Section 2 in The North Bengal University Act, 1981
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"affiliated", in relation to a college or an institution, means affiliated to the University of North Bengal as constituted prior to the appointed day and continuing as such immediately before such day or affiliated to the University under this Act;(2)"appointed day" means the date referred to in sub-section (5) of section 57;(3)"constituent college" means an affiliated college in which instruction is provided, under prescribed conditions, for honours as well as for postgraduate courses of study, and which is declared as such by the University:Provided that, if in any professional subject no honours courses of study have been prescribed, a professional college may be a constituent college although no instruction is provided in that college for honours courses of study in that subject;(4)"convocation" means a meeting of the Court for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions;(5)"district" means any of the districts of Darjeeling, Jalpaiguri, Cooch Behar, Malda, West Dinajpur or any district which may be created in future out of any part or parts of one or more of the aforementioned districts;(6)"employee" in relation to the University means any person employed by the University;(7)"financial year" means the year ending on the 31st day of March;(8)"Government College" means a college maintained and managed by the State Government;(9)"Governor" means the Governor of the State of West Bengal;(10)"Hall" or "Hostel" means a unit of residence of students recognized by the University;(11)[ "Librarian" means,-] [[Clause (11) substituted by W.B. Act 20 of 1983, which was earlier as under :-(11)'Librarian' means,-(a)in relation to the University, a Librarian or any other person holding a post of Librarian, by whatever name called, appointed or recognized as such by the University, and(b)in relation to a college affiliated to the University, a Librarian or any other person holding a post of Librarian, by whatever name called, appointed or recognized by the University, or appointed by such college:'.]](a)in relation to the University, a Librarian, Deputy Librarian, Assistant Librarian or any other person discharging the functions of a Librarian on whole-time basis, by whatever name called, appointed or recognized as such by the University, and(b)in relation to a college affiliated to the University, a Librarian, Deputy Librarian, Assistant Librarian or any other person discharging the functions of a Librarian on whole-time basis, by whatever name called, appointed or recognized by the University or appointed by such college;(12)"Minister" means the Minister-in-charge of Higher Education appointed as such by the Governor;(13)"non-teaching staffmeans,-(a)in relation to the University, the non-teaching staff, not holding any teaching post (including part-time teaching post), appointed or recognized as such by the University, and(b)in relation to an affiliated college, the non-teaching staff, not holding any teaching post(including part-time teaching post), appointed or recognized by the University or appointed by such college,but does not include an officer or a Librarian;(14)"prescribed" means prescribed by Statutes, Ordinances, Regulations or Rules made under this Act;(15)"Principal" means the head of a college or of an institution by whatever name called;(16)"professional college" means a University College or an affiliated college in which instruction is provided primarily for courses of study leading to any degree, diploma or certificate of the University in any professional subject and which is recognized under this Act as a professional college;(17)"professional subject" means any of the following subjects, namely, Law, Medicine, [Dentistry,] [Word inserted by W.B. Act 8 of 1993.] Engineering, Teachers Training, Physical Education, Technology, Journalism, Management Studies, Agriculture or such other subject as may be prescribed by Regulations;(18)"registered graduate" means a graduate registered under this Act, at least three months prior to the date of election of members to the Court on application in the prescribed form and on payment of a fee of one rupee:(18a)[ "State Government" means the Government of West Bengal in the Higher Education Department;] [Inserted by Act No. 12 of 2011, dated 25.1.2012.]Provided that no person shall be eligible to be registered under this Act unless he has graduated himself from the University at least three years prior to the date of election of members to the Court;(19)"Statutes", "Ordinances", "Regulations" and "Rules" mean, respectively, the Statutes, Ordinances, Regulations and Rules of the University made under this Act;(20)"Students Union" means,-(a)in relation to the University, the Students Union constituted in the manner prescribed, and(b)in relation to an undergraduate college, the Students Union constituted in the manner prescribed;(21)[ "Teacher" means a Principal, Professor, [Associate Professor, Reader, Assistant Professor] [[Clause (21) first substituted by W.B. Act 20 of 1986, then again substituted by W.B. Act 8 of 1988, w.e.f. 13.8.1985. Previous clause (21) was as under :-(21) 'Teacher' means a Principal, Professor, Assistant Professor, Reader, Lecturer, Demonstrator, Tutor, Instructor or any other person, appointed or recognized as such by the University, either whole-time or part-time, for the purpose of imparting instruction or conducting research in the University or in any affiliated college or institution;'.]], Demonstrator, Tutor, Instructor or any other person appointed or recognized as such by the University, either whole-time or part-time, for the purpose of imparting instruction or conducting research in the University or appointed by an affiliated college or institution;](22)[ "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.] [Substituted by Act No. 12 of 2011, dated 25.1.2012.](23)"the University" means the University of North Bengal as constituted under this Act;(24)"University Laboratory", "University Library", "University Museum" or "University Institution" means 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;(25)[ * * *] [Omitted ''University Professor', 'University Reader' or 'University Lecturer' means a Professor, Reader or Lecturer appointed or recognized as such by the University.' by Act No. 12 of 2011, dated 25.1.2012.]
