3. [ Definations.- [Substituted by Act 31 of 1984, Section 3 (w.e.f. 8-8-1984). ]
In this Act, and in all Statutes made hereunder, unless the context otherwise requires,--(a)"academic staff" means such categories of staff as are designated as academic staff by the statutes;(b)"Acharya (Chancellor)" and "Upacharya (Vice-Chancellor)" mean, respectively, the Acharya (Chancellor) and the Upacharya (Vice-Chancellor) of the University;(c)"adhyapaka" includes a Professor, Reader, Lecturer and any other person engaged in imparting instruction in relation to any learning process and designated as an adhyapaka by the Ordinances;(d)"Alumni Association" means the Association of the Alumni of the University, constituted under the provisions of this Act and the Statutes;(e)"approved institution" means an institution (not being an institution maintained by the University) of higher learning or studies approved by the University;(f)"Bhavana" means an academic institution maintained by the University and named as such;(g)"campus" means a unit established or constituted by the University for imparting instruction or supervising research, for both;(h)"Chatravasa" means a unit of residence, or of corporate life, for the students of the University provided, maintained or recognised by the University;(i)"Department" means a Department of Studies and includes a centre of studies established by, or under, the Statutes;(j)"employee of the University" means any person appointed by the University or any Institution, and includes an employee of a Bhavana;(k)"Institute Board" means a Board constituted by the University for the management of an Institute;(l)"Institution" means an institution maintained by the University;(m)"Karma-Samiti (Executive Council)" means the Karma-Samiti (Executive Council) of the University;(n)"Patha-Samiti (Board of Studies)" means a Board constituted by the University for the regulation of studies;(o)"prescribed" means prescribed by the Statutes, Ordinances or Regulations;(p)"Samsad (Court)" means the Samsad (Court) of the University;(q)"Siksha-Samiti (Academic Council)" means the Siksha-Samiti (Academic Council) of the University;(r)"Statutes", "Ordinances" and "Regulations" mean, respectively, such Statutes, Ordinances and Regulations of the University as are for the time being in force;(s)"University" means the institution known as Visva-Bharati and incorporated as a University under this Act.]The University
