Section 2 in National Council for Teacher Education (Recognition Norms and Procedure)Regulations, 2014
2. Definitions.
- In these regulations, unless the context otherwise requires, -(a)"Act" means the National Council for Teacher Education Act, 1993 (73 of 1993);(b)"composite institution" means a duly recognised higher education institution offering undergraduate or postgraduate programmes of study in the field of liberal arts or humanities or social sciences or sciences or commerce or mathematics, as the case may be, at the time of applying for recognition of teacher education programmes, or an institution offering multiple teacher education programmes;(c)"closure" means discontinuation of recognition of programmes or institution permitted by the Council on the basis of a formal application submitted by the institution;(d)all the words and expressions used herein and defined in the National Council for Teacher Education Act, 1993 (73 of 1993) shall have the same meanings respectively as assigned to them in the said Act.
