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State of Uttarakhand - Section

Section 2 in Uttaranchal University Act, 2012

2. Definitions.

- In this Act, unless the context otherwise required : -
(a)"Academic Council" means the Academic Council of the University;
(b)"Board of Management" means the management board of University;
(c)"Bar Council of India" means Bar Council of India Rules made under Advocates Act, 1961;
(d)"Board of Governors" means the Board of Governors of the University;
(e)"Career Academy Centre" means a centre established, maintained or recognized by the University for the purpose of receiving telecast, e-mail, internet, interactive talk back, conducting training, organize lectures, seminars and workshops, advising, counselling or rendering any other assistance required by the students with the prior approval of the State Government;
(f)"Chancellor" means the Chancellor of the University:
(g)"Campus" means a campus of University maintained and conducted on the basis of regulations by the University;
(h)"Constituent College" means a college or institution maintained by the University;
(i)"Council for Technical Education" means the All India Council for Technical Education established under section 3 of the All India Council for Technical Education Act, 1987;
(j)"Distance Education System" means the system of imparting education through any means of information technology and communication such as broadcasting, telecasting, correspondence course, seminar, contact program or a combination of any two or more such means within the state.
(k)"Employee" means employee appointed by the University and includes teachers and other staff of the University or a constituent college;
(l)"Faculty" means faculty of the University;
(m)"Finance Committee" means the Finance Committee of the University;
(n)"Government" means the Government of Uttarakhand;
(o)"Hall" or "Hostel" means a unit of residence for students maintained or recognized by the University or a constituent college;
(p)"Sushila Devi Centre for Professional Studies and Research Society" means Society registered under Societies Registration Act, 1860 having registered office at Arcadia Grant, P.O-Chandanwari, Premnagar, Dehradun-248007, Uttarakhand;
(q)"Prescribed" means prescribed by the Statutes;
(r)"Director" of campus or "Principal" in relation to a constituent college, means the Head of the campus or constituent college and includes, where there is no Principal, the Vice-Principal or any other person for the time being appointed to act as Principal;
(s)"Registrar" means the Registrar of the University;
(t)"Regional Centre" means a centre established or maintained by the University for the purpose of co-ordination and supervising the work of Study Centers in any region and for performing such other functions as may be conferred on such centre by the Board of Management;
(u)"State" means the State of Uttarakhand;
(v)"Statutes" and "Rules" mean, respectively, the Statutes and Rules of the University;
(w)"Study Centre" means a centre established, maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance required by the students;
(x)"Teacher" means a Professor, Associate Professor, Assistant Professor/Lecturer or such other person as may be appointed for imparting instruction, conducting research in the University or in a Constituent College and includes the Principal of Constituent College;
(y)"UGC" means University Grants Commission established under University Grants Commission Act, 1956;
(z)"University" means the Uttaranchal University established under this Act ;
(aa)"Visitor" means the Visitor of the University.
Chapter-II The University and its Objects