Section 2 in The University of (Amending and Validating) Act, 1964
2. Definition.
- In this Act, unless the subject or context otherwise requires,-(i)"amending act" means the University of Rajasthan (Amendment) Act, 1962;(ii)"Deans" in relation to the members of the reconstituted Syndicate, means the Deans of the Faculties of Arts, Science and Medicine respectively;(iii)"Principal Act" means the University of Rajasthan Act, 1946, as amended by the Amending Act;(iv)"Re-constituted authorities" means the State and Syndicate of the University of Rajasthan, as first re-constituted after the commencement of the amending Act;(v)"Removal of difficulties order" means the University of Rajasthan (Removal of Difficulties) (First) Order, 1962, dated 28th day of November, 1962.
