Section 2 in The Gujarat Technological University Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council of the University constituted under section 19;(ii)"affiliated college" means a college or institution affiliated to the University under section 8 or 26;(iii)"Board" means the Board of Governors of the University constituted under section 15;(iv)"Chairman" means the Chairman of the Board;(v)"college" means a college or an institution teaching courses leading to a diploma or a degree;(vi)"Director" means the Director of the school of studies of the University appointed under section 23;(vii)"Dean" means the Dean of the University appointed under section 24;(viii)"Finance Committee" means the Finance Committee of the University constituted under section 21;(ix)"prescribed" means prescribed by the regulations;(x)"Registrar" means the Registrar of the University appointed under section 25;(xi)"Regulations" means the regulations of the University made under section 43;(xii)"University" means the Gujarat Technological University established and incorporated under section 3;(xiii)"University College" means a college, which the University may establish or maintain under this Act or a college transferred to and maintained by the University;(xiv)"Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 11.
