Section 2 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Academic Council" means the Academic Council of the University ;(b)"Annual meeting" means one of the ordinary meetings of the Senate held every year under sub-section (1) of section 19 and declared by the Statutes to be the annual meeting of the Senate ;(c)"Chancellor" means the Chancellor of the University ;(d)"College" means an institution admitted to or maintained by the University, in accordance with the provisions of this Act, in which instruction is given, subject to the provisions contained in clause (15) of section 4, to the students of the college up to and including a standard below the post-graduate standard under conditions prescribed in the Statutes ;Explanation. - For the purpose of clause (j) of section 30, sub-sections (2) and (3) of section 39 and sections 40, 45 and 47, the expression "college" does not include any college owned and maintained by the State Government and not transferred to the University under sub-section (1) of section 57.(e)"Head of a College department" means the head of any department of a college ;(f)"Head of a University department" means the head of any department maintained by the University for imparting instruction to the students of the University in the post-graduate standard under conditions prescribed in the Statues, and includes the director or any institute maintained by the University for the promotion of research or for imparting instruction to the students of the University in the post-graduate standard ;(g)"Hostel" means a place of residence for students of the University maintained or recognised by the University either as part of or separate from a college, in accordance with the provisions of this Act ;(h)"Prescribed" means prescribed by this Act or by the Statutes, the Ordinances, the Regulations or the Rules framed thereunder ;(i)"Principal" means the head of a college ;(j)"Professor" means a teacher on the staff of a college possessing such qualifications as may be prescribed by the Statutes ;(k)"Registered graduate" means a graduate of the University entered in the register of registered graduates maintained under the provisions of this Act, on payment of a registration fee of ten rupees to the University be every person admitted to a degree of the University along with the fee for admission to such degree and includes a graduate of the Patna University established and incorporated under the Patna University Act, 1917 (XVI of 1917) who has made a proper application together with a fee of ten rupees, within one year of the commencement of this Act, for being registered as a registered graduate of the University.Explanation. - (i) Any person who is admitted to more than one degree of the University shall not be required to pay such registration fee more than once.(ii)Any person who was or was deemed to be a registered graduate under the Patna University Act, 1951 (Bihar Act XXV of 1951) shall be deemed to be a registered graduate of the University established and incorporated under section 3 within whose jurisdiction the college from which he graduated is situated :Provided that such graduate may, within one year of the commencement of this Act, elect in writing to be treated as a registered graduate of any one of the Universities incorporated and established under section 3 and on such election being made he shall be deemed to be a registered graduate of that University only ;(l)"Senate" means the Senate of the University ;(m)"State Public Service Commission" means the Public Service Commission for the State of Bihar constituted under article 315 of the Constitution of India ;(n)"Statutes", "Ordinances", "Regulations" and "Rules" mean respectively the Statutes, Ordinances, Regulations and Rules of the University for the time being in force ;(o)"Syndicate" means the Syndicate of the University ;(p)"Teacher" includes Principal, University professor, professor, reader, lecturer and other person imparting instruction in a department or institute maintained by the University or in any of the colleges but does not include a research scholar or research Fellow ;(q)"Teacher of the University" means a teacher employed by the University in any of the departments of institutions maintained by it or in any of the colleges transferred to it under sub-section (6) of section 3 or section 57 ;(r)"The University" means the Patna University or the University or the Ranchi University established and incorporation under section 3, as the case may be ;(s)"The University Fund" means the fund of the University established under section 38 ;(t)"University Professor" means a teacher engaged in giving instruction in a department or institute maintained by the University for imparting instruction to the students of the University in the post-graduate standard and possessing such qualifications as may be prescribed by the Statutes ;(u)"Vice-Chancellor" means the vice-Chancellor of the University ; and(v)"Warden" means the head of a hostel.
