Section 2(z) in The Rajasthan Self-Financed Private Universities Ordinance, 2004
(z)"sponsoring body" in relation to a University established under this Ordinance means-(i)a Society registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) or The Societies Registration Act, 1860 (Central Act No. 21 of 1860); or(ii)any public Trust registered under the Rajasthan Public Trust Act, 1959 (Act No. 42 of 1959) or the Indian Trusts Act, 1882 (Central Act No. 2 of 1882) or under the relevant laws in any other State or Union Territory; or(iii)a company registered under section 25 of the Companies Act, 1956 (Central Act No. 1 of 1956);(za)"Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, Ordinances and Regulations of the University made under this Ordinance;(zb)"Student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted by the university, including a research degree;(zc)"study centre" means a centre established and maintained or recognized by the university for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education:(zd)"teacher" means a Professor, Reader, Lecturer or any other person required to impart education or to guide research or to render guidance in any other form to the students for pursuing a course of study of the university;(ze)"UGC" means the University Grants Commission, established under the University Grants Commission Act, 1956 (Central Act No. 3 of 1956);(zf)"university" means a University established and incorporated under sub-section (1) of section 5.
