Section 2 in Gujarat Biotechnology University Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires: -(i)"Academic Council" means the Academic Council of the University constituted under section 15;(ii)"Advisory Council" means the advisory council of the University constituted under section 17;(iii)"Board" means the Board of Governors of the University constituted under section 12;(iv)"Chairman" means the Chairman of the University appointed under section 10;(v)"Competent Authority" means any person who is legally delegated or invested authority or power to perform designated functions in relation with the affairs of the University;(vi)"Dean" means the Deans of the University appointed under section 26;(vii)"Director" mean the Directors of the University, or of the Institutes or of the schools or of the Centers of the University appointed under section 25;(viii)"Director General" means the Director General of the University appointed under section 21;(ix)"Finance Committee" means the Finance Committee of the University constituted under section 19;(x)"prescribed" means prescribed by regulations;(xi)"Registrar" means the Registrar of the University appointed under section 24;(xii)"Regulations" means the regulations of the University made under section 38;(xiii)"State Government" means the Government of Gujarat;(xiv)"Student of the University" means a person enrolled in the University for studying for a degree, diploma or other academic distinction under the provisions of this Act;(xv)"University" means the Gujarat Biotechnology University established and incorporated under the provisions of this Act;
