Section 2 in Sree Sankaracharya University of Sanskrit Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University constituted under section 16;(b)"Academic department" means a department of studies functioning under a head of department, which forms a faculty, or a constituent unit of a faculty, of the University;(ba)[ "Appellate Tribunal" means the Appellate Tribunal constituted under section 22A;] [Inserted by Act No. 12 of 2012, dated 23.6.2012.](c)"authority" means any authority of the University specified in section 11;(d)"Board of Studies" means a Board of Studies of the University;(e)"Chancellor" means the Chancellor of the University;(f)"Chief Counsellor" means the Chief Counsellor of the University referred to in section 10;(g)"Dean" means the head of a faculty of the University;(h)"employee" means any person in the wholetime employment of the University and includes teachers and other staff of the University;(i)"faculty" means a faculty of the University consisting of one or more Academic departments;(j)"Government" means the Government of Kerala;(k)"Officer" means an officer of the University specified in section 23 or any person designated as an officer by the Statutes;(l)"prescribed" means prescribed by this Act or by the Statutes, Ordinances or Regulations made thereunder;(m)[ "Pro-Vice-Chancellor" means the Pro-Vice-Chancellor university;] [Inserted by Act No. 7 of 2009.](n)"Pro-Chancellor" means the Pro-Chancellor of the University;(na)[ "recognised institution" means the Kerala Kalamandalam at Cheruthuruthy in Thrissur District, a society registered under the Travancore Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (12 of 1955);] [Inserted by Act No. 4 of 2003.](o)"Registrar" means the Registrar of the University;(p)"State" means the State of Kerala;(q)"Statutes", "Ordinances" and "Regulations" means respectively the Statutes, the Ordinances and the Regulations of the University;(r)"student" means a person duly admitted as a full-time or a part-time student in any of the Academic departments or the institutions of the University in accordance with the Regulations to undergo a course of study or research, leading to a degree, diploma or certificate of the University;(s)"Syndicate" means the Syndicate of the University;(t)"teacher" means a Professor, Reader or such other person appointed or recognised by the University for the purpose of imparting instruction or conducting and guiding research in the University and includes any other person who may be declared by the Statues to be a teacher;(u)"University" means the Sree Sankaracharya University of Sanskrit established and incorporated under this Act;(v)"University Grants Commission" means the University Grants Commission established under the University Grants Commission Act, 1956 (Central Act 3 of 1956);(w)"Vice-Chancellor" means the Vice-Chancellor of the University.
