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 Board of Management or academic council or other authority of theUniversity or any Committees, as the case may be, only subject to the prior written approval of the Chancellor, consenting to the passing of suchmatters and business at such a meeting;(c)“Board of Governors” means the Board of Governors of the University as specified in section 24;(d)“Board of Management” means the Board of Management of the University as specified in section 25;(e)“Chancellor”, “Vice-Chancellor”, “Pro Vice-Chancellor” means respectively the Chancellor, Vice Chancellor and Pro Vice Chancellor of the University.(f)“Campus” means a campus established, maintained by the University, situated within the State;(g)“Committees” means the committees formed under this Act or by the various functionaries of the University as the case may be and includes the Nomination Committee, the Finance Committee and such other committees;(h)“Constituent College” means a college or institution established and maintained by the University;(i)“Finance Committee” means the Finance Committee of the University as specified in 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, National Council of Teacher Education, Council of Scientific and Industrial Research, Council of Architecture 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 the 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 Centres in any region within the State and for performing such other functions as may be conferred on such centre by the Board of Management;(p)“Sponsoring Authority” or “Sponsoring Body” in relation to this Act means the A.S Kupparaju and Brothers Charitable Foundation Trust;(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 within the State established and maintained by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of the education;(t)“Teacher” means and includes a Professor, Associate Professor, Assistant 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 Commission’;(u)“Trust” means the A.S Kupparaju and Brothers Charitable Foundation Trust registered under the Indian Trust Act,1882 (Central Act 2 of 1882)(v)“University” means “ the Atria University”;(w)“University Grants Commission” means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956); and(x)“Visitor” means the visitor of the University as specified in section 13.
