Section 2 in Gauhati University Travelling Allowance Rules, 1966
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context-(i)'University' means the Gauhati University.(ii)'Court', 'Executive Council', 'Academic Council', 'Faculties' means respectively the 'Court', 'Executive Council', 'Academic Council', and 'Faculties' of the Gauhati University.(iii)'Members' means members of the authorities and committees of the University other than employees of the University.(iv)'Employees' for the purposes of these Rules means officers, teachers, clerical staff and employees of similar cadres and employees below the rank of office assistants of the University and includes a person temporarily appointed for a specific purpose on a fixed remuneration.(v)'Heads of administrative Departments' means the Registrar, the treasurer, the Secretary, University Classes and the Controller of Examinations.(vi)'Controlling Officer' means the Vice-Chancellor of the University.(vii)'Affiliated colleges' means colleges affiliated to the Gauhati University.(viii)'Usual place of residence or business' or 'headquarters' means the place where a person ordinarily resides or carries on business for at least six months in a year.(ix)'Day' means a calendar day beginning and ending at mid-night; but absence from headquarters which does not exceed twenty-four hours shall be reckoned for the purpose of daily allowance as one day at whatever hours the absence begins or ends.(x)'Pay' means the monthly substantive pay of an employee.(xi)'Public conveyance' means a train, steamer, or other conveyance which plies regularly for the conveyance of passengers.(xii)Words and expressions not defined in these Rules shall have the same meanings as in the Gauhati University Act, 1947.
