Section 2 in The Hemchandracharya North Gujarat University Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires-(1)"affiliated college" means a college affiliated under Section 5 or 35;(2)"approved institution" means an institution approved under Section 38;(3)"college" means a degree college or an affiliated college teaching any of the courses [leading to a diploma or a degree] [Substituted for 'leading to a degree' by Gujarat 8 of 1990, dated 29' June 1990];(4)"degree college" means an affiliated college which is authorised to submit its students to an examination qualifying for any degree of the University;(5)"department" means a department designated as such by Ordinances with reference to a subject or a group of subjects;(6)"headmaster" means the head of a secondary school;(7)"hostel" means a unit of residence for students maintained or recognised by the University under this Act;(8)"principal" means the head of a college;(9)"recognised institution" means an institution recognised under Section 37;(10)"registered graduate" means a graduate registered under the provisions of this Act;(11)"secondary school" means a secondary school registered or deemed to have been registered under Section 31 of the Gujarat Secondary Education Act, 1972 (Gujarat 18 of 1973);(12)"secondary teachers" means such class of teachers who are imparting instruction in secondary schools as may be declared to be secondary teachers;(13)"Statutes", "Ordinances", "Regulations" and "Rules" means respectively the Statutes, Ordinances, Regulations and Rules made under this Act and for the time being in force;(14)"teachers" means professors, readers, lecturers and such other persons imparting instruction in the University or a University college or an affiliated college or a recognised institution or an approved institution as may be declared to be teachers by the Statutes;(15)"teachers" of University means teachers appointed or recognised by the University for imparting instruction on its behalf;(16)"University" means [the Hemchandracharya North Gujarat University] [Substituted for 'the North Gujarat University' by Gujarat 2 of 2003, dated 3rd March 2003 (w.e.f. 03-03-2003).] constituted under this Act;(17)"University area" means the areas specified in the Schedule;(18)"University college" means a college which the University may establish or maintain under this Act or a college transferred to the University and maintained by it;(19)"University Department" means any post-graduate or research institution or department maintained by the University.
