- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University;(b)"Board" means the Board of Studies and the Planning Board, or any other Board of the University;(c)"Chancellor", "Pro-Chancellor", "Vice-Chancellor" and "Pro Vice-Chancellor" means respectively the "Chancellor", the Pro-Chancellor", the "Vice-Chancellor", the "Pro Vice-Chancellor" of the University;(d)"Court" means the Court of the University;(e)"Director/Principal" means the Head of an Institution, a College, Centre and School, or the person appointed for the purpose to act as such in his absence;(f)"Department" means a Department of Studies and includes a Centre of Studies and Research;(g)"Employee" means any person appointed by the University, and includes a teacher or any other member of the Staff of the University;(h)"Executive Council" means the Executive Council of the University;(i)"Existing College" means a college or an institution which imparts professional education and is proposed to be merged, run and maintained by the University;(j)"Faculty" means a Faculty of the University;(k)"Hostel" means Scholar/Students Hostel of the University;(l)"Institution/College" means a college including existing college or an Institution established or maintained by or associated to or constituent of the University in accordance with this Act and the Statutes;(m)"Prescribed" means prescribed by Statutes;(n)"Records and Publications" means the Records and Publications of the University;(o)"Regulatory Body" means the statutory bodies established by the Central Government from time to time such as University Grants Commission and includes the All India Council for Technical Education, the Bar Council of India, the Distance Education Council, the Dental Council of India, the Indian Nursing Council, the Medical Council of India, the National Council for Teacher Education, Central Council for Indian Medicine, the Pharmacy Council of India;(p)"Society" means Sanskriti Society for Education, Research and Development, New Delhi a 'not for profit' Society registered under the Societies Registration Act, 1860;(q)"Statutes" and "Ordinances" means respectively, the Statutes and the Ordinances of the University for the time being in force;(r)"Student" means a student enrolled in the register of the University;(s)"Teacher of the University" means Professors, Associate Professors, Assistant Professors, and such other persons as may be appointed for imparting education instructions, or conducting research in the University and are designated as Teachers by the Ordinances;(t)"Treasurer", "Registrar", "Deputy Registrar", "Finance Officer", "Controller of Examinations", "Librarian", or "Proctor" means respectively the Treasurer, the Registrar, the Deputy Registrar, the Finance Officer, the Controller of Examinations, the Librarian or the Proctor of the University;(u)"University" means the Sanskriti University, Chhata, Mathura, Uttar Pradesh established under Section 3.
