Section 3 in First Statutes of the University of Udaipur
3. Definitions
- In these statutes unless there is anything repugnant in the subject or context: -(a)'Act' means the University of Udaipur Act, 1962;(b)'Authorities', 'Officer', 'Professors', 'Associate Professors', 'Assistant Professors', 'Instructors', 'Ministerial staff', and 'Maintenance and Utility staff mean respectively 'Authorities', 'Officers', 'Professors', 'Associate Professors', 'Assistant Professors', 'Instructors', 'Ministerial staff and the 'Maintenance and Utility Staff of the University'(c)'Board' means the Board of Control of the University as constituted under section 19 of the Act:(d)'College' includes an institution maintained by the University and authorised to conduct teaching necessary for admission to degrees granted by the University and to conduct research and extension;(e)'Dependent' with reference to a deceased subscriber to the 'Provident Fund' means any of the following relations of a deceased subscriber to the 'Provident Fund' viz., a wife, husband, parent, child, minor brother, unmarried sisters and deceased son's widow and child, and where no parent of the subscriber is alive, a paternal grand parent:(f)'Elector' means a registered graduate of the University who is eligible to vote at an election to the Board by the registered graduates:(g)'Electoral Rolls' means the electoral rolls prepared and published under these statutes in connection with an election to the Board by the registered graduates;(h)[ 'Executive Committee' means the Executive Committee of the Board of Control of the University as constituted under section 19(10) of the Act;] [Inserted by Resolution No. 48 dated 27-10-1964, app. by the Chancellor, and notified by the University of Udaipur on 27/28- 11-1964.](i)'Family' with reference to a subscriber to the Provident Fund means-(i)In the case of a male subscriber, the wife or wives and children, widows of a subscriber and the widows, or and children of a deceased son of the subscriber:Provided that if a subscriber proves that his wife has been judicially separated from him, or divorced by him under a decree of the court or that he has obtained a decree of the nullity of marriage by competent court or that she has ceased under the customary law of the community to which she belongs to be entitled to maintenance, she shall henceforth be deemed to be no longer member of the subscriber's family in matters to which these statutes relate, unless the subscriber subsequently indicates by express notification in writing to the Comptroller that she shall continue to be so regarded;(ii)In the case of woman subscriber, the husband and children of a subscriber and the widow or widows and children of a deceased son of the subscriber:Provided that if a subscriber by notice in writing to the Comptroller expresses her desire to exclude her husband from her family the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these statutes relate unless the subscriber subsequently cancels formally in writing her notice of excluding him.Note:-1-'Children' means legitimate children.Note:-2-An adopted child shall be considered to be a child when the Comptroller or if any doubt arises in the mind of the Comptroller the Vice-Chancellor, after obtaining legal advice is satisfied that under the personal law of the subscriber, adoption is legally recognised as conferring the status of a natural child but in this case only.Note:-3-When a person has given his child in adoption to another person and if under the personal law of the adopter, adoption is legally recognised as conferring the status of a natural child such a child should, for the purpose of these statutes be considered as excluded from the family.(j)'Form' means a form annexed to these statutes;(k)'Provident Fund' means the University of Udaipur Contributory Provident Fund maintained under these statutes;(l)'Gratuity' means such benefit to an employee of the University of Udaipur who was formerly an employee of the State Government and was eligible to gratuity according to the Rajasthan Service Rules;(m)'Insurance' means the insurance of an employee of the University of Udaipur who was formerly an employee of the State Government and insured by the State Insurance Department;(n)'Pension' means such benefits to an employee of the University of Udaipur who was formerly an employee of the State Government and was eligible to Pension according to Rajasthan Service Rules;(o)Returning Officer' means the Registrar of the University or any officer of the University so designated by the Vice- Chancellor for the conduct of an election to the Board by the Registered graduates;(p)Salary' means monthly salary, and includes all fixed monthly allowances by way of pay, acting or personal allowance but does not include any other allowance;(q)'Schedule' means a schedule attached to these statutes;(r)'School' means and includes an institution other than a College maintained by the University and authorised to conduct teaching, research, and extension;(s)'Statutes' means the statutes made under the Act;(t)'University' means the University of Udaipur; and(u)Words and expressions not defined in these statutes and used in the Act shall have the meaning respectively assigned to them in the Act;(v)[ Post-graduate study means any course of study and/or research leading to a Degree and undertaken by a candidate after taking his first Degree where a first Degree is a prerequisite for undertaking a course of study or research.] [Added as passed by Board of Control and assented by the Chancellor on 7-4-1966/17-8-1966.]
