Section 2 in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.
2.
In this Act, unless there is anything repugnant in the subject or context, -(1)"affiliated" in relation to a college or an institution means affiliated to the University of West Bengal State University (Barasat, North 24-Parganas) under this Act, in which instruction is provided, under prescribed conditions, for General courses of study. Professional courses of study, Vocational courses of study, at the Undergraduate as well as at the Post-graduate levels of study;(2)"appointed day" means the date referred to in sub-section (5) of section 58;(3)"autonomous college" means a college affiliated to the University and enjoying academic freedom to -(a)determine and prescribe its own courses of study and syllabi;(b)determine rules of admission subject to the reservation policy of the State Government; and(c)evolve methods of conduction of examination and evaluation, under the guidelines and overall supervision of the University;(4)"convocation" means a meeting of the Court for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions;(5)"distance education" means instruction imparted through correspondence as recognized by the Distance Education Council, Government of India;(6)"district" means the district of North 24-Parganas in the State of West Bengal or any district which may be created in future out of any part thereof;(7)"employee" in relation to the University means a person employed by the University;(8)"financial year" means the year ending on the 31st day of March;(9)"Government college" means a college affiliated to the University which is maintained and managed by the Government of West Bengal;(10)"Governor" means the Governor of the State of West Bengal;(11)"hall" or "hostel" means a unit of residence of students maintained by the University;(12)"Librarian" means, -(a)in relation to the University, a Librarian or any other person holding a post of Librarian, by whatever name called, appointed or recognized as such by the University, and(b)in relation to a college affiliated to the University, Librarian or any other person holding a post of Librarian, by whatever name called, appointed or recognized by the University or appointed by such college;(13)"Minister" means the Minister-in-charge of Higher Education appointed as such by the Governor;(14)"non-teaching staff' means, -(a)in relation to the University, the non-teaching staff appointed or recognized as such by the University not holding any teaching post or a person not holding the post of an officer' or a person not holding the post of Librarian, by whatever name called;(b)in relation to an affiliated college, the non-teaching staff, not holding any teaching post (including part-time teaching post), appointed or recognized by the University or appointed by such college, but does not include a Librarian by whatever name called;(15)"prescribed" means prescribed by Statutes or Ordinances or Regulations;(16)"Principal" means the head of a college or of an institution, by whatever name called;(17)"private college" means a college affiliated to the University which is maintained and managed by private sources;(18)"professional college" means a college affiliated to the University in which instruction is provided primarily for courses of study leading to any degree, diploma or certificate of the University in any professional subject and which is recognized under this Act as a professional college;(19)"professional subject" means any of the following subjects, namely, law, teachers' training, engineering, technology, agriculture, library and information science, mass communication and journalism, management studies or such other subject as may be prescribed by regulations;(19a)[ "State Government" means the Government of West Bengal in the Higher Education Department;] [Clause (19a) inserted by W.B. Act 12 of 2011.](20)"Statutes", "Ordinances", "Regulations" and "Rules" mean, respectively, the Statutes, Ordinances, Regulations and Rules made under this Act, and they shall be deemed to be rules within the meaning of clause (36) of section 3 of the Bengal General Clauses Act, 1899;(21)"Students' Union" means, -(a)in relation to the University, the Students Union constituted in the manner prescribed; and(b)in relation to an affiliated college, the Students' Union constituted in the manner prescribed;(22)Teacher" means [a Principal, Professor, Associate Professor, Reader, Assistant Professor,] [Words substituted for the words 'a Professor, Reader, Principal, lecturer,' by W.B. Act 12 of 2011.] or any other person, holding a whole time teaching post, appointed or recognized by the University or appointed by an affiliated college or institution;(23)[ "Teacher of the University" means a Professor, Associate Professor, Assistant Professor, or any other person, holding a teaching post including a part-time teaching post, appointed or recognized as such by the University;] [[Clause (23) substituted by W.B. Act 12 of 2011, which was earlier as under :'(23) 'Teacher of the University' means a Professor, Reader, Lecturer or any other person, holding a teaching post, appointed or recognized as such by the University;'.]](24)"University" means the University of West Bengal State University (Barasat, North 24 Parganas) as constituted under this Act;(25)"University College" means a college, or an institute, or a college combined with an institute, maintained and managed by the University, whether established by it or not;(26)"University Laboratory", "University Library", "University Museum", or "University Institution" means a laboratory, a library, a museum or an institution, as the case may be, maintained and managed by the University, whether established it or not;[* * * * * * * * * *] [[Clause (27) omitted by W.B. Act 12 of 2011, which was earlier as under :'(27) 'University Professor', 'University Reader' or 'University Lecturer' means a Professor, Reader or Lecturer appointed or recognized as such by the University.'.]]
