- In this Act unless there is anything repugnant to the subject or context, -(a)"Affiliated College" means a college other than a constituent or recognised college, affiliated to the University and includes a college deemed to be affiliated under section 6(xii) and section 7;(b)"Affiliated institution" means an institution other than a constituent college or a recognised institution, affiliated to the University and includes an institution deemed to be affiliated under section 6(xii) and section 7;(c)"Board of Studies" means a Board of Studies constituted under section 34;(d)"Constituent College" means a college established, maintained or managed by the University and imparting under-graduate and/or post-graduate level education as declared by the university;(e)"Constituent Institution" means an institution, other than a college established, maintained or managed by the University;(f)"Court" means the court constituted under section 23;(g)"Department means an academic department of the University and designated as such by it, with reference to a subject or group of subjects of study in the University;(h)"Executive Council" and "Academic Council" means the Executive Council and the Academic Council constituted under sections 26 and 28, respectively;(i)"Finance Committee" means the Finance Committee constituted under section 42;(j)"Government College" means a college maintained and managed by the State or Central Government;(k)"Hall" means a unit of residence of the students maintained or recognized by the University at which provision is made for imparting tutorial and other supplementary instructions;(l)"Head of Department" means Teacher-in-charge of a department and designated as such by the university and includes any other person designated as such by the University;(m)"Hostel" means a unit of residence of students maintained or recognised by the University, other than a hall;(n)"Post-graduate Board" and "Under-graduate Board" means the Postgraduate Board and the Under-graduate Board" constituted under sections 30 and 32, respectively;(o)"Principal" means the Head of a teaching staff of a constituent, affiliated or recognised college;(p)"Recognised College" means a college other than a constituent college, or a affiliated college recognised by the University and includes a college deemed to be recognised under section 6(xiii) and section 7;(q)"Recognised Institution" means an institution other than a constituent or affiliated institution recognised by the University and includes an institution deemed to be recognised under section 6(xii) and section 7;(r)"Selection Committee" means a Selection Committee constituted under section 39;(s)"State Government" means the Government of Assam;(t)"Statutes", "Ordinances" and "Regulations" means, respectively, the Statutes, Ordinances and the Regulations of the University made under this Act;(u)'Teachers' means Professors, Associate or Assistant Professors of the University or a college whether constituent or affiliated, or any other persons imparting instructions or guiding research and designated as teachers by the University and include persons recognised as teachers by the university; and(v)"University" means the Madhabdev University as constituted under this Act.
