- In this Act, unless there is anything repugnant to the subject or context;-(a)"Affiliated College" means a college other than a constituent or recognized college, affiliated to the University and includes a college deemed to be affiliated under section 5 ;(b)"Affiliated Institution" means an institution other than a constituent College or a recognized institution, affiliated to the University and includes an institution deemed to be affiliated under section 5;(c)"Board of Studies" means a Board of Studies constituted under section 25;(d)"Constituent College" means a college established, maintained or managed by the University;(e)"Constituent Institution" means an institution, other than a college established, maintained or managed by the University;(f)"Court" means the Court constituted under section 15;(g)"Department" means a department of the University and designated as such by it, with reference to a subject or group of subjects of study in the University;(h)"Executive Council" and "Academic Council" mean the Executive Council and the Academic Council constituted under section 17 and 19 respectively;(i)"Finance Committee" means the Finance Committee constituted under section 27;(j)"Government College" means a college maintained and managed by the State or Central Government;(k)"Hall" means a unit of residence of the students maintained or recognized by the University at which provision is made for imparting tutorial and other supplementary instructions;(l)"Head of Department" means Teacher-in-charge of a department and designated as such by the university and includes any other person designated as such by the University;(m)"Hostel" means a unit of residence of students maintained or recognized by the University, other than a hall;(n)"Post-graduate Board" and "Under-graduate Board" mean the Post graduate Board and the Under-graduate Board constituted under section 21 and 23 respectively;(o)"Principal" means the Head of a teaching staff of a constituent, affiliated or recognized college;(p)"Recognized College" means a college other than a constituent college, or affiliated college recognized by the University and includes a college deemed to be recognized under section 5;(q)"Recognized Institution" means an institution other than a constituent or affiliated institution recognized by the University and includes an institution deemed to be recognized under section 5;(r)"Selection Committee" means the Selection Committee constituted under section 29;(s)"State Government" means the Government of Assam;(t)"Statutes", "Ordinance" and "Regulations" means, respectively, the Statutes, Ordinances, and the Regulations of the University made under this Act;(u)"Teacher" means a Professor, a Reader or a Lecturer of the University or a college whether constituent or affiliated, or any other person imparting instructions or guiding research and designated as a teacher by the University and includes a person recognized as a teacher by the university; and(v)"University" means the Bodoland University as constituted under this Act;
