- In this Act and in the Statutes, unless there is anything repugnant in the subject or context :-(a)"Principal" means the head of an affiliated college or any person duly appointed to act as such;(b)"Registered Graduate" means a graduate registered under the provisions of this Act;(c)[ "Statutes", "Ordinances", "Regulations" and "Rules" mean respectively, the Statutes, Ordinances, Regulations and Rules of the University made under this Act.] [The name of the University was changed from the University of Rajputana to the University of Rajasthan by the University of Rajputana (change of name) Act, 1956.](d)[ "Teacher" means Professors, Readers, Lecturers and such other persons engaged in the work of teaching in a Department of the University or in any of its affiliated colleges or approved institutions;] [As amended by the Rajasthan Secondary Education Act, 1957.](e)"University Teachers" mean persons appointed by the University under the provisions of this Act for the purpose of imparting instruction in the University;(f)[ "University" means the University of Rajasthan; [Substituted by Rajasthan Act No. 13 of 1950, dated 30.9.1950.](g)"Approved" means approved by the University under the provisions of this Act;(h)"External student" means a student, not being an internal student, who prepares for an examination of the University under such conditions as may be prescribed;(i)"Institution" means an institution for research or specialised studies or any other institution approved as such by the University under the provisions of this Act;(j)"Government" means the Government of Rajasthan;(k)[ "Internal Student" means a student who pursues a regular course of study at a college affiliated to the University or at an institution approved by the University or in a Department of the University; and](l)"Recognised" means recognised by the University under the provisions of Act.]
