- In this Act, unless the subject or context requires otherwise,-(a)"Academic Council" means the Academic Council of the University as constituted under section 21;(b)"affiliated college" means an educational institution admitted to the privileges of the University;(c)"autonomous college" means an educational institution declared as such under the provisions of this Act;(d)"Board" means the Board of Management of the University constituted under section 19;(e)"constituent college" means a college maintained by the University;(f)"Faculty" means a Faculty of the University;(g)"prescribed" means prescribed by the Statutes;(h)"Principal" means the Chief Executive Officer of a college or any person duly appointed to act as such;(i)"Statutes", "Ordinances" and "Regulations" means, respectively, the Statutes, Ordinances and Regulations of the University made under this Act;(j)"student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duty instituted;(k)"teacher" means a person appointed or recognized by the University for the purpose of imparting instruction or conducting and guiding research and includes a person who may be declared by the Statutes to be a teacher;(l)"University" means the University of Kota;(m)"University Department" means a Department maintained by the University.
