Section 2 in West Bengal Green University Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"appointed day" means the date referred to in sub-section (5) of section 62;(2)"college" means the constituent or affiliated college of the University;(3)"convocation" means a meeting of the Governing Board for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions;(4)"distance education" means instruction imparted through correspondence or distance mode as recognized by the appropriate authority;(5)"employee" in relation to the University means a person employed in the University;(6)"financial year" means the year ending on the 31 st day of March;(7)"Governor" means the Governor of the State of West Bengal;(8)"Librarian" means a Librarian or any other person holding a post of Librarian, by whatever name called, appointed or recognized as such by the University;(9)"Minister" means the Minister-in-Charge of the Higher Education, Science and Technology and Biotechnology Department, Government of West Bengal, appointed as such by the Governor;(10)"non-teaching staff' means the non-teaching staff appointed or recognized as such by the University and not holding any teaching, officer of the post of Librarian, by whatever name called;(11)"officer" means an officer of the University;(12)"prescribed" means prescribed by rules made under this Act;(13)"registered graduate" means a graduate registered under this Act on making an application in the prescribed form and on payment of such fees as may be determined by the University from time to time;(14)"State Government" means Government of West Bengal in the Higher Education, Science and Technology and Biotechnology Department;(15)"Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances , Regulations of the University made under this Act;(16)"Student" means a student of the University and includes any person enrolled by the University for pursuing any Undergraduate or Post-graduate course of study or in research works of the University;(17)"Students' Council" means the Students' Council of the University constituted in the manner prescribed;(18)"Teacher of the University" means a Professor, Associate Professor, Assistant Professor, or any other person, holding a whole-time permanent, substantive teaching post, appointed or recognized as such by the University for the purpose of imparting instruction and conduction of research in the University;(19)"University" means the West Bengal Green University constituted under this Act;(20)"University Laboratory", "University Library", "University Museum", or "University Institution" mean a laboratory, a library, a museum or an institution, as the case may be, maintained and managed by the University, whether established by it or not;(21)"University Professor", "University Associate Professor" or "University Assistant Professor" mean a Professor including Distinguished Professor, Chair Professor, Adjunct Professor, Associate Professor and Assistant Professor respectively, appointed or recognized as such by the University;(22)"Vice-Chancellor" means the Vice-Chancellor of the University.
