Section 2 in Karnataka Janapada Vishwavidyalaya Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council established under section 27;(ii)"Appointed date" means the date appointed for the commencement of this Act;(iii)"Department", "Department of Studies", "Post Graduate Department" means the Department, Department of Studies, Post Graduate Department in the University run and maintained by the University;(iv)"Government" means the State Government;(v)"Hostel" means a unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act;(vi)"Janapada" means the folklore and includes all forms of folklore of the people whose culture is handed down orally;(vii)"Prescribed" means prescribed by the statutes;(viii)"Statutes" means the statutes made under this Act;(ix)"Syndicate" means the Syndicate established under section 24;(x)"Teachers" means Assistant Professors, Associate Professor, Professors, emeritus Professors and other like persons as may be declared by the statutes to be teachers;(xi)"University" means the Karnataka Janapada Vishwavidyalaya established under section 3;(xii)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(xiii)"University Library" means a Library maintained by the University, whether instituted by it or not.Chapter-II The University
