Section 2 in The Gujarat Universities Services Tribunal Act, 1983
2. Definitions.
- In this Act unless the context otherwise, requires.-(a)"appointed day" means the date on which this Act comes into force under sub-section (3) of Section 1:(b)"disciplinary authority" in relation to any University means any authority or officer of the University competent to take disciplinary action against a University employee;(c)"notified order" means an order published in the Official Gazette;(d)"prescribed" means prescribed by rules made under Section 17;(e)"relevant University Act" means the Gujarat University Act 1949 (Bombay 50 of 1949) the Maharaja Sayajirao University of Baroda Act, 1949 (Baroda Act 17 of 1949) the Sardar Patel University Act, 1955 (XL of 1955), the South Gujarat University Act, 1965 (Gujarat 38 of 1965) the Saurashtra University Act, 1965 (Gujarat 39 of 1965) [***] [Words 'or as the case may be' deleted by Gujarat 7 of 1994, dated 25th April 1994] the Bhavnagar University Act, 1978 (26 of 1978) [or, as the case may be, the North Gujarat University Act, 1986] [Added by Gujarat 7 of 1994, dated 25th April 1994];(f)"University" means a University constituted under the relevant University Act and includes any institution of higher education in the State other than a University declared under Section 3 of the University Grants Commission Act, 1956 (III of 1956) to be a deemed University for the purposes of the said Act:(g)"University employee" means any member of the teaching, other academic and non-teaching staff of a University (whether confirmed or temporary or on probation) in the service of such University and for the purpose of any proceeding under this Act in relation to a dispute referred to in Section 8, includes any such member who has been dismissed, or removed or whose services are otherwise terminated;(k)"Tribunal" means the Gujarat Universities Services Tribunal constituted under Section 3.
