Section 2 in Maharishi Balmiki Sanskrit University, Kaithal Act, 2018
2. Definitions.
- In this Act and in all Statues, Ordinances and Regulations made thereunder, unless the context otherwise requires,-(a)"college" means a college maintained by, affiliated 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 privilege of the University;(e)"Indic language" means the language from different parts of India such as Dravidian etc.;(f)"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;(g)"recognised teachers" mean 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;(h)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act;(i)"University" means Maharishi Balmiki Sanskrit University, Kaithal as incorporated under this Act; and(j)"University teachers" mean professors, associate professor, assistant professor and such other persons, as may be appointed for imparting instructions or conducting research in the University or in any college or institution maintained by the University and are designated as teachers by the Ordinances.
