- In this Act, unless there is anything repugnant in the subject or context,(1)"affiliated college" means a college affiliated under section 44 and includes also a college deemed to be affiliated under section 5;(2)"college" means a degree college or an intermediate collage;(3)"constituent college" means a university college or an affiliated college made constituent under section 50;(4)"degree college" means a college, which is authorised to submit its students to an examination qualifying for any degree of the University;(5)"department" means a department designated as such by the Ordinances with reference to a subject or a group of subjects;(6)"Director of Education" means the Director of Education, [Gujarat State] [These words were substituted for the words 'Bombay State' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];(7)"Fellow" means an ex-officio Fellow or an Ordinary Fellow appointed under the provisions of this Act;(8)"Head Master" means the head of a High School;(9)"Head of Department" means a teacher principally responsible for instruction, training or research in a department;(10)"High School" means a high school which has been recognized as a full-fledged high school by the Director of Education, or by an officer authorized by him in that behalf in accordance with the provisions of the Bombay Secondary School Certificate Examination Act, 1948 (Bombay XLI of 1948);(11)"hostel" means a unit of residence for students maintained or recognised by the University under this Act;(12)"intermediate college" means a college other than a degree college;(13)"prescribed" means prescribed by Statutes or Ordinances;(14)"Principal" means the head of a college;(15)"recognised institution" means an institution recognized under section 46 and includes also an institution deemed to have been recognised under section 5;(16)"registered graduate" means a graduate registered under section 16;(17)"Schedule" means a schedule appended to this Act;(18)"secondary teachers" means such class of teachers imparting instruction in High Schools as may be declared to be secondary teachers by Statutes;(19)"Statutes" and "Ordinances [and Regulations] [These words were inserted by Gujarat 8 of 1966, Section 3(i).]" mean, respectively, the Statutes and Ordinances [and Regulations] [These words were inserted by Gujarat 8 of 1966, Section 3(i).] of the University made under this Act and for the time being in force;(20)"teacher" means a professor, reader or lecturer, imparting instruction or guiding research in the University, an affiliated college, or recognised institution or such other person as may be declared to be a teacher by the Statutes;(21)"Teacher of University" means a teacher appointed or recognised by the University for imparting instruction on its behalf;(22)"University" means the [Sardar Patel University] [These words were substituted for the words 'Sardar Vallabhbhai Vidyapeeth, by Gujarat 8 of 1966, s. 3(ii).];(23)"University Area" means the area specified in Schedule I;(24)"University College" means a college which the University may establish or maintain under this Act or a college transferred to the University and maintained by it;(25)"University Department" means any collegiate or post-graduate or research institution or department maintained by the University;
