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State of Rajasthan - Section

Section 2 in Maharshi Dayanand Saraswati University Act, 1987

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Academic Council" means the Academic Council of the University as constituted under section 12;
(b)"Affiliated College" means an educational institution admitted to the privileges of the University;
(c)"appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act;
(d)"Autonomous College" means an educational institution declared as such under the provisions of this Act;
(e)"Authority" means an Authority of the University as specified by or declared under section 10;
(f)"Board" means the Board of Management of the University as constituted under section 11;
(g)"employee" means any person appointed by the University other than a teacher of the University;
(h)"Government" means the Government of the State of Rajasthan;
(i)"Institution" means an institution recognised or approved as such by the University under the provisions of this Act;
(j)"Officer" means an officer of the University as specified by or declared under section 18;
(k)"Ordinance" or an "ordinance of the University" shall mean an ordinance made under section 22;
(l)"prescribed" means prescribed by the Statutes of the University;
(m)"Principal" means the chief executive officer of a college or any person duly appointed to act as such;
(n)"Regulations" means the regulations made by any Authority of the University under this Act;
(o)"State" means the State of Rajasthan;
(p)"Statute" means the Statutes of the University made under this Act;
(q)"Student" means a person enrolled in the University for taking a course of study for a degree, diploma, certificate or other academic distinction;
(r)"teacher" means a Professor, Associate Professor, Assistant Professor, Reader or Lecturer or any other person appointed or recognised by the University for imparting instructions to students or guiding research work or engaged for giving training or instructions and includes a person declared by the Statutes to be a teacher; and
(s)[ "University" means the Maharshi Dayanand Saraswati University established by and under this Act.] [Substituted by Rajasthan Act 17 of 1992, dated 5-5-1992.]
Chapter - IIThe University