Section 2 in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
2. Definitions.
(a)"Act" means Chhattisgarh Private Universities (Establishment and Operation) Act, 2005 (No. 13 of 2005);(b)"Commission" means the Regulatory Commission established under Section 36 of the Act;(c)"Higher Education" means the Higher Education Department, State of Chhattisgarh;(d)"Private University" means the Private Universities incorporated under the Act;(e)"Regulation" means the regulation made under the provisions of the Act;(f)"Sponsoring Body" means the sponsoring body as defined in Clause 29 of Section 2 of the Act;(g)"State" means the State of Chhattisgarh;(h)"Visitor" means the visitor of the private universities as defined in Clause 38 of Section 2 of the Act."Words and Expressions" used but not defined in these rules and defined in the Chhattisgarh Private Universities (Establishment and Operation) Act, 2005, as the context requires, have the same meaning as assigned to them in the Act.
