- In this Act, unless there is anything repugnant in the subject or context-(1)[ "Affiliated College" means a college affiliated under section 5 or 33;] [Clause (1) was substituted for the original by Bombay 30 of 1954, section 9 (1).](1A)[ "approved institution" means an institution approved under section 35A; [Clauses (IA) to (ID) were inserted by Bombay 6 of 1973, section 3 (1).](1B)"autonomous college" means a college which exercises the powers conferred on it under section 38B;(1C)"autonomous recognized institution" means a recognized institution which exercises the powers conferred on it under section 38B;](1D)"autonomous University Department" means a University Department which exercises the powers conferred on it under section 38B;](2)"College" means a degree college or an intermediate college;(2A)[ "Constituent College" means a University College or an affiliated college made constituent under section 41;] [Clause (2A) was inserted by Bombay 30 of 1954, section 9 (2).](3)"Degree College" means an affiliated college which is authorised to submit its students to an examination qualifying for any degree of the University;(3AA)[ "Department" means a department designated as such by Ordinances, with reference to a subject or a group of subjects;] [Clause (3AA) was inserted by Gujarat 6 of 1973, section 3 (2).](3A)[ "Head Master" means the head of a high school;] [Clause (3A) was inserted by Bombay 30 of 1954, section 9 (3).][3B) "Head of Department" means a teacher principally responsible for instruction, training or research in a department;] [Clause (3B) was inserted by Gujarat 6 of 1973, section 3 (3).](4)"High School" means a high school which has been recognized as a full-fledged high school by the [Director of Education] [These words were substituted for the words 'Director of Public Instruction' by Bombay 18 of 1953, section 3 and Second Schedule], [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 authorized by him in this behalf, or a high school situate outside the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] which has been registered by the University;(5)"Hostel" means a unit of residence for students maintained or recognized by the University under this Act;(6)"Intermediate College" means an affiliated college other than a degree college;(7)"Principal" means the head of a college;(8)"Recognised institution" means an institution for research or specialized studies other than an affiliated college and recognized as such by the University;(9)"Registered graduate" means a graduate registered under the provisions of this Act;(10)"Secondary Teachers" means such class of teachers imparting instruction in high schools as may be declared to be secondary teachers by the Statutes;[( 11) "Statutes", "Ordinances", "Regulations" and "Rules" mean respectively the Statutes, Ordinances, Regulations and Rules of the University made under this Act ;] [This clause was substituted for the original by Gujarat 6 of 1973, section 3 (4).](12)"Teachers" means professors, readers, lecturers and such other persons imparting instruction in the University, an affiliated college or [a recognized or approved institution] [These words were substituted for the words 'a recognized institution' by Gujarat 6 of 1973, section 3 (5).] as may be declared to be teachers by the Statutes;(13)"Teachers of the University" means teacher appointed or recognized by the University for imparting instruction on its behalf;(14)"University" means the Gujarat University constituted under this Act;(15)"University Area" means the areas specified in the [Schedule I] [These word and figure were substituted for the words 'Schedule' by Gujarat 6 of 1973, section 3 (6).];(15A)[ "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;] [Clause (15A) was inserted by Bombay 30 of 1954, section 9 (4).](16)"University Department" means any college, post-graduate or research institution or department maintained by the University.
