Section 2 in Shri Govind Guru University Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"affiliated college" means a college affiliated to the University under section 40;(2)"Board" means the Board of Governors constituted under section 21;(3)"college" means an educational institution or an affiliated college teaching any of the courses leading to a degree or a diploma;(4)"Dean" means the Dean of the University appointed under section 15;(5)"Hostel" means a unit of residence for the students of the University or colleges or institutions maintained or recognised by the University under this Act;(6)"Principal" means the head of a college and includes in-charge principal;(7)"recognised institution" means an institution for research or specialised studies, other than an affiliated college, recognised as such under section 43;(8)"registered graduate" means a graduate registered under the provisions of this Act;(9)"self-financed course" means the course conducted by the University, college or self-financed institute as recognised by the University;(10)"self-financed institution" means an institution functioning on self-financed basis, which has obtained the previous sanction for the same of the State Government and is admitted to the privileges of the University subject to the conditions laid down in that regard by the University and which is affiliated to the University;(11)"Statutes", "Ordinances", "Regulations" and Rules" means respectively the Statutes, Ordinances, Regulations and Rules made under this Act and for the time being in force;(12)"teacher" means a Principal, Professor, Associate Professor, Assistant Professor, or such other person imparting instruction or supervising research in any of the affiliated colleges or recognised institution and whose appointment has been approved by the University and includes such person appointed on contractual basis or temporary basis or on ad-hoc basis or on need base or otherwise, Visiting Teachers, Emeritus Professors, Consultants, Scholars, Mentors and Advisors;(13)"University" means the Shri Govind Gum University constituted under section 3;(14)"University area" means the areas specified in the Schedule appended to this Act;(15)"University centre" means a centre where post-graduate studies is imparted and maintained by the University;(16)"University college" means a college which the University may establish or maintain or administer under this Act or a college transferred to the University and maintained by it;(17)"University department" means any post-graduate or research institute or department designated or recognised as such and maintained by the University.
