- In this Act, unless the context otherwise require,-(1)"affiliated" means affiliated under section 5 or 34;(2)"approved institution" means an institution approved under section 37;(2A)[ "autonomous college" means a college which exercises powers conferred under section 48A;] [Clause (2A) inserted by Gujarat 21 of 1968, dated 6th November 1968.](3)"college" means a degree college or a college teaching courses leading to a degree;(4)"degree college" means an affiliated college which is authorised to submit its students to an examination qualifying for any degree of the University;(5)"head master" means the head of a high school;(6)"high school" means a high school which has been recognised as a full-fledged high school by the Director of Education, Gujarat State, or by an officer authorised by him in this behalf;(7)"hostel" means a unit of residence for students maintained or recognised by the University under this Act;(8)"Principal" means the head of a college;(9)"recognised institution" means an institution recognised under section 36;(10)"registered graduate" means a graduate registered under the provisions of this Act;(11)"secondary teachers" means such class of teachers imparting instruction in high schools as may be declared to be secondary teachers by the Statutes;(12)"Statutes", "Ordinances", "Regulations" and "Rules" means respectively the Statutes, Ordinance, Regulations and Rules made under this Act and for the time being in force;(13)"teachers" means professors, readers, lecturers and such other persons imparting instruction in the University, an affiliated college, or a recognised institution or an approved institution `as may be declared to be teachers by the Statutes;(14)"teachers of the University" means teachers appointed or recognised by the University for imparting instruction on its behalf;(15)"University" means the Saurashtra University constituted under this Act;(16)"University area" means the areas specified in the Schedule;(17)"University centre" means a centre where post-graduate studies are imparted as determined by the Statutes, Ordinances, and Regulations made in that behalf;(18)"University college" means a college which the University may establish or maintain under this Act or a college transferred to the University and maintained by it;(19)"University department" means any post-graduate or research institution or department maintained by the University.
