Section 2 in University of Heatlh Sciences, Karnal Act, 2016
2. Definitions.
- In this Act and in all Statutes, Ordinances and Regulations made thereunder, unless the context otherwise requires,-(a)"academic course" means a course of study in any discipline of Health Sciences according to the syllabus and curriculum prescribed by University;(b)"affiliated college" means a college or an institution admitted to the privileges of University under this Act;(c)"Dental College" means the Dental College in the University campus;(d)"Department" means a unit set up for the purpose of imparting instructions for courses of study in Health Sciences or any discipline allied thereto;(e)"Director" means the head of Kalpana Chawla Government Medical College, Karnal;(f)"employee" means any person appointed by University including teachers and other staff;(g)"Government" means the Government of the State of Haryana;(h)"Head of Department" means the senior most Faculty member/teacher in respective specialty/super-specialty/subject/discipline in University, an institution or an affiliated college;(i)"Health Sciences" means the modern systems and Indian Systems of medicine and all their branches concerning preventive, promotive, curative and rehabilitative services;(j)" hostel" means a unit of residence for the students;(k)"Indian systems of medicine" shall include Ayurveda, Unani, Siddha, Homeopathy, Naturopathy, Yoga and such other disciplines, as may be prescribed;(l)"institution" means any hospital, center or other institution providing training for degree, diploma or other academic distinction approved by University;(m)"Kalpana Chawla Government Medical College, Karnal" means Kalpana Chawla Government Medical College, Karnal including Super-Specialty Hospital, College of Nursing, College of Pharmacy and College of Physiotherapy and any other institute declared by Statutes;(n)"Modern system of medicine" includes all branches of modern medicine and dentistry dealing with pre-clinical, para-clinical, clinical, para-medical and para-dental disciplines at the degree or diploma level or above and such other disciplines, as may be prescribed;(o)"prescribed" means prescribed by the Statutes, Ordinances and Regulations made under this Act;(p)"principal" means the head of an institution or an affiliated college and includes, when there is no principal, a vice-principal and in the absence of the principal or the vice-principal, the person for the time being duly appointed to act as the principal;(q)"professional council" means a professional council such as Medical Council of India, Dental Council of India, Indian Nursing Council etc. pertaining to any Health Sciences discipline constituted under State Act or Central Act;(r)"recognized teacher" means a person as is recognized by University for the purpose of imparting instructions in an affiliated college or institutions;(s)"Schedule" means Schedule appended to this Act;(t)"State" means the State of Haryana;(u)"Statutes", " Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of University made under this Act;(v)"student" means a person enrolled in University or one of its affiliated colleges or institutions for taking a course of study for a degree, diploma or other academic distinction duly instituted by University;(w)"teacher" includes Director, Dean, Medical Superintendent (if from teaching Faculty), Principal, senior professor, professor, associate professor/reader, assistant professor/lecturer and such other persons imparting instructions on full time basis in University or affiliated college or institution, as may be prescribed;(x)"University" means University of Health Sciences, Karnal established under this Act;(y)"University Grants Commission" means the commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956).
