Section 2 in The Jai Narain Vyas University Jodhpur Act, 1962
2. Definitions.
- In this Act and in the Statutes, unless the subject or context otherwise requires,-(a)[ "college" means a constituent or an affiliated college of the University enumerated in or under sub-section (1) of section 5 and shall include an autonomous college as well as a college admitted to the privileges of the University in accordance with or under this Act; [Substituted by Rajasthan 35 of 1992, w.e.f. 15.12.1992.]Explanation. - "autonomous college" means an educational institution declared as such under the provisions of this Act];(aa)[ "Director" means the Head of a constituent college and includes, where there is no Director, the person for the time being appointed to act as Director; [Clauses (aa) & (aaa) Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.](aaa)"Faculty" means a Faculty of the University;](b)"institution" means an institution for research or specialised studies in any branch of knowledge recognised by the University;(c)"hostel" or "hall" means a unit of residence for students of the University [or college] [Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.], provided, maintained or recognised by it;(d)"Principal" means the head of a college [other than a constituent college] [Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.] and includes, when there is no Principal, the person for the time being appointed to act as Principal and, in the absence of the Principal or the acting Principal, a Vice- Principal duly appointed as such;(e)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act;(f)"teachers" includes professors, readers, lecturers and other persons imparting instruction and guiding and conducting research in the University or in any college or institution;(g)"University" means the [Jai Narain Vyas University] [Substituted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.] Jodhpur;(h)"registered graduate" means a graduate registered under the provisions of this Act and Statutes; and(i)"Student" means a student who pursues a regular course of study in a department of the University or in a college or institution.
