- In this Act, unless there is anything repugnant in the subject or context -(a)"annual meeting" means one of the meetings of the Senate to be held every year under sub-section (1) of Section 21 and declared by the Statutes to be the annual meeting of the Senate;(b)"autonomous institution" means any institution declared as such under this Act, and includes a College also;(c)"Academic Council" means the Academic Council of the University;(d)"Chancellor" means the Chancellor of the University;(e)[ "College" means an institution maintained or controlled by the University or maintained by the State Government in which instruction is given to the Students of the University upto the Post-graduate Standard or below under conditions prescribed in the Statutes:] [Substituted by Act 18 of 1993.][Provided that till separate arrangement is made for Intermediate Education teaching of this standard also shall continue to be imparted in the same college, under the general direction of the Intermediate Education Council and that college shall be deemed to be an institution imparting education in Intermediate standard also;] [Inserted by Act 67 of 1982.](f)"Head of a College Department" means the head of any department of a college;(g)"Head of a University Department" means the head of any department maintained by the University for imparting instruction to the students of the University in the post-graduate standard under conditions prescribed in the Statutes. It includes Director of any institute maintained by the University. [or the Government for the promotion of research or for imparting instruction to the students of the University in the postgraduate standard;] [Inserted by Act 67 of 1982.](h)"Hostel" means a place of residence for the students of the University maintained or recognised by the University either as part of or separate from a College, in accordance with the provisions of this Act;(i)"Institute" means an institution maintained or recognised by the University;(j)"prescribed" means prescribed by this Act or by the Statutes, the Ordinances, the Regulations, or the Rules framed thereunder;(k)"Principal" means the head of a college.(l)"Professor" means a teacher of a College possessing such qualifications as may be prescribed by the Statutes;(m)"registered graduate" means a graduate of the University who has received a degree of the University and whose name has been entered, in the register of registered graduates maintained under the provisions of this Act on payment of a registration fee of rupees ten to the University. It also includes a graduate of the Patna University established and incorporated under the Patna University Act, 1917 (Bihar Act XVI of 1917) or the Patna University Act, 1961 (Bihar Act no. Ill of 1962) who has made a proper application together with a fee of rupees ten for being registered as a registered graduate of the University:Provided that a person, who was or deemed to be registered graduate under the Bihar State Universities (Bihar, Bhagalpur and Ranchi Universities) Act, 1960 (Bihar Act XIV of 1960), shall be deemed to be registered graduate of the University subject to the condition that the College from which he graduated falls within the jurisdiction of the University.Explanation. - A person, who has received more than one degree from the University, shall not be required to pay such registration fee more than once;(n)"Reader" means a teacher of a College or the University possessing such qualifications as may be prescribed by the Statutes;(o)"Lecturer" means a teacher of a college or the University possessing such qualifications as may be prescribed by the Statutes;(p)"Senate" means the Senate of the University;(q)"Statutes", "Ordinances", "Regulations" and "Rules" means respectively the Statutes, the Ordinances, the Regulations, and the Rules of the University for the time being in force;(r)"Teacher" includes Principal, University Professor, College Professor, Reader, Lecturer, Demonstrator and other persons imparting instruction in any department, or in any College or institute maintained by the University;(s)"University Professor" means a teacher engaged in giving instruction in any department or institute maintained by the University for imparting instruction to the students of the University in the Post Graduate standard or for guiding research work or both and possessing such qualification as may be prescribed by the Statutes;(ss)[ "Subject" means subject or subjects assigned to each faculty by the Statutes in respect of which the faculties shall apoint Board of courses and studies;] [Inserted by Act 67 of 1982.](t)"Syndicate" means the Syndicate of the University;(u)"University" means the University established and incorporated under Section 3 of this Act;(v)"University Fund" means the fund of the University established under Section 46 of this Act;(w)"Vice-Chancellor" means the Vice-Chancellor of the University;(x)"Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University; (y) "Deans of student's welfare" means the Dean appointed for that purpose by the University,(z)[ "other equivalent post" means any other post the scale of pay of which is equivalent or as the State Government may declare equivalent] [Inserted by Act 67 of 1982.](za)"Commission" means [***] [Inserted by Act 18 of 1993.] constituted by the State Government for making recommendations for appointments etc., of teachers and officers of the Universities and Constituent Colleges.(zb)"Other Backward Classes" shall have reference to extremely Backward, Backward Classes and Women of Backward Classes.]
