Section 3 in Gujarat University (Amendment) Act, 1972
3. Amendment of section 2 of Bom. 50 of 1949.- In section 2 of the principal Act,-
(1)after clause (1), the following clauses shall be inserted, namely)-"(1A) "approved institution" means an institution approved under section 35A;(1B)"autonomous college" means a college which exercises the powers conferred on it under section 38B;(1C)"autonomous recognized institution" means a recognized institution which exercises the powers conferred on it under section 38B;(1D)"autonomous University Department" means a University Department which exercises the powers conferred on it under section 38B";(2)after clause (3), the following clause shall be inserted, namely:-"(3AA) "Department" means a department designated as such by Ordinances with reference to a subject or a group of subjects;"(3)after clause (3A), the following clause shall be inserted, namely:-"(3B) "Head of Department" means a teacher principally responsible for instruction) training or research in a department";(4)for clause (11), the following clause shall be substituted, namely:-"(11) "Statutes", "Ordinances", "Regulations" and "Rules" mean respectively the Statutes, Ordinances, Regulations and Rules of the University made under this Act";(5)in clause (12), for the words "a recognized institution" the words "a recognised or approved institution" shall be substituted.(6)in clause (15), for the word "Schedule" the word and figure "Schedule I" shall be substituted.
