- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council of the University constituted under section 16;(ii)"Board" means the Board of Governors of the University constituted under section 12;[(ii-a) "Chairman" means Chairman of the University appointed under section 7A;] [Inserted by Gujarat Act No. 14 of 2013, dated 10.4.2013.](iii)"Deans" means the Deans of the University appointed under section 24;(iv)"Director of Research and Development" means the Director of Research and Development of the University appointed under section 21;(v)"Directors" means the Directors of the Institutes of the University appointed under section 23;(vi)"Director General" means the Director General of the University appointed under section 8;(vii)"Deputy Director General" means the Deputy Director General of the University appointed under section 20.(viii)"Finance Committee" means the Finance Committee of the University constituted under section 18:(ix)"prescribed" means prescribed by the regulations;(x)"Registrar" means the Registrar of the University appointed under section 22;(xi)"Regulations" means the regulations of the University made under section 36;(xii)"University" means the Raksha Shakti University established and incorporated under section 3.
