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NCT Delhi - Section

Section 2 in The Delhi Technological University Act, 2009

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Academic Council" means the Academic Council of the University;
(b)"Academic Staff" means such categories of staff as are designated by the Statutes to be the academic staff of the University;
(c)"Board of Management" means the Board of Management of the University;
(d)"Campus" means the unit established or constituted by the University, for making arrangements for instruction, or research, or both;
(e)"Chancellor", "Vice-Chancellor" and "Pro Vice-Chancellor" mean, respectively, the Chancellor, the Vice-Chancellor and the Pro Vice-Chancellor of the University;
(f)"College" means the institution established or maintained by the University.
(g)"Court" means the Court of the University;
(h)"Delhi" means the National Capital Territory of Delhi;
(i)"Department" means a department of studies of the University;
(j)"Employee" means any person appointed by the University;
(k)"Finance Committee" means the Finance Committee of the University;
(l)"Government" means Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under Article 239 and designated as such under Article 239AA of the Constitution;
(m)"Half" means a unit of residence or of corporate life for the students of the University;
(n)"Misconduct" means a misconduct prescribed by the Statutes;
(o)"Notification" means a notification published in the official Gazette;
(p)"Planning Board" means the Planning Board of the University;
(q)"Prescribed" means prescribed by the Statutes or Ordinances or Regulations made under this Act;
(r)"Registrar" means the Registrar of the University;
(s)"School" means a school of studies of the University;
(t)"Statutes", "Ordinances" and "Regulations", mean respectively, the Statutes, Ordinances and Regulations of the University for the time being in force;
(u)"University" means the Delhi Technological University as incorporated under this Act; and
(v)"University teachers" means Professors, Associate Professors, Assistant Professors and such other persons as may be appointed for imparting instruction or conducting research in the University, or in any college or institution maintained by the University and are designated as teachers by the Statutes.