- In this Act, unless there is anything repugnant in the subject or context,-(1)"appointed day" means the date referred to in sub-section (5) of section 55;(2)"college" means erstwhile Presidency College, Kolkata;(3)"convocation" means a meeting of the court for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions;(4)"employee" in relation to the University means a person employed by the University;(5)"financial year" means the year ending on the 31st day of March;(6)"Governor" means the Governor of the State of West Bengal;(7)"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;(8)"Minister" means the Minister-in-charge of Higher Education Department, Government of West Bengal appointed as such by the Governor;(9)"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;(10)"officer" means an officer of the University;(11)"prescribed" means prescribed by Statutes, Ordinances, Regulations and Rules made under this Act;(12)"professional subject" means any of the 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;(13)"registered graduate" means a graduate registered under this Act at least three months prior to the date of election of members to the Court op application in the prescribed form and on payment of a fee as prescribed;(14)"State Government" means Government of West Bengal in the Higher Education Department;(15)"Statutes", "Ordinances", "Regulations" and" Rules" mean, respectively, the Statutes, Ordinances, Regulations and Rules made under this Act;(16)"student" means a student of the University and includes any person enrolled by the University for pursuing any Undergraduate or Postgraduate course of study of the University;(17)"Students' Union" means the Students' Union constituted in such manner as may be prescribed;(18)"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 for the purpose of imparting instruction and conduction of research in the University;(19)"University" means the Presidency University constituted under this Act;(20)"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;(21)"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;(22)"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.
