Section 2 in U.P. State Universities First Statutes (Age of Superannuation, Scales of Pay and Qualifications of Teachers), 1975
2. Definitions
. - In these Statutes, unless the context otherwise requires :(a)"Act" means the Uttar Pradesh State Universities Act, 1973 amended and re-enacted by the Uttar Pradesh Universities (Re-enactment and Amendment) Act, 1974;(b)"new scale of pay" means of the scale of pay admissible to a teacher in accordance with the G.O. No. Shi. X (ii) 9045/XV - 14(7)-73, dated December 28, 1974, as amended from time to time and "old scale of pay" means the scale of pay admissible to a teacher before the enforcement of the new scale of pay.(c)"University" means the University of Allahabad, Lucknow, Agra, Gorakhpur, Kanpur, Meerut, Kumaun, Garhwal, [Awadh, Rohilkhand or Bundelkand] [Substituted by Notification No. 1791/XV-10-77, dated 15.4.1977.], the Kashi Vidyapith or the Sampurnanand Sanskrit Vishvavidyalaya;(d)other words and expressions used in the Act and not defined in these Statutes shall have the meanings assigned to them in the Act.
