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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(16) in The Kalyani University Act, 1981

(16)"regular student" means,-
(a)in relation to the University, a student who has been prosecuting his studies in a post-graduate or undergraduate department of the University under any of the [Faculty Councils for post-graduate studies or Councils for undergraduate studies, as the case may be,] [Words substituted for the words 'Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.] and who is not in default of payment of prescribed tuition fees and other dues of the University till such date as may be notified by the University in this behalf, and
(b)in relation to an affiliated college, a student who has been prosecuting his studies in an undergraduate or postgraduate degree class of such college and who is not in default of payment of prescribed tuition fees and of the dues of such college till such date as may be notified by the University in this behalf;