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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(h) in The Gauhati University Act, 1947

(h)"Principal" means the head of a college and of its teaching staff, and includes, where there is no principal, the person for the time being duly appointed to act as Principal, and in the absence of the Principal, a Vice-Principal duly appointed as such.
(hh)"Professional College" means a college imparting instructions in the professional subjects, namely, Law, Medicine, Engineering, Technology, Agriculture, Veterinary, Post Graduation teachers' training and such other subjects as may be prescribed from time to time as professional subjects under the Statutes.