Section 2 in Maharashtra College Teachers (Temporary Postponement of Confirmation) Act, 1973
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"college" means an affiliated or constituent college (but does not include a Government college) ;(b)"relevant Act" means the Poona University Act, 1948, the Shreemati Nathibai Damodar Thackersey Women's University Act, 1949, the Bombay University Act, 1953, the Marathwada University Act, 1958, the Shivaji University Act, 1962 or the Nagpur University Act, 1963, as the case may be, under which the particular University is established ;(c)"University", in relation to a college, means the University of Poona, the Shreemati Nathibai Damodar Thackersey Women's University, the University of Bombay, the Marathwada University, the Shivaji University or the Nagpur University, as the case may be, to which it is affiliated or of which it is a constituent college;(d)words and expressions used in this Act and not defined shall have the meanings assigned to them in the relevant Act.
