- 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)"Director" means the director of the University appointed under Section 18;(e)"Deans" mean the Deans of the University appointed under Section 21;(f)"Finance Committee" means Finance Committee of the University constituted under Section 16;(g)"Foundation" means the Mehsana District Education Foundation, Kherva, Mehsana;(h)"Patron-in-Chief" means a pioneer donor of the foundation;(i)"President" means the President of University appointed under Section 7;(j)"Prescribed" means prescribed by the Regulations;(k)"Registrar" means Registrar of the University appointed under Section 20;(l)"Regulations" means the Regulations of the University made under Section 34;(m)"Trust" means the Mehsana District Education Foundation, Mehsana registered under the Bombay Public Trusts Act, 1950 (Bombay 29 of 1950);(n)"University" means the Ganpat University Kherva, District Mehsana, Gujarat, established and incorporated under Section 3.
