Section 2 in The Dharmsinh Desai University Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University constituted under Section 14;(b)"Board" means the Board of Governors of the University constituted under Section 10;(c)"Chairman" means the Chairman of the board appointed under Section 11;(d)"Deans" means the Deans of the University appointed under Section 21;(e)"Finance Committee" means the Finance Committee of the University constituted under Section 16;(f)"Foundation" means the Dharmsinh Desai Foundation, Vadodara;(g)"Patron Trustee" means the Patron Trustee of the Dharmsinh Desai Foundation, Vadodara;(h)"President" means the President of the University appointed under Section 7;(i)"prescribed" means prescribed by the regulations;(j)"Registrar" means the Registrar of the University appointed under Section 20;(k)"Regulations" means the Regulations of the University made under Section 32;(l)"Society" means the Dharmsinh Desai Foundation, Vadodara, a society registered under the Societies Registration Act, 1860 (XXI of 1860);(m)"Trust" means the Dharmsih Desai Foundation, Vadodara registered under the Bombay Public Trusts Act, 1950 (Bombay 29 of 1950);(n)"University" means the Dharmsinh Desai University, Nadiad, Gujarat, a University established under Section 3;(o)"Vice-Chancellor" means the Vice-Chancellor of the University appointed under Section 18.
