Section 2 in The University of Rajputana (Second Amendment) Act, 1950
2. Amendment of section 2.
- In section 2 of the University of Rajputana Acts, 1964, of the Covenanting Stated, hereinafter referred to as said Acts-(i)for clauses (c) and (d), the following shall be substituted:-"(c) "Status", "Ordinances", "Regulations" and "Rules" mean, respectively, the statutes, ordinances, regulations and rules of the University made under this Act;(d)"Teacher" means professors, readers, lectures, and such other persons engaged in the work of teaching in a department of the University or in any of its affiliated colleges, recognised schools or approved institutions."(ii)after clause (f) the following new clauses shall be inserted:-"(g) "Approved" means approved by the University under the provisions of this Act;(h)"External student" means a student, not being an internal student, who prepares for an examination of the University under such conditions as may be prescribed;(i)"Government" means the Government of Rajasthan;(j)"Institution" means an institution for research or specialised studies or any other institution approved as such by the University under the provisions of this Act;(k)"Internal student" means a student who pursues a regular course of study at a college or school affiliated to or recognised by the University or at an institution approved by the University or in a department of the University;(l)"Recognised" means recognised by the University under the provisions of this Act."
