Section 3 in The University Of Allahabad Act, 2005
3. Definitions.
-In this Act, and in all Statutes made hereunder, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University;(b)"academic staff" means such categories of staff as are designated as academic staff by the Statutes;(c)"appointed day" means the date of establishment of the University of Allahabad under sub-section (1) of section 4;(d)"Centre" means a unit of the University or of a University Institute providing teaching, consultancy and research facilities;(e)"Chancellor" means the Chancellor of the University appointed under section 13;(f)"Constituent College" means a college prescribed as such by the Statutes;(g)"Constituent Institute" means an Institute prescribed as such by the Statutes;(h)"Court" means the Court of the University;(i)"Department" means a Department of a Faculty;(j)"Director" means the head of a University Institute or Constituent Institute;(k)"employee" means any person appointed by the University and includes teachers and other staff of the University;(l)"Executive Council" means the Executive Council of the University;(m)"Faculty" means a Faculty of the University;(n)"Finance Officer" means the Finance Officer of the University appointed under section 18;(o)"Ordinances" means the Ordinances of the University;(p)"Principal" means the head of a University College or a Constituent College;(q)"Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University appointed under section 15;(r)"Registrar" means the Registrar of the University appointed under section 17;(s)"Regulations" means the Regulations of the University;(t)"Statutes" means the Statutes of the University;(u)"teacher" means Professors, Readers and Lecturers appointed or recognised by the University;(v)"University" means the University of Allahabad established and incorporated under section 4;(w)"University appointed teacher" means a teacher appointed by the University for imparting instruction and conducting research in the University or any college or institution maintained by the University;(x)"University College" means a college or an institution maintained by the University or admitted to the privileges of the University as a Faculty;(y)"University Institute" means an Institute, established and maintained by the University;(z)"University recognized teacher" means a teacher recognized by the University for imparting instruction and conducting research in a college or institution admitted to the privileges of the University; and(za)"Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 14.
