- In this Act, unless the context otherwise requires,-(1)"affiliated College" means a college affiliated under section 43, whether situated in the University area, or outside it, and includes a college deemed to be an affiliated college under section 91;(2)autonomous College" means a college designated to be so by the Statutes;(3)"autonomous recognised Institution" means a recognised institution designated to be so by the Statutes;(4)"autonomous University Department" means a University Department;(5)"Chancellor" and "Vice-Chancellor" means respectively the Chancellor and the Vice-Chancellor of the University;(6)"College" means a college conducted by the University or affiliated to it;(7)"conducted College" means a college conducted by the University;(8)"constituent College" means a college situated in the University area and made constituent under section 51, and includes a college deemed to be a constituent College under section 91;(9)"Department" means a department designated to be so by the Statutes, with reference to a subject or a group of subjects;(10)"Director of Education" means the Director of Education, Maharashtra State;(11)"Director of Higher Education" means the Director of Higher Education, Maharashtra State;(12)"Hall" means a unit of residence, or of corporate life, for the students of the University or any College or Institution, provided, maintained or recognised by the University;(13)"Head Master" means the head of a secondary or a higher secondary school;(14)"Head of Department" means the Teacher principally responsible for instruction, training or research in a Department;(15)"Higher Secondary School" means a school recognised as a full-fledged higher secondary school by the Director of Education, or by an officer authorised by him in that behalf, and includes a higher secondary school situated outside the State of Maharashtra, which has been registered, or is deemed to be registered, by the University;(16)"Hostel" means a place of residence for the students provided, maintained or recognised by the University;(17)"Institution" means an academic institution, not being a College, maintained by, or admitted to the privileges of the University;(18)"Local Managing Committee" means a committee constituted for a College under clause (b) of sub-section (3) of section 43;(19)"Maharashtra State Board of Secondary Education" means the State Board established under the Maharashtra Secondary Education Boards Act, 1965;(20)"Management" means the trustees or the managing or governing body, by whatever name called, of any trust registered under the Bombay Public Trusts Act, 1950, or any society registered under the Societies Registration Act, 1860, under whose management one or more colleges or institutions are conducted and admitted to the privileges of the University;[(20-a) "Other Backward Classes" means and includes such classes or parts of or groups within such classes as are declared, from time to time, by the State Government to be Other Backward Classes;] [Clause (20-a) was inserted by Maharashtra 7 of 1993, section 2.](21)"prescribed" means prescribed by the Statutes, Ordinances or Regulations;(22)"Principal" means the head of a college, specialised educational institution, post-graduate centre or other recognised institution;(23)"Recognised Institution" means an institution for research or specialised studies, other than an affiliated college, and recognised to be so by the University;(24)"Registered Graduate" means a graduate registered under section 81, and includes a graduate deemed to be a Registered Graduate under section 91;(25)"Schedule" means the Schedule appended to this Act;[(25-a) "Scheduled Castes" means such castes, races or tribes or parts of or groups within, such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Maharashtra under article 341 of the Constitution of India and, for the purposes of this Act, includes Nav-Boudhas; [Clause's (25-a) and (25-b) were inserted by Maharashtra 32 of 1978, Section 2.](25-b) "Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under article 342 of the Constitution of India residing in any part of the State of Maharashtra and, for the purposes of this Act, includes denotified and Nomadic Tribes;](26)"Secondary School" means a school recognised as a full-fledged secondary school by the Director of Education, or by an officer authorised by him in that behalf;(27)"Secondary Teachers" means such class of teachers imparting instructions in a secondary school or higher secondary school as may be designated to be secondary teachers by the Statutes;(28)"Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances and Regulations of the University made, or deemed to have been made, under this Act, and for the time being in force;(29)"Students' Council" means the Students' Council of the University established under section 34;(30)[ "Teacher" means a full time Professor, Associate Professor, Reader, Lecturer, Demonstrator, Tutor, Master of Method or Director of Physical Education, if any, in any conducted, constituent or affiliated College or recognised institution in the University, and includes any other persons imparting instruction or guiding research, whether serving full time or part time or in an honorary capacity, who are designated to be Teachers by the Statutes made on the recommendation of the Academic Council : [Clause (30) was substituted by Maharashtra 2 of 1977, section 2(1)(a).]Provided that, any such Statutes may also declare that any class of persons, whether serving full time or part time or in an honorary capacity, shall not be Teachers for the purpose of this Act;](31)[ "Teacher of the University" means a full time, part time or honorary Professor, Associate Professor, Reader or Lecturer or such other person as may be appointed or recognised for imparting instruction or guiding research in the University or in any college or institution conducted by the University and is designated to be a Teacher of the University by the Statutes made on the recommendation of the Academic Council : [Clause (31) was substituted, by Maharashtra 2 of 1977., section 2(1)(b).]Provided that, any such Statutes may also declare that any class of persons, whether serving full time, part time or in an honorary capacity, shall not be Teachers of the University for the purposes of this Act;](32)"University" means the university of Bombay, as reconstituted under this Act;(33)"University area" means the area specified in the Schedule;(34)"University Department" means a department maintained by the University or a department in a college or postgraduate or research institution recognised to be so by the University and includes a centre of studies established by the University and designated to be so by the Statutes.
