- In this Act, and in all Statutes made hereunder, unless the context otherwise requires,-(1)"Academic Council" means the Academic Council of the University;(2)"affiliated college" means a college recognised by the University as such in accordance with the provisions of this Act and the Statutes in which instruction is provided in accordance with the provisions of the Statutes and Ordinances;(3)"autonomous College" means a college recognised as such by the Statutes;(4)"autonomous Department" means a Department designated as such by the Statutes;(5)"autonomous institution" means an institution recognised as such by the Statutes;(6)"Board of Studies" means the Board of Studies of the University;(7)"Chancellor", "Vice-Chancellor" and "Registrar" means, respectively, the Chancellor, Vice-Chancellor and Registrar of the University;(8)"College" means a College maintained by the University and includes an affiliated College;(8a)[ "Court" means the Court of the University;] [Inserted by the Amendment Act 15 of 1988.](9)"Department" means a Department of the University;(10)"Executive Council" means the Executive Council of the University;(11)["Government" means the Government of the State of Goa;] [Substituted by the Amendment Act 15 of 1988.](12)"Hall" means a unit of residence or of corporate life for the students of the University, College or Institution, provided, maintained or recognised by the University;(13)"hostel" means a place of residence for students provided, maintained or recognised by the University;(14)"institution" means an academic institution, not being a College, maintained by the University;(14A)[ "Prescribed" means prescribed by rules made under this Act.] [Inserted by the Amendment Act 19 of 2003.](15)"Principal" means the Head of a College or Institution;(16)[* * *] [Clause 16 deleted by the Amendment Act 15 of 1988.](17)"Statutes" "Ordinances" and "Regulations" means, respectively, the Statutes, Ordinances and Regulations of the University;-(18)"teachers of the University" means Professors, Readers, Lecturers and such other persons as may be appointed for imparting instruction or conducting research in the University or in any college or institution maintained or recognised by the University and designated as such by the Ordinances;(19)"University" means the Goa University;(20)[* * *] [Clause 20 deleted by the Amendment Act 15 of 1988.]
