2. [ Definitions.- [Substituted by Act 52 of 1966, section 2 for the original section ]
In this Act, unless there is anything repugnant in the subject or context,-(a)"Academic Council" means the Academic Council of the University.(b)"College" means any college or; teaching institution(other a secondary, primary or infant school or pathasala) maintained or admitted to privileges by the University;(c)"Executive Council" means the University Council;(d)"Court" means the University Court;(e)"Faculty" means a Faculty of the University;(f)"Ordinances" means the Ordinances of the University for the time being in force;(g)"Statutes" means the Statutes of the University for the time being in force; and(h)"University" means the Banaras Hindu University.]
