Section 2 in The Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974
2. Definitions.
- In this Act, unless the subject or context otherwise requires,-(i)[ "Backward Classes" means such Backward Classes of citizens, other than the Scheduled Castes and the Scheduled Tribes, as may be notified in the Official Gazette by the State Government from time to time;] [Inserted by Rajasthan Act 24 of 1995, w.e.f. 7-7-1995.][x x x] [Clause (i) re-numbered as clause (i-a) by Rajasthan Act 24 of 1995, w.r.e.f 7-7-1995 and then deleted by Rajasthan Act 3 of 1998, w.r.e.f. 27-12-1996.](ii)"faculty concerned" means the faculty of the University concerned in which,-(a)a vacancy in the post of a teacher is to be filled up by selection, or[x x x] [Clause (ii-b) Deleted by Rajasthan Act 3 of 1998, w.r.e.f. 27-12-1996.](iii)"Head of Department concerned" means the Head of Department of a subject taught in the faculty concerned and includes any person who for the time being performs the functions of the Head of Department in the University concerned in accordance with the relevant law.(iv)[] [Re-numbered by Rajasthan Act 18 of 1984, dated 15-11-1984.] "officer" means the Registrar, the Deputy Registrar, the Asstt. Registrar, the Librarian of a University and includes any other officer by whatever name designated and declared by the statutes to be an officer of that University;[ [(v)] [Substituted by Rajasthan Act 24 of 1976, dated 17-4-1976.] "rules" means rules made by the Syndicate under this Act;](vi)[] [Re-numbered by Rajasthan Act 18 of 1984, dated 15-11-1984.] "relevant law" means an enactment of the Rajasthan State Legislature establishing a University in Rajasthan, and it includes the statutes, ordinances, bye-laws, rules, notifications or Orders made thereunder and as amended from time to time;(vii)[] [Re-numbered by Rajasthan Act 18 of 1984, dated 15-11-1984.] "Schedule" means [a] [Substituted by Rajasthan Act 18 of 1984, dated 15-11-1984.] Schedule to this Act;[ [viii] [Substituted by Rajasthan Act 24 of 1976, dated 17-4-1976.] "Syndicate" in relation to a University means the Syndicate and where there is no Syndicate, the [Board of Management] [Substituted by Rajasthan Act 18 of 1984, w.r.e.f. 9-8-1983.] or such other body, by whatever name called, of that University constituted by the relevant law;](ix)[] [Re-numbered by Rajasthan Act 18 of 1984, dated 15-11-1984.] "Teacher" means a Professor, Reader or Lecturer of any faculty of a University and such other person, by whatever name designated by or under the relevant law, imparting instruction, [or conducting and guiding research or extension programmes in a University;] [Substituted by Rajasthan Act 24 of 1976, dated 17-4-1976.](x)[] [Re-numbered by Rajasthan Act 18 of 1984, dated 15-11-1984.] "University" means a University established in Rajasthan by an Act of the State Legislature;(xi)[ "University concerned" means the University in which vacancy in the post of a teacher or an Officer is to be filled up under and in accordance with the provisions of this Act; and] [Substituted by Rajasthan Act 3 of 1998. w.r.e.f. 27-12-1996.](xii)[] [Re-numbered by Rajasthan Act 18 of 1984, dated 15-11-1984.] "Vice-Chancellor" means the Vice-Chancellor of the University concerned, and includes any person who for the time being [is carrying on the functions of the office of the] [Substituted by Rajasthan Act 18 of 1984, dated 15-11-1984.] Vice-Commissioner of the University concerned according to the relevant law.(2)All other expressions used but not defined in this Act shall have the meaning respectively assigned to them under the relevant law.
