- In this Act and in all Statutes, Ordinances and Regulations made hereunder, unless the context otherwise requires, -(a)"College" means an institution maintained by or admitted to the privileges of the University under this Act;(b)"Principal" means the head of a College, and includes, when there is no Principal, the person for the time being duly appointed to act as Principal, and, in the absence of the Principal or the acting Principal, a Vice-Principal duly appointed as such;(c)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made, by or under this Act;(d)"Teachers" includes Professors, Readers, Lecturers and other persons imparting instruction in the University or in any College;(e)"University" means the Punjabi University as incorporated under this Act.
