Section 2 in THE ANDHRA PRADESH COMMISSIONERATE OF HIGHER EDUCATION ACT, 1986
2. Definitions –
In this Act, unless the context otherwise requires,-(a)“Chairman” means the Chairman of the Commissionerate ;(b)“College” means a College affiliated to or associated with or recognised by, any University in the State and includes a Junior College recognised by or affiliated to the Andhra Pradesh Board of Intermediate Education ;(c)“Commissionerate” means the Andhra Pradesh Commissionerate of Higher Education constituted under sub-section (I) of section 3 ;(d)“Government” means the State Government of Andhra Pradesh ;(e)“Higher Education” means intermediate education and education leading to a degree or post graduate degree including professional and technical education ;(f)“notification’ means a notification published in the Andhra Pradesh Gazette and the word “notified” shall be construed accordingly ;(g)“prescribed” means prescribed by rules made by the Government under this Act;(h)“private college” means a college imparting education or training established and administered or maintained by any person or body of persons, whether incorporated or not, or any local authority and recognised as such by Government but does not include a college,—(i)established and administered or maintained by the Central Government or the State Government;(ii)established and administered or maintained by any University established by law; and(iii)giving, providing or imparting only religious instruction, but not any other instruction.
