Section 2 in Gauhati University Loans and Advances Rules, 1959
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context-(i)"University" means the Gauhati University ;(ii)"Executive Council" means the Executive Council of the Gauhati University;(iii)"Head of Administrative Department" means the Registrar, the Treasurer and the Secretary, University Classes of the University.(iv)"Officers and teachers" means respectively officers and teachers of the University;(v)"Employees" includes officers, teachers, clerical staff and employees of similar cadres and servants and employees below the rank of clerical staff appointed by the University and includes a Government servant in foreign service under the University, but does not include a Government servant doing work for the University under the control of his departmental superiors in the Government service.(vi)"Advance" means the total amount of a loan granted for a particular purpose.(vii)"Borrower" means an employee of the University who draws an advance from the University for building a house or purchasing a motor car.(viii)Words and expressions not defined in these Rules shall have the same meaning as in the Gauhati University Act, 1947.
