Section 2 in University Grants Commission (Conferment of Autonomous Status upon Colleges and Measures for Maintenance of Standards in Autonomous Colleges) Regulations, 2018
2. Definitions.
- In these Regulations, unless the context otherwise requires-2.1"Academic Council" means the Academic Council of the Autonomous College2.2"Act" means the University Grants Commission Act, 19562.3"Board of Studies" means the Board of Studies of a Department of the Autonomous College2.4"College" means any institution, whether known as such or by any other name, which provides for undergraduate and/or postgraduate and/or Ph.D. programmes for obtaining any qualification from a university and which, in accordance with the rules and regulations of such university, is recognized as competent to provide for such programmes/courses of study and present students undergoing such courses of study for the examination for the award of such qualification2.5"Commission" means the University Grants Commission (UGC)2.6"Finance Committee" means the Finance Committee of the Autonomous College2.7"Governing Body" means the Governing Body of the Autonomous College, which is different from the Trust Board or the Board of Management or the Executive Committee or the Management Committee2.8"Notification" means a notification issued by the affiliating University declaring a college as an autonomous one after the conferment of autonomous status by the UGC2.9"Parent University" means the University to which the college concerned is affiliated, or of which the college concerned is a constituent2.10"Statutory body" means a body constituted under any law for the time being in force for determining and maintaining prescribed standards of quality in the relevant areas of higher education
