3. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Academic Council" means the Academic Council of the University referred to in section 17;

(b) "affiliated college" means an institution recognised as such by the Executive Council in accordance with the provisions of this Act and the Statutes made thereunder;

(c) "college" means an institution maintained by or admitted to the privileges of the University and includes an affiliated college;

(d) "Dean" means the Dean of the University appointed under section 25;

(e) "department" means an academic department of the University;

(f) "distance education system" means the system of imparting education through any means of communication, such as, broadcasting, telecasting, internet, correspondence courses, seminars, contact programmes or the combination of any two or more such modes;

(g) "employee" means any person appointed by the University and includes teachers, other academic and non-academic staff of the University;

(h) "Executive Council" means the Executive Council of the University constituted under section 16;

(i) "Finance Committee" means the Finance Committee of the University constituted under section 19;

(j) "Fund" means the Fund of University referred to in section 31;

(k) "Governing Body" means the Governing Body of the University constituted under section 13;

(l) "notification" means a notification published in the Official Gazette;

(m) "Pro Vice-Chancellor" means the Pro Vice-Chancellor of the University appointed under section 23;

(n) "Registrar" means the Registrar of the University appointed under section 24;

(o) "School" means a school of study of the University;

(p) "Statutes" and "Ordinances" mean, respectively, the Statutes and Ordinances of the University made under this Act;

(q) "student" means a student of the University and includes any person who has enrolled for pursuing any course of study in the University;

(r) "teachers" means professors, associate professors and assistant professors appointed or recognised as such by Statutes for the purposes of imparting instruction in the University or for giving guidance for research or rendering assistance to students for pursuing any course of study in the University;

(s) "University" means the Rashtriya Raksha University established under section 4;

(t) "Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 22.

1. 1st October, 2020, vide notification No. S.O. 3422(E), dated 30th September, 2020, see Gazette of India, Extraordinary, Part II, sec. 3 (ii).

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