- In this Act, unless the context otherwise requires,-(a)'Academic Council' means the Academic Council of the University;(b)'Affiliated College' means a college affiliated to the University in accordance with the provisions of this Act and Status of that University;(c)'Autonomous College' means the college declared autonomous by the University Grants Commission;(d)'Chancellor' means the Chancellor of the University;(e)'Constituent College' means a college or an institution maintained by the University;(f)'Court' means the Court of the University;(g)'Dean' means a Dean appointed as per provisions of this Act;(h)'Director' means Head of an Institute established by the University to organize and conduct teaching and research in any subject;(i)'Employee' means employee appointed by the University and includes teachers and other staff of the University or a constituent college;(j)'Executive Council' means the Executive Council of the University;(k)'Faculty' means faculty of the University;(l)'Finance Committee' means the Finance Committee of the University;(m)'Government' means the Government of Uttarakhand;(n)'Institute' means an institute established by the University to organize and conduct teaching and research in any subject;(o)'Management in relation to an affiliated college' means the Management Committee or other body charged with managing the affairs of that college or institution and recognized as such by he University;(p)'Prescribed' means prescribed by the Statues or Ordinances;(q)'Principal in relation to a constituent college' means the head of the constituent college and includes where there is no Principal, the Vice Principal or any other person for the time being appointed to act as principal;(r)'Registrar' means the Register of the University;(s)'School' means school of the University;(t)'State' means the State of Uttarakhand;(u)'Statutes', 'Ordinances' and 'Regulations' means respectively, the Statutes, Ordinances and Regulations of the University;(v)'Teacher' means a Professor, Associate Professor, Reader, Assistant Professor, lecturer or such other person as may be appointed for imparting instruction, teaching or conducting research in the University or in a Constituent College and includes the Principal of a Constituent College;(w)'University Grants Commission' means University Grant Commission established under University Grants Commission Act, 1956;(x)'University' means the Doon University established under the Act;(y)'Vice Chancellor' means Vice Chancellor of the University.Chapter-II The University
