Section 2 in The Gujarat Ayurved University Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires-(1)"affiliated" means affiliated under Section 5 or 27;(2)"approved institution" means an institution approved under Section 30;(3)"Ayurvedic institution" means an educational institution imparting instruction, teaching and training in the Ayurvedic system of medicine;(4)"Ayurvedic system of medicine" means the Ashtang Ayurvedic system of medicine including Nisargopachar system, whether supplemented or not by such modern advances as are consistent with the fundamental principles of Ayurved and as the University may from time to time determine;(5)"college" means a degree college or a college teaching courses leading to a diploma or a degree;(6)"degree college" means an affiliated college which is authorised to submit its students to an examination qualifying for any degree of the University.(6A)[ "Department of Board of Post-Graduate Teaching and Research" means any post-graduate or research institution or department maintained by the Board] [Clause (6A) inserted by Gujarat No. 30 of 2003, dated 19th September 2003.];(7)"Faculty" means the Gujarat Faculty of Ayurvedic and Unani systems of Medicine constituted under the Gujarat Medical Practitioners' Act, 1963 Gujarat 6 of 1964);(8)"hostel" means a Unit of residence for students maintained by the University, an affiliated college, or a recognised institution.(9)"Principal" means the head of a college.(10)"recognised institution" means an institution recognised under Section 29;(11)"registered graduate" means a person registered under the provisions of this Act, as a registered graduate;(12)[ "Statutes", "Ordinances", "Regulations" and "Rules" mean respectively the Statutes, Ordinances, Regulations and Rules made under this Act and for the time being in force] [Clause (12) substituted by Gujarat No. 30 of 2003, dated 19,h September 2003.];(13)"teachers" means professors, readers, lecturers and such other persons imparting instruction in the University, an affiliated college, or a recognised institution or an approved institution as may be declared to be teachers by the Statues;(14)"teachers of the University" means teachers appointed or recognised by the University for imparting instruction on its behalf;(15)"University" means the Gujarat Ayurved University constituted under this Act;.(16)"University centre" means a centre where post-graduate studies are imparted as determined by the Statutes and Ordinances, in that behalf;(17)"University college" means a college which the University may establish or maintain under this Act or a college transferred to the University and maintained by it;(18)[ "University department" means any institution or department maintained as such by the University other than the Department of Board of Post-Graduate Teaching and Research.] [Clause (18) substituted by Gujarat No. 30 of 2003, dated 19th September 2003.]
