- In this Act and in the Statutes, unless there is anything repugnant in the subject or context-(a)"Board of Secondary Education" means the Board of Secondary Education, if any, established by Government.(aa)"College" means any College or institution maintained or admitted to privileges by the University.(b)"Council" means the University Council.(c)"Court" means the University Court.(cc)"Doctors of University" means persons awarded a Doctorate Degree by the University.(ccc)"Degree College" means the college affiliated to the University in which instruction is given to the students of the College up to a standard leading to the award of any Bachelor's degree of the University.(d)"Faculty" means a faculty of the(e)"Government" in this Act shall means the Government of Assam unless where the Government of Manipur and the Government of Arunachal Pradesh are specifically mentioned in any section of this Act.(f)"Hall" means a unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act.(ff)"Moderation Board" means a Board constituted in the manner as may be prescribed in the statutes for the purpose of scrutinizing and moderating the question papers of various examinations held and conducted by the University from time to time.(g)"Patron of the University" means a person who has made a donation of not less than Rs. 1,00,000 to the funds of the University and has been declared by the Chancellor to be a patron of the University.(h)"Principal" means the head of a college and of its teaching staff, and includes, where there is no principal, the person for the time being duly appointed to act as Principal, and in the absence of the Principal, a Vice-Principal duly appointed as such.(hh)"Professional College" means a college imparting instructions in the professional subjects, namely, Law, Medicine, Engineering, Technology, Agriculture, Veterinary, Post Graduation teachers' training and such other subjects as may be prescribed from time to time as professional subjects under the Statutes.(i)"Registered Graduate" means a graduate registered under the provisions of this Act.(j)"Statutes, Ordinances and Regulations" means respectively, the Statutes, Ordinances, and Regulations of the University made under this Act.(k)"Teacher" means a Professor, a Reader or a Lecturer of the University or a College whether constituent or affiliated, or any other person imparting instructions or guiding research and designated as teacher by the University and includes a person recognised as a teacher by the University.(l)"University" means the Gauhati University.(m)"University Professor" or "University Reader" means a Professor or Reader appointed or recognised as such by the University(n)"Warden" means the head of a Hall.
