Section 2 in Bihar Private Universities Rules, 2013
2. Definitions.
(1)In these rules, unless otherwise requires in the context :-(a)"Act" means the Bihar Private Universities Act, 2013 (Bihar Act No. 20 of 2013)(b)"Application fee" means the amount to be deposited by the sponsoring body along with the proposal and project report to establish a university in private sector;(c)"Committee" means a committee constituted under sub-section (3) of section 4 of the Act;(d)"Land" means land to be used for the establishment of the main campus of the University but shall not include land on which "off-campus centre" and "study centre" are located or which is not used for the exclusive purpose of running of the University,(e)"Section" means section of the Act; and(2)words and expressions used in these rules and not defined but defined in Act, shall have the same meaning respectively as is assigned to them in the Act.
