Section 2 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"affiliated college" means a college affiliated under Section 5 or 35;(2)"approved institution" means an institution approved under Section 38;(2A)[ "autonomous college" means a college which exercises the powers conferred on it under Section 42A; [Clauses (2A), (2B) and (2C) were inserted by Gujarat 7 of 1987, Section 3 (1).](2B)"autonomous recognised institution" means a recognised institution which exercises the powers conferred on it under Section 42A;(2C)"autonomous University Department" means a University Department which exercises the powers conferred on it under Section 42A;](3)"college" means a degree college or an affiliated college teaching any of the courses [leading to a diploma or degree] [Substituted for 'leading to a degree' by Gujarat 3 of 1991, dated 6th March 1991];(4)"degree college" means an affiliated college which is authorised to submit its students to an examination qualifying for any degree of the University;(5)"department" means a department designated as such by Ordinances with reference to a subject or a group of subjects;(6)"head master" means the head of a Secondary School;(7)"hostel" means a unit of residence for students maintained or recognised by the University under this Act;(8)"Principal" means the head of a college;(9)"recognised institution" means an institution recognised under Section 37;(10)"registered graduate" means a graduate registered under the provisions of this Act;(11)"secondary school" means a secondary school registered or deemed to have been registered under Section 31 of the Gujarat Secondary Education Act, 1972 (Gujarat 18 of 1973);(12)"secondary teachers" means such class of teachers imparting instruction in secondary schools as may be declared to be secondary teachers by the Statutes;(13)"Statutes", "Ordinances", "Regulations" and "Rules" mean respectively the Statutes, Ordinances, Regulations and Rules made under this Act and for the time being in force;(13A)[ "student" means a person studying in a college or a University Department;] [Clause (13A) was inserted by Gujarat 7 of 1987, Section 3 (2).](14)"teachers" means professors, readers, lecturers and such other persons imparting instruction in the University or a University college, or an affiliated college or a recognised institution or an approved institution, as may be declared to be teachers by the Statutes;(15)[ "teachers of the University" means teachers appointed by the University for imparting instruction in the University Department;] [Clause (15) was substituted for the original by Gujarat 7 of 1987, Section 3 (3).](16)"University" means [Maharaja Krishnakumarsinhji Bhavnagar University] [Substituted 'the Bhavnagar University' by Gujarat Act No. 1 of 2012, dated 15.3.2012.] constituted under this Act;(17)"University area" means the areas specified in Schedule I;[***] [Clause (18) was deleted, by Gujarat 7 of 1987, Section 3 (4).](19)"University college" means a college transferred to the University under Section 67 and maintained by it or a college which the University may establish or maintain under this Act;(20)"University department" means any post-graduate or research institution or department maintained by the University.
