- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the Cluster University ;(b)"Affiliated College" means an institution imparting instruction for the Bachelor `s Degree, Integrated Honours and Postgraduate courses recognized by the Cluster University in accordance with the provisions of this Act and the Statutes ;(c)"Autonomous College" means an institution imparting instruction for the Bachelor `s Degree, Integrated Honours and Postgraduate courses with an autonomous status recognized by the Cluster University in accordance with the provisions of this Act and the Statutes ;(d)"College" means an institution maintained or admitted to its privileges by the Cluster University and includes a Constituent/ Autonomous/Affiliated College ;(e)"Cluster University" means the University of Ladakh, created by pooling the resources of existing Colleges of Ladakh and all references to the term "Cluster University" in this Act wherever occurring, shall mean and construed as "University of Ladakh" ;(f)"Constituent College" means the colleges constituting the Cluster University and recognized as such by the Syndicate of the Cluster University in accordance with the provisions of this Act and the Statutes ;(g)"Faculties", "Boards of Studies", "Board of Inspection" and "Boards of Research Studies" mean the "Faculties", "Boards of Studies", "Board of Inspection" and "Boards of Research Studies" of the Cluster University ;(h)"Government" means the Government of Jammu and Kashmir ;(i)"Head of the Department" means the Head of the Cluster University Teaching Department who has the status of a Professor or an Associate Professor in the Cluster University and where any Cluster University has no teaching faculty in a subject the person duly appointed, for the time being, by the university ;(j)"Principal" means the Head of a College or a person duly appointed, for the time being ;(k)"Regulations" means the Regulations of the Cluster University made under this Act ;(l)"Statutes" mean the Statutes of the Cluster University made under this Act ;(m)"Syndicate" means the Syndicate of the Cluster University ;(n)"Teachers" include, Professors, Associate Professors, Assistant Professors and any other persons imparting instructions in the Cluster University or in any College maintained or admitted to its privileges by the Cluster University ;(o)"Teachers of the Cluster University" means persons appointed or recognized by the Cluster University for the purpose of imparting instruction in the Cluster University or in any Constituent College ; and(p)"University Council" means the University Council of the Cluster University.
