- In this Act, unless there is anything repugnant in the subject or context, -(1)"affiliated" in relation to a college or an institution means affiliated to the University of Kalyani as constituted prior to the appointed day and continuing as such immediately before such day or affiliated to the University under this Act;(2)"appointed day" means the date referred to in sub-section (5) of section 55;(3)"college" means a college established or maintained by, or affiliated to, the University;(4)"convocation" means a meeting of the Court for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions;(4A)[ "districts" means the districts of Nadia and Murshidabad;] [Clause (4A) inserted by W.B. Act 9 of 1998.](5)"employee" in relation to the University means any person employed by the University;(6)"financial year" means the year ending on the 31st day of March;(7)"Government College" means a college maintained and managed by the State Government;(8)"Governor" means the Governor of the State of West Bengal;(9)"hall" or 'hostel" means a unit of residence for students, teachers, officers or non-teaching staff recognized by the University;(10)"Librarian" means,-(a)in relation to the University, a Librarian, Deputy Librarian, Assistant Librarian or any other person discharging the functions of a Librarian on wholetime basis, by whatever name called, appointed or recognized as such by the University, and(b)In relation to a college affiliated to the University, a Librarian, Deputy Librarian, Assistant Librarian or any other person discharging the functions of a Librarian on whole-time basis, by whatever name called, appointed or recognized by the University or appointed by such college;(11)"Minister" means the Minister-in-charge of Higher Education appointed as such by the Governor;(12)"non-teaching staff" means,-(a)in relation to the University, the non-teaching staff, not holding any teaching post (including part-time teaching post), appointed or recognized as such by the University, and(b)in relation to an affiliated college, the non-teaching staff, not holding any teaching post (including part-time teaching post), appointed or organized by the University or appointed by such college, but does not include an officer or a Librarian;(13)"prescribed" means prescribed by Statutes, Ordinances, Regulations or Rules made under this Act;(14)"Principal" means the head of a college or of an institution, by whatever name called;(15)"registered graduate" means a graduate registered under this Act, at least three months prior to the date of election of members to the Court, on application in the prescribed form and on payment of a fee of one rupee :Provided that no person shall be eligible to be registered under this Act unless he has graduated himself from the University at least three years prior to the date of election of members to the Court;(16)"regular student" means,-(a)in relation to the University, a student who has been prosecuting his studies in a post-graduate or undergraduate department of the University under any of the [Faculty Councils for post-graduate studies or Councils for undergraduate studies, as the case may be,] [Words substituted for the words 'Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.] and who is not in default of payment of prescribed tuition fees and other dues of the University till such date as may be notified by the University in this behalf, and(b)in relation to an affiliated college, a student who has been prosecuting his studies in an undergraduate or postgraduate degree class of such college and who is not in default of payment of prescribed tuition fees and of the dues of such college till such date as may be notified by the University in this behalf;(16a)[ "State Government" means the Government of West Bengal in the Higher Education Department;] [Inserted by Act No. 12 of 2011, dated 25.2.2012.](17)"Statutes", "Ordinances", "Regulation" and "Rules" mean, respectively, the Statutes, Ordinances, Regulations and Rules of the University made under this Act;(18)"Students' Union", in relation to the University or an affiliated college, means the Students' Union constituted in the manner prescribed;(19)"Teacher" means a Principal, Professor, [Associate Professor, Reader, Assistant Professor] [Substituted 'Assistant Professor, Reader, Lecturer' by Act No. 12 of 2011, dated 25.2.2012.], Demonstrator, Tutor, Instructor or any other person, appointed or recognized as such by the University, either whole-time or part-time, for the purpose of imparting, instruction or conducting research in the University or in any affiliated college or institution;(20)[ "Teacher of the University" means a Professor, Associate Professor, Assistant Professor, or any other person, holding a teaching post including a part time teaching post, appointed or recognized as such by the University] [Substituted by Act No. 12 of 2011, dated 25.2.2012.](21)"University" means the University of Kalyani as constituted under this Act;(22)"University Laboratory", "University Library", "University Museum" or "University Institution" means a laboratory, a library, a museum or an institution, as the case may be, maintained and managed by the University, whether established by it or not;[* * *] [Omitted '(23) 'University Professor', 'University Reader' or 'University Lecturer' means a Professor, Reader or Lecturer appointed or recognized as such by the University.' by Act No. 12 of 2011, dated 25.2.2012.]
