Section 2 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
2. Definitions.
In this Act, unless the context otherwise requires;-.(a)“Accompanists” means the players of various instruments like Hormonium, Tabla, Violin, Mridangam, Ghatam, Khanjeera etc.(b)“Appointed date” means the date appointed for the commencement of this Act;(c)“Government” means the State Government:(d)“Hostel” means a unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act.(e)“performing arts” means and includes dance, drama, Yakshagana, Harikatha and such other performing arts as the university may decide;(f)Prescribed” means prescribed by the statutes;(g)“Statutes” means the statutes of the University made under this Act;(h)“Teachers” means Professors, emeritus Professors, readers, lecturers and other like persons as may be declared by the statutes to be teachers;(i)“University” means the Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya established under Section-3.(j)“University Grants Commission” means the Commission established under Section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(k)“University Library” means a Library maintained by the University, whether instituted by it or not;
