- In this Act, unless the context otherwise requires -(1)"Affiliated College" means a college affiliated under section 43, and includes a college deemed to be an affiliated college under section 91;(2)"Autonomous College" means a college designated to be so by the Statutes;(3)"Autonomous recognised Institution" means a recognised institution, designated to be so by the Statutes;(4)"Autonomous University Department" means a University Department designated to be so by the Statutes;(5)"Chancellor" and "Vice-Chancellor" mean, respectively, the Chancellor and the Vice- Chancellor of the University;(6)"College" means a college conducted by the University or affiliated to it(7)"Conducted College" means a college conducted by the University;(8)"Constituent College" means a college made constituent under section 51 and includes a college deemed to be a constituent College under section 91;(9)"Department" means a department designated to be so by the Statutes with reference to a subject or a group of subject ;(10)"Director of Education" means the Director of Education, Maharashtra State;(11)"Director of Higher Education" means the Director of Higher Education, Maharashtra State;(12)"Hall" means a unit of residence, or of corporate life, for the students of the University or any College or Institution provided, maintained or recognised by the University;(13)"Head Master" means the head of a secondary or a higher secondary school;(14)"Head of Department" means the Teacher principally responsible for instruction, training or research in a Department;(15)"Higher Secondary School" means a school recognised as a full fledged higher secondary school by the Director of Education, or by an officer authorised by him in That behalf, and includes a higher secondary school situated outside the State of Maharashtra, which has been registered, or is deemed to he registered, by the University;(16)"Hostel" means a place of residence for the students provided, maintained or recognised by the University;(17)"Institution" means an academic institution, not being a College, maintained by or admitted to the privileges of the University;(18)"Local Managing Committee" means a committee constitute for a College under clause (b) of sub-section (3) of section 43;(19)"Maharashtra State Board of Secondary Education" means the State Board established under the Maharashtra Secondary Education Boards Act, 1965;(20)"Management" means the trustees or the managing or governing body by whatever name called, of any trust registered under the Bombay Public Trusts Act, 1950, or any society registered under the Societies Registration Act, 1860, under whose management one or more colleges or institutions are conducted and admitted to the privileges of the University(21)"Prescribed" means prescribed by the Statutes, Ordinances or Regulations
