Section 2 in The Maharaja Sayajirao University of Baroda Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)`Act' means the Maharaja Sayajirao University of Baroda Act, 1949;(b)`affiliated college' means a college affiliated under Sections 5 and 36;(c)`constituent college' means a University college or an affiliated college made constituent under Section 42;(d)`Fellow' means a member of the Senate, whether ex-officio, nominated or elected under the provisions of this Act, but does not include an Honorary Fellow;(e)`Government' means [[the Government of Gujarat] [The words 'the Government of Bombay' were substituted for the words 'the Government of Baroda or any other authority that takes its place' by the Baroda State (Application of Laws) Order, 1949, Clause 10.]];(f)`hostel' means a unit of residence for students maintained or recognised by the University under this Act;(g)`Head of department' means a professor or teacher principally responsible for instruction, training or research in a subject, or group of subjects, which is called [a University department] [These words were substituted for the words 'a department in a college' by Bombay 52 of 1950, Section 2 (a).];(ga)[ `intermediate college' means a constituent or affiliated college other than a degree college; [These clauses were inserted, by Bombay 52 of 1950, Section 2 (b).](gb)`prescribed' means prescribed by Statutes or Ordinances;](h)`Principal' means the Head of a college by whatever name or style described;(i)`recognised institution' means any institution for instruction, training or research in specialised studies other than constituent or affiliated college, and recognised as such by the University;(j)`registered graduate' means a graduate registered under the provisions of this Act;(ja)[ `secondary school' means a high school which has been recognised as a full fledged high school by the [Director of Education,] [These clauses were inserted by Bombay 52 of 1950, Section 2 (c).] [Gujarat State] [These words were substituted for the words 'Bombay State' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], or by an officer authorised by him in this behalf;(jb)`secondary teachers' means such class of teachers imparting instruction in secondary schools as may be declared to be secondary teachers by the Statutes;](k)`Statutes' and `Ordinance' mean, respectively, the Statutes and Ordinances made under this Act and for the time being in force;(l)[ `teacher' means a professor, a reader, a lecturer, imparting instruction or giving training or guidance in research in the University, a University college, an affiliated college or a recognised institution, or any other person declared or recognised to be a teacher by the Statutes;] [This clause was substituted for the original by Bombay 52 of 1950, Section 2 (d).](m)`teachers of the University' means teachers appointed or recognised by the University for imparting instruction on its behalf;(n)`University' means the Maharaja Sayajirao University of Baroda;(o)`University Area' means the area specified in Schedule I;(p)`University college' means a college transferred to the University under Section 69, or a college which the University may hereafter establish or maintain under this Act; or a college which the University may take over and maintain under this Act;(q)`University Department' means any department [for studies or research] [These words were inserted, by Bombay 52 of 1950, Section 2 (e).] maintained by the University. [* * * * *] [The words and figures beginning with the words 'and includes' and ending with the words 'for research' were deleted, by Bombay 52 of 1950, Section 2 (e).]
