- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University as specified in section 25;(b)"Agenda Matters" means all the matters and businesses to be designated in the Statutes each of which can be either included in the Agenda or be taken up for discussion and decision at a meeting of the Board of Governors or the Board of Management or any Committees, as the case may be, only subject to the prior written approval of the Chancellor, consenting to the passing of such matters and businesses at such a meeting;(c)"Board of Governors" means the Board of Governors of the University as specified in Section 23;(d)"Board of Management" means the Board of Management of the University as specified in Section 24;(e)"Chancellor", "Vice-Chancellor", "Pro Vice-Chancellor" means respectively the Chancellor, Vice Chancellor and Pro Vice Chancellor of the University;(f)"Campus" means a campus established, maintained by the University wherever situated;(g)"Committees" means the committees formed under this Act or by the various functionaries of the University as the case may be and includes the Nomination Committee, the Finance Committee and such other committees;(h)"Constituent College" means a college or institution established and maintained by the University;(i)"Finance Committee" means the Finance Committee of the University as specified in Section 27;(j)"Government" means the Government of Karnataka;(k)"National Accreditation bodies" means a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education, such as University Grants Commission, All India Council of Technical Education, National Council of Teacher Education, Medical and Dental Councils of India, Pharmaceutical Council of India, National Council of Assessment and Accreditation, Indian Council of Agriculture Research, Council of Scientific and Industrial Research etc. and includes the Government;(l)"Prescribed" means prescribed by rules made by the Government under this Act;(m)"Principal in relation to a Constituent College" means the head of the Constituent College and includes, where there is no Principal or in the absence of a Principal appointed, the Vice-Principal or any other person for the time being appointed to act as Principal;(n)"Registrar" means the Registrar of the University;(o)"Regional Centre" means a centre established or maintained by the University for the purpose of co-ordinating and supervising the work of Study Centres in any region and for performing such other functions as may be conferred on such centre by the Board of Management;(p)"Sponsoring Authority" or "Sponsoring Body" in relation to this Act means Sponsoring Trust;(q)"Sponsoring Trust" means Garden City Education Trust, registered under the Indian Trust Act, 1882.(r)"State" means State of Karnataka;(s)"Statutes" and "Regulations" means respectively the Statutes and Regulations of the University made under this Act;(t)"Study Centre" means a centre established and maintained by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of the education;(u)"Teacher" means and includes a Professor, Associate Professor, Assistant Professor, Reader or Lecturer or such other person as may be appointed for imparting instruction or conducting or to guide research in the University or in a Constituent College and includes the Principal of Constituent College in conformity with the norms prescribed by the University Grants Commission;(v)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(w)"University" means Garden City University established and incorporated under this Act;(x)"Visitor" means the visitor of the University as specified in section 13.Chapter-II The University and Sponsoring Body
