- In this Act, unless the context otherwise requires, -(a)'Academic Council' means the Academic Council of the University;(b)'authorities' means the authorities of the University;(c)'Board of Management' means the Board of Management of the University;(d)'Board of Studies' means a body to be constituted by the Governing Body;(e)'campus' means a contiguous area within which the University is situated;(f)'Chairman' means the Chairman of the Society;(g)'Chancellor' means the Chancellor of the University;(h)'Chief Finance and Accounts Officer' means the Chief Finance and Accounts Officer of the University;(i)'Dean' means the Dean of the University;(j)'Governing Body' means the Governing Body of the University;(k)'institution' means an institution or institute or college or academic centre (by whatever name it may be called) run or managed by the University within the campus;(l)'prescribed' means prescribed by the statutes, ordinances and regulations;(m)'Registrar' means the Registrar of the University;(n)'Society' means the C.T. Educational Society, registered under the Societies Registration Act, 1860 (XXI of 1860);(o)'State Government' means the Government of the State of Punjab;(p)'statutes', 'ordinances' and 'regulations' means the statues, ordinances and regulations of the University made by it under this Act;(q)'teacher' includes Professor, Reader, Associate Professor, Assistant Professor, Lecturer and any such other person who imparts instruction in the University;(r)'University' means the C.T. University established under section 3 of this Act;(s)'Vice-Chancellor' means the Vice-Chancellor of the University; and(t)'Visitor' means the Visitor of the University.
