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University Grants Commission Act 1956 2. Definitions. In this Act, unless the context otherwise requires,- (a) "Commission" means the University Grants Commission established under section 4; (b) "executive authority", in relation to a University, means the chief executive authority of the University (by whatever name called) in which the general administration of the University is vested; (c) "Fund" means the Fund of the University Grants Commission constituted under section 16; (d) "member" means a member of the University Grants Commission and includes the Chairman 3*[and Vice- Chairman]; (e) "prescribed" means prescribed by rules made under this Act; (f) "University" means a University established or incorporated by or under a Central Act, a Provincial Act or a State Act, and includes any such institution as may, in consultation with the University concerned, be recognized by the Commission in accordance with the regulations made in this behalf under this Act. ---------------------------------------------------------------------- 1. Extended to the Union Territory of Pondicherry by Act 26 of 1968, S. 3 and Schedule. 2. 5-11-1956, vide not if n. No. S.R.O. 2608, dt. 1-11-1956, Gazette of India, Pt. II, Sec. 3, p. 1882. 3. Ins. by Act 33 of 1972, s. 2 (w.e.f. 17-6-1972). 104    |
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