Section 2 in The Gujarat Ayurved University Act, 2021
2. Definitions.
In this Act, unless the context otherwise requires:(1)“Academic Council” means the Academic Council of the University constituted under section 19;(2)“affiliated college or Institution” means a college or Institution imparting education in Ayurved and allied subjects which has been granted affiliation by the University;(3)“approved institution” means hospital, health centre or such other institutions recognised by the University as an institution in which a person may undergo training, if any, required by a course of study leading to degree, diploma or certificate or other academic distinction of the University;(4)“authorities” means the authorities of the University as specified by or under this Act;(5)“Ayurvedic institution” means an educational institution imparting instruction, teaching and training in the Ayurvedic system of medicine;(6)“Ayurvedic system of medicine” means the Ashtang Ayurvedic system of Medicine including Nisargopachar system, whether supplemented or not bysuch modern advances as are consistent with the fundamental principles of Ayurved and as the University may from time to time prescribe;(7)“Board of Governors” means the Board of Governors of the University constituted under section 15;(8)“Chairman” means the Chairman of the Board of Governors;(9)“Chancellor” and “Vice-Chancellor” means respectively, the Chancellor and the Vice-Chancellor of the University;(10)“collaboration” means collaborative activities of the University with other Universities, academic institutions (includes local or national or international) research institutions or organization;(11)“college” means a college or an institution teaching courses leading to a Degree and/or a Diploma and/or a certificate;(12)“conducted college or school or institution” means a college, school or institution maintained and managed by the University;(13)“Council of Post-Graduate Studies and Research" means any post-graduate studies and research institution or department maintained by the University;(14)“Director” means the Director of the School of Post-Graduate Studies and Research;(15)“Finance Committee” means the Finance Committee of the University appointed under section 23;(16)“Government” means the Government of Gujarat;(17)“National Statutory Council” means concerned councils constituted by the Central Government in the field of education in Ayurved and allied subjects;(18)“officer” means the officer of the University as specified by or under this Act;(19)“Post-Graduate Centre” means a centre in the affiliated colleges recognised as the Post-Graduate Centre by the University for imparting Post-Graduate teaching in such manner as may be prescribed;(20)“Post-Graduate Department” means a department of higher learning research or specialized studies imparting Post-Graduate instruction or guidance for research recognised to be so by the University;(21)“prescribed” means prescribed by the regulations;(22)“Registrar” means the Registrar of the University;(23)“regulations” means regulations of the University;(24)“School of Post-Graduate Studies and Research” means a School under which the Post-Graduate Studies and Research are conducted, as determined by the regulations.(25)“Student of the University” means a person enrolled in the University for under going a course of study leading to a degree, diploma, certificate or other academic distinctions of the University;(26)“teacher” means full time approved Assistant Professors/Lecturers, Associate Professors/Readers or Professors and other persons teaching or giving instruction or conducting research on full time basis in affiliated colleges, institutions or approved institutions of the University;(27)“University” means the Gujarat Ayurved University established and incorporated under this Act;(28)“University college” means a college which the University may establish or maintain under this Act or a college transferred to and maintained by the University;(29)“University teacher” means a teacher appointed by the University.
