Section 2 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University;(2)" Academic staff" means such categories of staff as are designated as academic staff of the University;(3)"Board of Studies" means the Board of Studies of the University;(4)"Chancellor" means the Chancellor of the University;(5)"conducted institution" means the institution conducted by the University;(6)"department" means a department designated to be so by the Statutes, with reference to a subject or a group of subjects;(7)"Director of Technical Education" means the Director of Technical Education, Maharashtra State;(8)"Dean" means the Dean of each Faculty;(9)"Dean of Research and Development" means the head of research and development or the head of every centre of advanced study, so appointed, who shall perform such functions including instruction, teaching training or research as may be prescribed;(10)"Executive Council" means the Executive Council of the University;(11)"extension education and service" means educational activities undertaken by the University, other than regular training activities for the purpose transference of technology to the backward areas of the State and includes the work which may be undertaken by the University for organizing villagers or groups of families for developmental activities and making them self-reliant by ensuring that necessary services, assistance and help are made available to them from the concerned quarters including the Government Departments and various corporations established by the State Government;(12)"Faculty" means a Faculty of the University;(13)"Finance committee" means the Finance Committee of the University;(14)"Government" means the State Government;(15)"grievance committee" means grievance committee constituted to look into the grievances of the employee concerned;(16)"hostel" means a place of residence for the students provided, maintained or recognised by the university;(17)"Head of the conducted institution" means the teacher, principally responsible for instructions, or research in the institution;(18)"Head of department" means the teacher principally responsible for instruction, training or research in a department;(19)"Head of the recognised institution" means the person principally responsible for administration and teaching in the institution;(20)"management" means the trustees or the managing or governing body, by whatever name called, of any trust registered under the Bombay Public Trust Act, 1950 or any society registered under the Societies Registration Act, 1860 under whose management an institution to be admitted to the privileges of the University functions;[(20-a) "Other Backward Classes" means and includes such classes or parts of or groups within such classes as are declared from time to time, by the State Government to be Other Backward Classes;] [Clause (20-a) was inserted by Maharashtra 7 of 1993, Section 18.](21)"Planning and Evaluation (Monitoring) Board" means the Planning and Evaluation (Monitoring) Board of the University;(22)"prescribed" means prescribed by the Statutes, Ordinances or regulations;(23)"recognised institution" means an institution for specialised or research other than a conducted institution and recognised as such University and includes ail institutions imparting instruction or practical training in the courses prescribed by the University and recognised as such institutions;(24)"Scheduled Castes" means such castes, races or tribes or parts of, or groups within, such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Maharashtra under Article 341 of the Constitution of India, and for the purposes of this Act includes Nav-Boudhas;(25)"Scheduled Tribes" means such tribes or tribal communities or parts of or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under Article 342 of the Constitution of India residing in any part of the State of Maharashtra and for the purpose of this Act, includes Vimukta and Nomadic Tribes;(26)"Statutes", "Ordinances" and "regulations" means respectively the Statutes, Ordinances and the regulations of the University made or deemed to have been made under this Act;(27)"teacher" means a full-time professor, assistant professor, reader, lecturer, demonstrator or tutor in any conducted, or recognised institution in the University, and includes any other persons, imparting instruction or guiding research, whether serving full-time or part-time or in an honorary capacity, who are designated to be teachers by the statutes:Provided that, any such Statutes may also declare that any class of persons whether serving full-time or part-time or in an honorary capacity, shall not be teachers for the purposes of this Act;(28)"teacher of the University" means a full-time or honorary professor, assistant professor, reader or lecturer or such other person as may be appointed or recognised for imparting instructions or guiding research in the University or in any of institution conducted by the University and is designated to be a teacher of the University by the Statutes:Provided that any such Statute may also declare that any class of persons whether serving full-time or part-time or in an honorary capacity, shall not be teachers of the University for the purposes of this Act;(29)"University" means the Dr. Babasaheb Ambedkar Technological University, established under this Act;(30)"University area" means the area of the whole of the State of Maharashtra;(31)"University schools" means schools established by the University;(32)"Vice-Chancellor" means the Vice-Chancellor of the University.
