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State of Uttarakhand - Section

Section 2 in Motherhood University Act, 2014

2. Definitions.

- In this Act, unless the context otherwise required:-
(a)"Academic Council" means the Academic Council of the University;
(b)"Authorities" means Authorities of the University;
(c)"Board of Governors" means the Board of Governors of the University;
(d)"Board of Management" means the Board of Management of the University;
(e)"Board of Studies" means the Board of Studies of the University;
(f)"Board of Examinations" means Board of Examinations of the University;
(g)"Chancellor", Pro-Chancellor, "Vice Chancellor", "Pro Vice Chancellor", "Registrar", "Controller of Examinations", and "Finance Officer" respectively means the "Chancellor",Pro-Chancellor, "Vice Chancellor", "Pro Vice Chancellor", "Registrar", "Controller of Examinations", and "Finance Officer" of the University;
(h)"Campus" means the campus of the University;
(i)"Constituent College" means a college or institution maintained by the University;
(j)"Career Academy Centre" means such centre which is established, conducted and recognized by the University for the purposes of acceptance of e-mails, internet, interactive talk, training, lectures, conduct of seminar and workshops, guidelines, consultation or any type of necessary help for students;
(k)"Director" of campus or Principal/Dean regarding Constituent College means the Head of that campus or Constituent College and where there is no Director/Principal/Dean appointed, any other person for the time being appointed is also included;
(l)"Distance Education System" means the system of imparting education within the State through any means of information technology and communication such as multimedia, broadcasting, telecasting, online over internet, other interactive methods, e-mails, internet, computer, interactive talk, e-learning, correspondence courses, seminars, contact programmes or a combination of any two or more of such means;
(m)"Deposits" means collection made by the University from the students under the name Deposits, which is refundable;
(n)"Dean of Faculty" means the Dean of Faculty of the University;
(o)"Department" means a department (Academic Unit) of a college, teaching and undertaking research in a subject or a group of subjects;
(p)"Employee" means employee appointed by the University; and includes teachers and other staff of the University or of Constituent College;
(q)"Finance Committee" means Finance Committee of the University;
(r)"Faculty" means faculty of the University;
(s)"Fee" means collection made by the University from the students under the name Fee, which is not refundable;
(t)"Government" means the State Government of Uttarakhand;
(u)"Hall" or "Hostel" means a unit for residence for students maintained or recognized by the University or Constituent College;
(v)"Motherhood Institute of Mangement & Technology Society" means a society registered under The Society Registration Act,1860, having registered office at MIMT Compound Vill- Karoundi, Post- Bhagwanpur, Roorkee, 247667;
(w)"Promoting Society" means Motherhood Institute of Management & Technology Society, registered under The Society Registration Act, 1860;
(x)"Prescribed" means prescribed by the Statutes;
(y)"Permanent Resident" means any resident of the state who has the valid domicile/ permanent resident certificate issued by the prescribed authority as per the rules framed by the State Government from time to time;
(aa)"Regional Centre" means a centre established or maintained by the University for the purpose of co-ordinating and supervising the work of Study Centres in any region and for performing such other functions as may be conferred on such centre by the Board of Management;
(ii)"Visitor" means the Visitor of the University.
(bb)"State" means State of Uttarakhand;
(cc)"Statutes", "Rules" and "Ordinance" means, respectively, the "Statutes", "Rules" and "Ordinance" of the University made under this Act;
(dd)"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;
(ee)"Teacher" means a Professor/Dean, Associate Professor, Assistant Professor/Lecturer or such other person as may be appointed for imparting instruction or conducting research in the University or in Constituent Colleges and institution and includes the Principal/ Dean of the Constituent College;
(ff)"UGC" means the University Grants Commission established under the University Grants Commission Act, 1956;
(gg)"University" means the "Motherhod University" under this Act;
(hh)"Bodies" means the bodies of the University constituted by the relevant authorities;
CHAPTER - II The University and its Objects