Section 1(2) in The Maharishi Dayanand University Act, 1975
(2)It shall come into force on such date as the State Government may, by notification, appoint.[2. Definitions. - In this Act and in all statutes, ordinances and regulations made thereunder unless the context otherwise requires, -(a)"college" means a college maintained by, or admitted to the privileges of, the University under this Act;(b)"employee" means any person appointed by the University and includes teachers and other staff of the University;(c)"Government" means the Government of the State of Haryana;(d)"hall" means a unit of residence or of corporate life for the students of the University, college or institute provided, maintained or recognised by the University;(e)"institution" means an academic institution, not being a college, maintained by, or admitted to the privileges of, the University;(f)"principal" means the head of a college, and includes, when there is no principal, the person for the time being duly appointed to act as principal and, in the absence of the principal or the acting principal, a vice-principal duly appointed as such;(g)"recognised teachers" means such persons as are recognised by the University for the purpose of imparting instruction in a college or an institution admitted to the privileges of the University;(h)"statutes", "ordinances" and "regulations" mean respectively the statutes, ordinances and regulations of the University made under this Act;(i)"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 by the University and are designated as teachers by the ordinances; and(j)"University" means the Maharishi Dayanand University, as incorporated under this Act.]
