Section 4 in The M.P. Vishwavidyalaya Adhiniyam, 1973
4. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Board of studies" means the Board of Studies of the University;(ii)"Scheduled Tribes" means the Scheduled Tribes specified in relation to this State under Article 342 of the Constitution of India;(iii)"Scheduled Castes" means the Scheduled Castes specified in relation to this State under Article 344 of the Constitution of India;[(iii-a) x x x] [Omitted by M.P. Act No. 19 of 1994.](iv)"Employee" means any person appointed by the University and includes teachers and other staff of the University;(v)"Executive Council" means the Executive Council of the University;(vi)"Kulpati" means the Kulpati of the University;(vii)"Kuladhipati" means the Kuladhipati of the University;(viii)"Hall" means a unit of residence or of corporate life for the students of the University, College or Institution provided, maintained or recognised by the University;(ix)"Statutes", "Ordinances" and "Regulations" means the Statutes, Ordinances and Regulations of the University, as the case may be, in force for the time being;(x)"Principal" means the Head of a College and includes, when there is no Principal, the person for the time being duly appointed to act as Principal;(xi)"School of Studies" means an institution maintained by the University as place for higher learning and research;(xii)"College" means an institution maintained by, or admitted to the privileges of the University by or under the provisions of this Act;(xiii)"Head of a College Department" means the head of any department of a college;(xiv)"Registered graduate" means a graduate registered or deemed to be registered under the provisions of this Act;(xv)"Academic Council" means the Academic Council of the University;(xvi)"Department" means a Department of Studies and includes a Centre of Studies;(xvii)[ "University" means- [Substituted by M.P. Act No. 23 of 1983.](i)the University deemed to be established under this Act and specified in Part I of the Second Schedule; and(ii)the University which may be established after the commencement of this Act and specified in Part II of the Second Schedule;](xviii)"University Grants Commission" means the Commission established under the University Grants Commission Act, 1956 (No. 3 of 1956);(xix)"Head of a University Department" means the head of any leaching Department maintained by the University for imparting instructions to the students of the University and includes the Director or Principal of any institute or college maintained by the University for the promotion of research or for imparting instructions to the students of the University;(xx)"Teachers of the University" means Professors, Readers, [x x x] [Omitted by M.P. Act No. 10 of 1978.] Lecturers and such other persons as may be appointed for imparting instructions or conducting research, with the approval of the Academic Council in the University or the College or Institution maintained or recognised by the University;(xxi)"Person connected with a University or a College" means an employee of the University or a College or a member of any authority or body of the University or of the management of the College.(xxii)"Autonomous College" means an education institution declared as autonomous college by the Executive Council in accordance with the provisions of this Act;(xxiii)"Faculty" means Faculty of the University;(xxiv)"Affiliated College" means an institution admitted to the privileges of the University in accordance with the provisions of this Act and the Statutes;(xxv)"Court" means the Court of the University;(xxvi)"Co-ordination Committee" means the Co-ordination Committee constituted under Section 34.
