Section 2 in Kaloji Narayana Rao University of Health Sciences Act, 1986
2. Definitions.
- In this Act, and in all Statutes, Ordinances and Regulations, unless the context otherwise requires,-(a)[ "Academic Senate" means the Academic Senate of the University;] [Substituted by Act No. 4 of 1998.](b)"affiliated college" means a college affiliated to the University as providing courses of study qualifying students for admission to University examinations in accordance with the Regulations prescribed;(c)"appointed date" means the date appointed under sub-section (3) of section 1;(d)"approved institution" means a hospital health centre or such other institution recognised by the University as an institution in which a person may undergo training, if any, required by a course of study before the award of any medical qualification by the University;(e)"Authority" means any Authority of the University specified in section 18;(f)"Centre" means a centre established by the Executive Council;(g)"college" means a college established and maintained by, associated with or recognised by the university;(h)"Dean" means the dean of a faculty;(i)"department" means a Department of a College established by the Executive Council;(j)"government" means the State Government of [Telangana] [Substituted by G.O.Ms.No.20, HM&FW (C1) Department, dated 26.09.2014.];(k)"health science" means the modern and Indian systems of medicine in all their branches concerning preventive, promotive, curative and rehabilitative services;(l)"hostel" means a unit of residence for the students of the University maintained or recognised by the University in accordance with the conditions prescribed;(m)"Indian systems of medicine" include Ayurveda, Unani, Homeopathy, Naturopathy, Yoga and such other disciplines as may be prescribed;(n)"institution" means an academic institution, not being a college, maintained by the University;(o)"modern medicine" means allopathic medicine inclusive of dental medicine, dealing with different subjects in non-clinical, para-clinical and clinical specialities and includes training of para-medical personnel at the collegiate level in nursing, genetics, bio-medical and Public Health Engineering;(p)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.20, HM&FW (C1) Department, dated 26.09.2014.] Gazette and the word "notified" shall be construed accordingly;(q)"prescribed" means prescribed by the Statutes, Ordinances or Regulations;(r)"Principal" means the head of a college or an institution;(s)"Registrar" means the Registrar of the University;(t)"schedule" means the Schedule appended to this Act;(u)"student" means a person who is enrolled for studies in one of the Colleges or Centre of the University and pursues studies by attending the prescribed courses;(v)"teacher" includes Professors, Readers and Lecturers in a College and such other persons giving instruction in a College or institution as may be declared by the Statutes;(w)"University" means [Kaloji Narayana Rao University of Health Sciences] [Substituted by 'Dr. NTR University of Health Secience' G.O.Ms.No.20, Health, Medical and Family Welfare (C1) Department, dated 26.09.2014.] established under section 3;(x)"University Campus" means the area comprised within such limits of the Headquarters of the University as may, from time to time, be notified by the Government in the Telangana Gazette;(y)"University College" means a college established or maintained by the University including the hospital attached thereto and providing courses of study qualifying students for admission to University examinations in accordance with the regulations prescribed.Chapter-II The University
