Section 2 in Karnataka Samskrita Vishwavidyalaya Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed date" means the date appointed for the commencement of this Act;(b)"Constituent college" means the constituent college of the university;(c)"Government" means the State Government;(d)"hostel" means a unit of residence for the students of the university maintained or recognised by the university in accordance with the provisions of this Act;(e)"Prescribed" means prescribed by the statutes;(f)"Regulations" means Regulations made under this Act;(g)"Statutes" means the statutes of the university made under this Act;(h)"teachers" means and includes Professors, emeritus Professors, Readers, Lecturers and other like persons as may be declared by the statutes to be teachers;(i)"University" means the Karnataka Samskrita Vishwavidyalaya established under section 3;(j)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(k)"University library" means a library maintained by the Vishwavidyalaya whether instituted by it or not;Chapter-II The University
