- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University constituted under section 22;(b)"Chancellor", "Vice-Chancellor" and "Pro-Vice-Chancellor" means, respectively, the Chancellor, the Vice-Chancellor and the Pro-Vice-Chancellor of the University;(c)"Deans and Directors" means the Head of Department or an Institution, a Centre or a School, or the person appointed for the purpose to act as such in his absence;(d)"Department" means a Department of Studies of the University and includes a Centre of Studies and Research;(e)"Employee" means any person appointed by the University, and includes a teacher or any other member of the staff of the University;(f)"Executive Council" means the Executive Council of the University constituted under section 21;(g)"Faculty" means a Faculty of the University;(h)"Governing Council" means the Governing Council constituted under section 20;(i)"Government" means the State Government;(j)"hostel" means a unit of residence for students of the University maintained or recognized by the University;(k)"Institution" means a college or an institution established or maintained by or associated or constituent to the University in accordance with this Act and the Statutes;(l)"Management Committee" means the committee constituted by the Trust for the purposes of this Act;(m)"prescribed" means prescribed by Statutes and Ordinances;(n)"Records and Publication" means the Records and Publication of the University;(o)"Registrar", "Controller of Examinations", "Finance Officer" means, respectively, the Registrar, the Controller of Examinations, the Finance Officer of the University;(p)"Statutes" and "Ordinances" means respectively, the Statutes and the Ordinances of the University;(q)"Student" means a student enrolled in the register of the University;(r)"teachers of the University" means persons appointed by the University to give instruction on its behalf;(s)"Trust" means the SSN Trust registered under the Indian Trusts Act, 1882 (Central Act 2 of 1882);(t)"University" means the Shiv Nadar University established under section 3.
