In this Act, unless the context otherwise requires,-(a)"appointed date" means the date of commencement of this Act;(b)"Government" means the State Government;(c)"hostel" 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 and includes a hostel recognised as such by the University under this Act;(d)"prescribed" means prescribed by this Act and the statutes;(e)"statutes" means the statutes of the University made under this Act;(f)"teachers" means professors, emeritus professors, readers, lecturers and other like persons as may be declared by the statutes to be teachers;(g)"University" means the Kannada University established under section 3;(h)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(i)"University library" means a library maintained by the University, whether instituted by it or not.
