Section 2 in The Jammu and Kashmir Baba Ghulam Shah Badshah University Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"College" means a college maintained by the University ;(b)"Council" means the State Wakaf Council established under section 7 of the Jammu and Kashmir Wakafs Act, 2001(c)"Hall" means a unit of residence by whatever name called, for students of the University provided, maintained or recognised by it ;(d)"prescribed" means prescribed by Statutes, Ordinances or Regulations ;(e)"recognised institution" means an institution of higher learning maintained by the University or started by Council or Trust and recognised by, or associated with the University ;(f)"State" means the State of Jammu and Kashmir ;(g)"Statutes", "Ordinances" and "Regulations" means respectively ; the Statutes, Ordinances and Regulations of the University made under this Act ;(h)"Trust" means the Hazrat Baba Ghulam Shah Badshah Trust ;(i)"University" means Baba Ghulam Shah Badshah University.
