Section 2 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
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;(3)"autonomous college", "autonomous institution" or "autonomous department" means a college, institution or department which exercise the powers under Section 44;(4)"college" means a degree college or an affiliated college teaching any of the courses leading to a diploma or a degree;(5)"degree college" means an affiliated college which is authorised to submit its students to an examination qualifying for any degree of the University;(6)"department" means a department designated as such by Ordinances with reference to a subject or a group of subjects;(7)"head master" means the head of a secondary school;(8)"hostel" means a unit of residence for students maintained or recognised by the University under this Act;(9)"principal" means the head of a college;(10)"recognised institution" means an institution recognised under Section 37;(11)"registered graduate" means a graduate registered under the provisions of this Act;(12)"secondary school" means a secondary school registered or deemed to have been registered under Section 31 of the Gujarat Secondary and Higher Secondary Education Act, 1972;(13)"secondary teachers" means such class of teachers who are imparting instruction in secondary schools as may be declared to be secondary teachers by the Statutes;(14)"Statutes" "ordinances", "Regulations" and "Rules" means respectively the Statutes, Ordinances, Regulations and Rules made under this Act and for the time being in force;(15)"teachers"s means professors, readers, lecturers and such other persons imparting instructions 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.(16)"Tribunal of arbitration" means the tribunal as referred to in Section 69;(17)"University" means [the Krantiguru Shyamji Krishna Verma Kachchh University] [Substituted for 'the Kachchh University' by Gujarat 2 of 2004, dated 27th February 2004] constituted under this Act;(18)"University area" means the areas specified in the Schedule;(19)"University Department" means any post-graduate or research institution or department maintained by the University.
