Section 2 in Srinagar and Jammu Cluster Universities Act, 2016
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the Cluster University ;(b)"Act" means the Srinagar and Jammu Cluster Universities Act, 2016.(c)"Affiliated College" means an institution imparting instruction for the Bachelor's Degree, Integrated Honours and Postgraduate courses recognised by the Cluster University concerned in accordance with the provisions of this Act and the Statutes ;(d)"Autonomous College" means an institution imparting instruction for the Bachelor's Degree, Integrated Honours and Postgraduate courses with an autonomous status recognised by the Cluster University concerned in accordance with the provisions of this Act and the Statutes ;(e)"College" means an institution maintained or admitted to its privileges by the Cluster University concerned and includes a Constituent/Autonomous/Affiliated College ;(f)"Cluster University" means the Cluster University of Srinagar or the Cluster University of Jammu, as the case may be, created by pooling the resources of their existing Constituent Colleges ;(g)"Constituent College" means the colleges constituting the Cluster University and recognised as such by the Syndicate of the Cluster University concerned in accordance with the provisions of this Act and the Statutes ;(h)"Faculties", "Boards of Studies", "Board of Inspection" and "Boards of Research Studies" means the Faculties, Boards of Studies, Board of Inspection and Boards of Research Studies of a Cluster University ;(i)"Head of the Department" means the Head of a Cluster University Teaching Department who has the status of a Professor or an Associate Professor in the Cluster University and where any Cluster University has no teaching Faculty in a subject, the person duly appointed, for the time being, by the University ;(j)"Principal" means the Head of a College or a person duly appointed, for the time being ;(k)"Regulations" means Regulations made under section 41 of this Act ;(l)"Statutes" means Statutes made under section 38 of this Act ;(m)"Syndicate" means the Syndicate of a Cluster University ;(n)"Teachers" include Professors, Associate Professors, Assistant Professors, and any other persons imparting instructions in the University or in any College maintained or admitted to its privileges by the Cluster University ;(o)"Teachers of the University" means persons appointed or recognized by the University for the purpose of imparting instruction, in the University or in any Constituent College ;(p)"University Council" means the University Council of a Cluster University.
