Section 2 in The Kadi Sarva Vishwavidyalaya Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University constituted under section 16;(b)"Board" means the Board of Governors of the University constituted under section 12;(c)"Chairman" means the Chairman of the Board;(d)"Director" means the Director of the University appointed under section 20;(e)"Deans" means the Deans of the University appointed under section 22;(f)"Finance Committee" means Finance Committee of the University constituted under section 18;(g)"President" means the President of the University appointed under section 8;(h)"prescribed" means prescribed by the Regulations;(i)"Registrar" means the Registrar of the University appointed under section 23;(j)"Regulations" means the regulations of the University made under section 36;(k)[ "Schedule" means Schedule appended to this Act;] [Substituted by Gujarat Act No. 3 of 2012, dated 15.3.2012.](l)"Trust" means the Sarva Vidyalaya Kelavani Mandal, Kadi registered under the Bombay Public Trusts Act, 1950 (Bombay 29 of 1950);(m)"University" means the Kadi Sarva Vishwavidyalaya, a University establishment under section 3.
