Karnataka;(k)"National Accreditation Bodies" means a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education, such as University Grants Commission, All India Council of Technical Education, Medical Council of India, Pharmaceutical Council of India, Indian Council of Agriculture Research, National Assessment and Accreditation Council, National Council of Teacher Education, Council of Scientific and Industrial Research, and includes the Government;(l)"Prescribed" means prescribed by rules made by the Government under this Act.(m)"Principal in relation to a Constituent College" means the head of the Constituent College and includes, where there is no Principal or in the absence of a Principal appointed, the Vice-Principal or any other person for the time being appointed to act as Principal;(n)"Registrar" means the Registrar of the University;(o)"Regional Centre" means a centre established or maintained by the University for the purpose of coordinating and supervising the work of Study Centers in any region and for performing such other functions as may be conferred on such centre by the Executive Council;(p)"Sponsoring Society" or "sponsoring body" in relation to this Act means the Society;(q)"State" means State of Karnataka;(r)"Statutes" and "Regulations" means respectively, the Statutes and Regulations of the university made under this Act;(s)"Study centre" means a centre established and maintained by the university for the purpose of advising, counseling or for rendering any other assistance required by the students.(t)"Teacher" means and includes a Professor, Associate Professor, Assistant Professor, Adjunct Professor or such other person as may be appointed for imparting instruction or conducting or to guide research in the University or in a Constituent College and includes the Principal of Constituent College in conformity with the norms specified by the 'University Grants Commissions;(u)"Trust" means Karnataka Lingayat Education Society, which is a registered Trust and is the sponsoring body.(v)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(w)"University" means the KLE Technological University, established and incorporated under this Act;(x)"Visitor" means the visitor of the University as specified in section 13.Chapter - II The University and Sponsoring Body
