Section 2 in Goa State Higher Education Council Act, 2018
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"AISHE" means the All India Survey on Higher Education initiated by the Ministry of Human Resource Development, Government of India;(b)"Affiliated Institutions" means the institutions which are run and controlled by their own governing bodies, affiliated to the Goa University and recognized by Government of Goa;(c)"Apex Regulatory Institutions" means the regulatory Institutions created under the Act for the governance of institutions;(d)"Chairperson" means the Chairperson of the Council;(e)"Council" means the Goa State Higher Education Council constituted under section 3;(f)"Official Gazette" means the Official Gazette of the Government;(g)"Executive Director" means Executive Director appointed under section 8;(h)"Government" means the Government of Goa;(i)"Higher Education" means an education, whether professional, technical, or otherwise leading to the award of a degree or diploma by a University or an institute approved by the institution;(j)"Institution" means an academic institution of higher education which offers various kinds of courses or training programme;(k)"Member" means a member of the Council and includes the Chairperson and Vice-Chairperson;(l)"MIS" means management information system to provide efficiency and effectiveness of strategic decision making;(m)"Prescribed" means prescribed by rules made under this Act;(n)"Regulations" means the regulations made by Council;(o)"Rules" means the rules made under this Act;(p)"State" means the State of Goa;(q)"State University" means the university run, managed, controlled and formed by the State Government under the Act;(r)"Statutes", "Ordinances", "Regulations" of a university means the Statutes, the Ordinances, and the Regulations of a University;(s)"Vice-Chairperson" means the Vice-Chairperson of the Council.
