Section 2 in Potti Sreeramulu Telugu University Act, 1985
2. Definitions.
- In this Act, and in all Statutes, Ordinances and Regulations, unless the context otherwise requires: -(a)'centre' means a centre established by the Executive Council;(b)'Department' means a Department of a School established by the Executive Council;(c)'Government' means the State Government of Telangana;(d)'hostel' means a unit of residence for students of the University maintained or recognised by the University in accordance with the conditions prescribed;(e)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.28, Higher Education (UE) Department, dated 11.09.2015.] Gazette and the word 'notified' shall be construed accordingly;(f)'prescribed' means prescribed by the Statutes, Ordinances or Regulations;(g)'student' means a person who is enrolled for studies in one of the schools or centres of the University and pursues studies by attending the prescribed courses;(h)'teacher' means a Professor, Director, Senior Artist, Reader, Deputy Director, Associate Artist, Lecturer, Assistant Director, Junior Artist, and such other person giving instruction in schools or centres or colleges affiliated to the University as may be declared by the statutes to be a teacher;(i)'University' means the [Potti Sreeramulu Telugu University] [Substituted by Act No. 30 of 1996.] established under section 3.
