Section 3 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
3. Definition.-
In this Act, unless the context otherwise equires:-(1)"Academic Council" means the Academic Council of the Univeristy;(2)"Appellate Tribunal" means the Appellate Tribunal of the University constituted under sub-section (1) of section 30;(3)"Board of Studies" means a Board of Studies of he University;(4)"Chancellor" means the Chancellor of the University;(5)"department" means a department of the University designated as such by the Syndicate with reference to a subject or group of subjects;(6)"employee" means every person in the whole-time employment of the University in any service;(7)"faculty" means a faculty of the University; .(8)"Finance Committe" means the Finance Committee of the University referred to in section 28(9)"Fund" means the fund of the University established under section 32(10)"hostel" means a unit of residence for the students of the University;(11)"Planning Committee" means the planning commette referred to in section 27(12)"Prescribed" means prescribed by this Act or the statutes, Ordinances, Regulations or Rules made thereunder;(13)"Pro-Chancellor' means the Pro-Chancellor of the University(14)"Pro-Vice-Chancellor" means the Pro-Vice-chancellor of the University(15)"Recognised Institution" means an institution for research andlor special studies, recognised as such by the Syndicate in accordance with the provisions of Act, and the Statutes and Ordinances;(16)"School means a School of the University designated as such by the Syndicate comprising a department or departments;(17)"Senate" means the Senate of the University;(18)"State" means the State of Kerala;(19)"Statutes" "Ordinances" "Regulations" and "Rules" means respectivelythe "Statutes," "Ordinances", "Regulations" and "Rules" of the University;(20)"Student" means a person duly admitted as a fultime or part-time student in any of the institutions of the University or Recognized Institutions in accordance with the Regulations to undergo a courseof study, research, leading to a degree, diploma, or certificate of the University;( 2 "Syndicate" means the Syndicate of the University;(22)"teacher" means a professor, Reader, Lecturer or such other person imparting instruction or superarising research in the departmentslschools of the University, or in recograised institutions whose appointment has been approved by the University;(23)"Teacher sf the University" means a person employed as a teacher in any department or school of the Univerisity;(a)'University" means the Cochira University of Science and Technology;(25)"University Grants Cammission" means the University Grants Commission estabiished under the University Grants Commission Act, 1956 (Central Act 3 of 1956);(26)"'Vce-Chancellof means the Vice-Chancelior of the University
