Section 2 in The Shree Somnath Sanskrit University Act, 2005
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"affiliated college" means a college affiliated under Section 50;(b)"approved institution" means an institution approved under Section 52;(c)"college" means a degree college or an affiliated college teaching any of the courses leading to a certificate, diploma or a degree;(d)"hostel" means a unit of residence for students maintained or recognised by the University under this Act;(e)"pathashala" means pathashala recognised as such by the State Government and which is imparting education in Sanskrit leading to a certificate of Parthma, Madhyama, granted and a degree of Shastri and Acharya conferred by the State Examination Board, as the case may be;(f)"prescribed" means prescribed by the regulations;(g)"principal" means the head of a college;(h)"recognised institution" means the institution of research or specialised study and recognised as such by the University under Section 51;(i)"regulations" means the regulations made under Section 57;(j)"Sanskrit" includes Prakrit, Magadhi, Ardhamagadhi and pali;(k)"teacher" means professor, reader, lecturer imparting instruction or guiding research in the University or a University college or an affiliated college or a recognised institution or an approved institution or such other persons as may be declared to be the teacher by the Regulations;(l)"University" means the Shree Somnath Sanskrit University constituted under Section 3;(m)"University area" means the area of the whole of the State of Gujarat;(n)"University college" means a college which the University may establish or maintain;(o)"University Department" means any post-graduate or research institution or department maintained by the University.
