Section 2 in Mother Teresa Women's University Act, 1984
2. Definitions –
In this Act, unless the context otherwise requires,-(a)“Government” means the State Government;(b)‘hostel’ means a unit of residence for the student of the University maintained or recognized by the University in accordance with the provisions of thisAct and includes a hostel recognized as such by the University under this Act;(c)“notified date” means the date specified, in the notification issued under sub-section (2) of section 1;(d)“prescribed’ means prescribed by this Act or the statutes;(e)“statutes” means the statutes of the University made under this Act;(f)“teachers” means Senior Fellows, Readers, Lecturers and other like persons as may be declared by the statutes to be teachers;(g)“University” means the Mother Teresa Women’s University established under section 3;(h)“University Grants Commission” means the Commission established under section 4 of the University Grants Commission Act, 1956(i)“University library” means a library maintained by the University, whether instituted by it or not.CHAPTER II THE UNIVERSITY
