Section 2 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
2. Definitions.
(1)In these Statutes, unless the context otherwise requires -(a)"Act" means the Delhi Pharmaceutical Sciences and Research University Act 2008 (Delhi Act 7 of 2008);(b)"Academic staff" shall mean Professors, Additional Professors, Associate Professor, Assistant Professor, Librarian, Deputy Librarian, Assistant Librarian, Programmer, System Manager, and such other academic post, as may be decided by the Board of Governors;(c)"Board of Studies" means Board of Studies of a Centre/Department/School;(d)"Clause" means the clause of a Statute in which that expression occurs;(e)"Head" means Director or Principal of the Constituent College or Dean of Schools or Centre or Head of the Department;(f)"Non-teaching staff" includes Registrar, Controller of Finance, and Controller of Examinations, technical staff, administrative, ministerial and other staff, as may be decided by the Board of Governors;(g)"Section" means a section of the Act;(h)"Finance Committee" means Finance Committee of the University;(2)Words and expressions used but not defined in these Statutes and defined in the Act, shall have the same meanings as assigned to them in the Act.
