Section 2 in Indira Kala Sangit Vishwavidyalaya Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"college" means an institution maintained by or admitted to the privileges of the Vishwavidyalaya by or under the provisions of this Act;(b)"Founder" means-(i)the Ruler [as defined in clause (22) of Article 366 of the Constitution of India] of Khairagarh; and(ii)Rani Padmavati Devi of Khairagarh;(c)"hostel" means a place of residence for students of the Vishwavidyalaya maintained or recognised by the Vishwavidyalaya either as a part of or separate from a college;(d)"Donor of the Vishwavidyalaya" means a person who has made a donation of not less than one lakh of rupees to the funds of the Vishwavidyalaya and has been declared by the Kulapati to be a donor of the Vishwavidyalaya;(e)"Principal" means the head of college; and includes when there is no Principal, the person for the time being duly appointed to act as Principal, and in the absence of the Principal or the acting Principal, a Vice-Principal duly appointed as such;(f)"registered graduates" means graduates registered under the provisions of this Act;(g)"Scheduled Castes" means the castes declared as Scheduled Castes under Article 341 of the Constitution;(h)"Scheduled Tribes" means the tribes declared as Scheduled Tribes under Article 342 of the Constitution;(i)"Statutes", "Ordinances" and "Regulations" means, respectively the Statutes, Ordinances and Regulations of the Vishwavidyalaya in force for the time being;(j)"teachers of the Vishwavidyalaya" includes all persons who, with the approval of the Shiksha Samiti, impart instruction or guide for research in the Vishwavidyalaya or in any college;(k)"Professors" and "Readers" means teachers of the Vishwavidyalaya who have been appointed or recognised by the Karyakarini Samiti as Professors and Readers respectively;(l)"Vishwavidyalaya" means the Indira Kala Sangit Vishwavidyalaya of Khairagarh.
