Section 2 in Sanskrit College and University, West Bengal Act, 2015
2. definitions.
- In this Act, unless the context otherwise requires,-(1)"appointed day" means the date referred to in sub-section (5) of section 57;(2)"Bangiya Sanskrit Siksha Parishad" means the Bangiya Sanskrit Siksha Parishad constituted and established by the State Government vide Resolution No. 1962-Edn dated 04.05.1949;(3)"college" means the Sanskrit College, Kolkata;(4)"convocation" means a meeting of the Governing Board for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions;(5)"distance Education" means instruction imparted through correspondence or distance mode as recognized by the appropriate authority;(6)"employee" in relation to the University means a person employed in the University;(7)"financial year" means the year ending on the 31st day of March;(8)"Governor" means the Governor of the State of West Bengal;(9)"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;(10)"Minister" means the Minister-in-charge of the Higher Education Department appointed as such by the Governor;(11)"non-teaching staff" means 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;(12)"officer" means an officer of the University;(13)"prescribed" means prescribed by rules made under this Act;(14)"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;(15)"State Government" means Government of West Bengal in the Higher Education Department;(16)"Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances , Regulations of the University made under this Act;(17)"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;(18)"Students' Council" means the Students' Council of the University constituted in the manner provided by the Regulations;(19)"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;(20)"University" means the Sanskrit College and University, West Bengal constituted under this Act;(21)"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;(22)"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;(23)"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.
