- In this Act and in all Statutes, Ordinances and Regulations made thereunder, unless the context otherwise, requires, -(a)"college" means a college maintained by, or admitted to the privileges of, the University under this Act;(b)"employee" means any person appointed by the University and includes teachers and all other staff of the University;(c)"Government" means the Government of the State of Haryana;(d)"institution" means an academic institution, not being a college, maintained by, or admitted to the privileges of the University;(e)"principal" means the head of a college and includes, when there is no principal, a vice-principal duly appointed as such and in the absence of the principal or the vice-principal the person for the time being duly appointed to act as the principal;(f)"recognised teachers" means such persons as are approved by the University for the purpose of imparting instruction in a college or an institution admitted to the privileges of the University;(g)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act;(h)"University" means the "Kurukshetra University" as incorporated under the Kurukshetra University Act, 1956; and(i)"University teachers" means professors, readers, lecturers and such other persons as may be appointed for imparating instruction or conducting research in the University or in any college or institution maintained by the University and are designated as teachers by the Ordinances.
