Section 2(t) in Gujarat Private Universities Act, 2009
(t)"sponsoring body" in relation to a University established under this Act means-(i)a society registered under the Societies Registration Act, 1860 (21 of 1860); or(ii)a public trust registered under the Bombay Public Trusts Act, 1950 (Bombay 29 of 1950): or(iii)a company registered under section 25 of the Companies Act, 1956 (1 of 1956); or(iv)a society or trust registered, under the law of any other State;(u)"Statutes" and "Ordinances" means the Statutes and the Ordinances of the University;(v)"Student" means a student of the University and includes any person enrolled in the University for pursuing any course of study for a degree, diploma or other academic distinction duly instituted by the University, including a research degree;
