Section 2 in The Gujarat Forensic Sciences University Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council of the University constituted under section 16;(ii)"Board" means the Board of Governors of the University constituted under section 12;(iii)"Deans" means the Deans of the University appointed under section 23;(iv)"Director of Research and Development" means the Director of Research and Development of the University appointed under section 20;(v)"Directors" means the Directors of the Institutes or the centres of the University appointed under section 22;(vi)"Director General" means the Director General of the University appointed under section 8;(vii)"Finance Committee" means the Finance Committee of the University constituted under section 18;(viii)"prescribed" means prescribed by the regulations;(ix)"Registrar" means the Registrar of the University appointed under section 21;(x)"Regulations" means the regulations of the University made under section 35;(xi)"University" means the Gujarat Forensic Sciences University and incorporated under section 3.
