Section 2 in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University;(b)"constituent college" means a college or institution maintained by the University;(c)"distance education system" means the system of imparting education through any means of communication such as broadcasting, telecasting, correspondence course, seminar, contact programme or a combination of any two or more such means;(d)"employee" means an employee appointed by the University, and includes teachers and other staff of the University or a constituent college;(e)"faculty" means a faculty of the University; ,(f)"hall" means a unit of residence for students maintained or recognised by the University, or a constituent college;(g)"handicapped" means physically handicapped;(h)"Jagadguru Rambhadracharya Sansthan" means the Jagadguru Rambhadracharya Viklang Shikshan Sansthan, 4-F, Nawab Yusuf Road, Allahabad, a society registered with the Registrar of Societies, Uttar Pradesh under the Societies Registration Act, 1860;(i)"other backward classes of citizens" means the backward classes of citizens specified in Schedule 1 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;(j)"prescribed" means prescribed by the Statutes;(k)"Principal", in relation to a constituent college, means the head of the constituent college and includes, where there is no principal, the vice-principal or any other person for the time being appointed to act as Principal;(l)"Statutes" and "Ordinances" means, respectively, the Statutes and Ordinances of the University;(m)"teacher" means a Professor, Associate Professor, Assistant Professor or such other person as may be appointed for imparting instruction or conducting research in the University or in a constituent college and includes the principal of a constituent college;(n)"University" means the Jagadguru Rambhadracharya Handicapped University established under this Act.(2)The expression "Physically handicapped" shall have the meaning assigned to it in the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993, as amended from time to time.
