Section 2 in Jharkhand Raksha Shakti University Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council of the University constituted under section 19;(ii)"Council" means the Governing Council of the University constituted under section 16;(iii)"Dean" means the Deans of the University appointed under section 24;(iv)"Director of Research and Development" means the Director of Research and Development of the University appointed under section 12;(v)"Director" means the Directors of the Institutes of the University appointed under section 23;(vi)"Finance Committee" means the Finance Committee of the University constituted under section 21;(vii)"Financial Adviser" means the Financial Adviser of the University appointed under section 11;(viii)"prescribed" means prescribed by the regulations;(ix)"Pro Vice Chancellor" means the Pro Vice Chancellor of the University appointed under section 10;(x)"Registrar" means the Registrar of the University appointed under section 13;(xi)"Statutes" means the Statutes of the University made under section 35;(xii)"University" means the Jharkhand Raksha Shakti University established and incorporated under section 3.(xiii)"Vice Chancellor" means the Vice Chancellor of the University appointed under section 9;Chapter-II University
