Section 2 in The Lovely Professional University Act, 2005
2. Definitions.
- In this Act in all the Statutes, Ordinances and Regulations made hereunder, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University;(b)"Academia-Industry Interface Council" means the Academia- Industry Interface Council of the University;(c)"Agreement" means an agreement executed between the Government of the State of Punjab and the Lovely International Trust on the 25th day of July, 2005;(d)"authorities" means the authorities of the University;(e)"Chancellor" means the Chancellor of the University;(f)"Deans" means the Deans of the University;(g)"Executive Council" means the Executive Council of the University;(h)"Faculty" means the faculty of the University;(i)"Finance Committee" means the Finance Committee of the University;(j)"Finance Officer" means the Finance Officer of the University;(k)"Fund" means the Fund of the University;(l)"Governing Council" means the Governing Council of the University;(m)"Government" means the Government of the State of Punjab;(n)"Institution" means any institution or institute or college or school or centre (by whatever name it may be called), run or recognised by or affiliated to the University, in and outside the State;(o)"Member" means a member of the authorities;(p)"notification" means a notification published in the Official Gazette;(q)"prescribed" means prescribed by Statutes, Ordinances and Regulations;(r)"President" means the President of the Lovely International Trust;(s)"Principal" means a Head of the institution and includes any other person officiating as such;(t)"Registrar" means the Registrar of the University;(u)"State" means the State of Punjab;(v)"Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, Ordinances and Regulations of the University made by it under this Act;(w)"Teacher" includes Professor, Reader, Associate Professor, Assistant Professor, Lecturer and any such other person imparting instructions on full time or part time basis in the University or institution;(x)"Trust" means the Lovely International Trust;(y)"University" means the Lovely Professional University as incorporated under this Act;(z)"Vice-Chancellor" means the Vice-Chancellor of the University; and(za)"Visitor" means the Visitor of the University.
