In this Act, unless there is anything repugnant in the subject or context,-(1)"affiliated" in relation to a college or an institution means affiliated to the University of Calcutta as constituted prior to the appointed day and continuing as such immediately before such day or affiliated to the University under this Act;(2)"appointed day" means the date referred to in sub-section (5) of section 59;(3)"Calcutta" means Calcutta as defined in the Calcutta Municipal Act, 1951, excluding the area referred to in clause (2) of section 5 of the Jadavpur University Act, 1955;(4)"Calcutta University Students' Union" means the students' union recognized as such by the university;(5)"constituent college" means an affiliated college in which instruction is provided, under prescribed conditions, for honours as well as for post-graduate courses of study, and which is recognized under this Act as a constituent college:Provided that, if in any professional subject no honours courses of study have been prescribed, a professional college may be a constituent college although no instruction is provided in that college for honours courses of study in that subject;(6)"convocation" means a meeting of the Senate for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions;(7)"employee" in relation to the University means a person other than a Teacher or an officer, employed by the University;(8)"financial year" means the year ending on the 31st day of March;(9)"Government College" means a college maintained and managed by the State Government;(10)"Governor" means the Governor of the State of West Bengal;(11)"hall" means a unit of residence of students maintained by the University;(12)"hostel" means a unit of residence for students, not maintained by the University but recognised under this Act as a hostel;(13)"Librarian" means,-(a)in relation to the University, a Librarian or any other person holding a post of Librarian, by whatever name called, appointed or recognized as such by the University, and(b)in relation to a college affiliated to the University, a Librarian or any other person holding a post of Librarian, by whatever name called, appointed or recognized by the University or appointed by such college;(14)"Minister" means the Minister-in-charge of Higher Education appointed as such by the Governor;(15)"non-teaching staff means,-(a)in relation to the University, the non-teaching staff, not holding any teaching post (including part-time teaching post), appointed or recognized as such by the University, and(b)in relation to an affiliated college, the non-teaching staff, not holding any teaching post (including part-time teaching post), appointed or recognized by the University or appointed by such college, but does not include a Librarian;(16)"prescribed" means prescribed by Statutes or Ordinances or Regulations;(17)"Principal" means the head of a college or of an institution, by whatever name called;(18)"professional college" means a University College or an affiliated college in which instruction is provided primarily for courses of study leading to any degree, diploma or certificate of the University in any professional subject and which is recognized under this Act as a professional college;(19)"professional subject" means any of the following subjects, namely, law, medicine, dental science, homoeopathy, ayurved, engineering, teachers' training, technology, agriculture, journalism, management studies or such other subject as may be prescribed by Regulations;(20)"registered graduate" means a graduate registered under this Act, at least three months prior to the date of election of members to the Senate, on application in the prescribed form and on payment of a fee of rupee one and includes a graduate registered under the Calcutta University Act, 1904, or under the Calcutta University Act, 1951, or under the Calcutta University Act, 1966 :Provided that no person shall be eligible to be registered under this Act unless he has graduated himself from the University at least three years prior to the date of election of members to the Senate;(20a)[ "State Government" means the Government of West Bengal in the Higher Education Department;] [Inserted by Act No. 12 of 2011, dated 25.1.2012.](21)"Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances and Regulations made under this Act, and they shall be deemed to be rules within the meaning of clause (36) of section 3 of the Bengal General Clauses Act, 1899;(22)"Students' Union" in relation to an undergraduate college means the students' union recognized as such by such college;(23)"Teacher" means [a Principal, Professor, Associate Professor, Reader, Assistant Professor,] [Substituted by Act No. 12 of 2011, dated 25.1.2012.] Demonstrator, Tutor or any other person, holding a teaching post including a part-time teaching post, appointed or recognized by the University or appointed by an affiliated college or institution;(24)[ "Teacher of the University' means a Professor, Associate Professor, Reader, Assistant Professor, or any other person, holding a teaching post including a part-time teaching post, appointed or recognized as such by the University;] [Substituted by Act No. 12 of 2011, dated 25.1.2012.](25)"the University" means the University of Calcutta as constituted under this Act;(26)"Tripura Council" means the Tripura Autonomus Council for the Agartala Post-graduate Centre and the affiliated colleges of Tripura;(27)"University College" means a college, or an institute, or a college combined with an institute, maintained and managed by the University, whether established by it or not;(28)"University Laboratory", "University Library", "University Museum" or "University Institution" means a laboratory, a library, a museum or an institution, as the case may be, maintained and managed by the University, whether established by it or not;[* * *] [Omitted ''University Professor', 'University Reader' or 'University Lecturer' means a Professor, Reader or Lecturer appointed or recognized as such by the University.' by Act No. 12 of 2011, dated 25.1.2012.](29)
