Section 2 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'affiliated' means affiliated under section 6 or 35;(b)'approved institution' means an institution approved under section 6 or 38;(c)'authorities' means the authorities of the University as specified by or under this Act;(d)'institution' means and educational institution engaged, in imparting instruction, teaching and training and in research and development in the Indian System of Medicines;(e)'Indian System of Medicine' means the ashtang ayurved system of medicine including Homoeopathy, Unani, Naturopathy, Siddha and Yoga Systems, whether supplemented or not by such modem advances, as are consistent with the fundamental principles of Indian System of Medicine and as the University may from time to time determine;(f)'College' means a college teaching courses leading to a diploma or degree;(g)'faculty' means the faculty of Ayurved, Unani, Naturopathy, Homoeopathy, Siddha and Yoga constituted under this Act;(h)'hostel' means a unit of residence for students maintained by the University, and affiliated college or a recognized or approved institution;(i)'principal' means the Chief Executive Officer of a College or any person duly appointed to act as such;(j)'recognised institution' means an institution recognized under section 6 or 37;(k)'Statute', 'Ordinance' and 'Rule' means respectively the Statutes, Ordinances and Rules of the University made under this Act:(l)'teacher' means professors, readers, lecturers and such other persons imparting instruction in the University, and affiliated college or a recognised institution or an approved institution as may be declared to be teachers by the Statutes;(m)'teacher of the University' means teacher appointed or recognised by the University for imparting instruction on its behalf;(n)[ 'University' means the Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur constituted under this Act;] [Substituted by Act No. 24 of 2011, dated, 21.9.2011.](o)'University centre' means a centre where research is conducted or post-graduate studies are imparted as determined by the Statutes or Ordinances, in that behalf;(p)'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; and(q)'University department' means any post-graduate or Research institution or department maintained as such by the University.
