- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University ;(b)"authorities" means the authorities of the University ;(c)"Board of Management" means the Board of Management of the University ;(d)"Board of Studies" means a body, to be constituted by the Governing Body ;(e)"campuses" means the campuses of the University including off- campuses centres, off-shore campuses centres and regional campuses ;(f)Chairman' means the Chairman of the Foundation ;(g)"Chancellor" means the Chancellor of the University ;(h)"Chief Finance and Accounts Officer" means the Chief Finance and Accounts Officer of the University(i)"Dean" means a Dean of the University ;(j)"Foundation" means the Adesh Foundation registered under the Societies Registration Act, 1860 (XXI of 1860) ;(k)"Governing Body" means the Governing Body of the University ;(1)"institution" means an institution or institute or college or academic centre (by whatever name it may be called) run or managed by the University, within or outside the State of Punjab ;(m)prescribed' means prescribed by the statutes, ordinances and regulations ;(n)Registrar' means the Registrar of the University(o)"State Government" means the Government of the State of Punjab ;(p)'statutes', "ordinances" and "regulations" mean the statutes, ordinances and regulations of the University, made by it under this Act ;(q)"teacher" includes Professor, Reader, Associate Professor, Assistant Professor, Lecturer and any such other person, imparting instruction on full time or part time basis in the University or in any of its institutions ;(r)"University" means the Adesh University established under section 3 of this Act ;(s)"Vice-Chancellor" means the Vice-Chancellor of the University ; and(t)"Visitor" means the Visitor of the University.
