Section 2 in Swarnim Gujarat Sports University Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University constituted under section 19;(2)"affiliated college" means a college or institution affiliated to the University under section 27;(3)"Board" means the Board of Governors of the University constituted under section 16;(4)"Chairman" means the Chairman of the Board appointed under section 11;(5)"college" means a college or an institution teaching any of the courses leading to a diploma or a degree;(6)"Deans" means the Deans of the University appointed under section 25;(7)"Directors" means the Directors of the University appointed under section 24;(8)"Finance Committee" means the Finance Committee of the University constituted under section 21;(9)"Head Coach" means the Head Coach of the University appointed under section 26;(10)"prescribed" means prescribed by the regulations;(11)"Registrar" means the Registrar of the University appointed under section 23;(12)"regulations" means the regulations of the University made under section 45;(13)"teacher" means a person appointed or recognised as such by the University for the purpose of imparting instructions;(14)"Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 9;(15)"University" means the Swarnim Gujarat Sports University established and incorporated under section 3;(16)"University College" means a college which the University may establish or run under this Act or a college transferred to and run by the University;(17)"University Department" means any department established and maintained by the University for diploma, degree or postgraduate studies and research.
