Section 2 in Rajasthan Agricultural University Act, 1962
2. Definitions.
- In this Act, unless the subject or context requires otherwise,-(a)[ "Academic Council" means [the Academic Council of the University as constituted] [Substitued by Act No. 9 of 1984 [15-10-1983].] under section 21];(b)["Affiliated College" means an educational institution admitted to the privileges of the University; [Substituted by Act No. 9 of 1984 [15-10-1983]](bb)"Autonomous College" means an educational institution declared as such under the provisions of this Act;](c)[ "Board" means the Board of Management of the University constituted under section 19;] [Substituted by Act No. 9 of 1984 [15-10-1983]](d)[ "Constituent College" means a college maintained by the University;] [Substituted by Act No. 11 of 1988 [15-10-1988]](e)"Faculty" means a Faculty of the University;(f)"Prescribed" means prescribed by the Statutes of the University;(ff)[ "Principal" means the chief executive officer of a college or any person duly appointed to act as such;] [Inserted by Rajasthan 11 of 1988.](g)"Registered graduate" means a graduate registered under the provisions of this Act;(h)"Status" and "Regulations" means respectively the statutes and regulations of the University made under this Act;(i)"Student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;(j)"Teacher" means a person appointed or recognised by the University for the purpose of imparting instruction or conducting and guiding research [XXX] and includes a person who may be declared by the Statutes to be a teacher:] [Inserted by Act No. 11 of 1988 dated 15-10-1988 [24-7-88]](k)[ "University" means the Mohan Lal Sukhadia University.] [Substituted by Act No. 15 of 1982 dated 21-9-1982 [28-7-1982]]
