Section 2 in The Gujarat Affiliated Colleges Services Tribunal Act, 1982
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"affiliated college" means a college affiliated to a university under a relevant University Act;(b)"appointed day" means the date on which this Act is deemed to have come into force under sub-section (3) of Section 1;(c)"college" means an affiliated college ;(d)"college employee" means any member of the teaching, other academic and non-teaching staff of a college (whether confirmed or temporary or on probation) in service of such college and for the purpose of any proceeding under this Act in relation to a dispute referred to in Section 8, includes any such member who has been dismissed, or removed or declared surplus on account of the introduction of the system of higher secondary education or whose services are otherwise terminated;(e)"manager of college" means a person or body of persons in charge or control of the management of a college arid recognised as such by the University to which such college is affiliated;(f)"notified order" means an order published in the Official Gazette;(g)"prescribed" means prescribed by rules made under Section 17;(h)"relevant University" in relation to a college means the University to which such college is affiliated;(i)"relevant University Act" means the Gujarat University Act, 1949 (Bombay 50 of 1949), the Sardar Patel University Act, 1955 (Bombay XL of 1955), the South Gujarat University Act, 1965 (Gujarat 38 of 1965), the Saurashtra University Act, 1965 (Gujarat 39 of 1965) [***] [Words 'or, as the case may be,' deleted by the Gujarat Affiliated Colleges and Universities Services Tribunals Laws (Amendment) Act, 1991 (Gujarat 7 of 1994), dated 25th April, 1994.] the Bhavnagar University Act, 1978 (Gujarat 26 of 1978) [or, as the case may be, the Hemchandracharya North Gujarat University Act, 1986 (Gujarat 22 of 1986)] [Added by the Gujarat Affiliated Colleges and Universities Services Tribunals Laws (Amendment) Act, 1991 (Gujarat 7 of 1994), dated 25th April, 1994.];(j)"Tribunal" means the Gujarat Affiliated Colleges Services Tribunal constituted under Section 3.
