- In this Act and in all Statues, Ordinances and Regulations made thereunder, unless the context otherwise requires,-(a)"college" means a college maintained by, or admitted to the privileges of the University;(b)"employee" means any person appointed by the University and includes teachers and all other staff of the University;(c)"Government" means the Government of the State of Haryana;(d)"institution" means an academic institution not being a college, maintained, by or admitted to the privileges of the University;(e)"principal" means the head of a college or institution and includes, when there is no principal, a vice-principal duly appointed as such and in the absence of the principal or the vice-principal, the person for the time being duly appointed to act as the principal;(f)"recognized teachers" means such persons as are approved by the University for the purpose of imparting instruction in a college or an institution admitted to the privileges of the University;(g)"Statutes", "Ordinances" and "Regulations" mean respectively the Statutes, Ordinances and Regulations of the University made under this Act;(h)"University" means Gurugram University as incorporated under this Act; and(i)"University teachers" means professors, associate professors, assistant professors and such other person, as may be appointed for imparting instructions or conducting research in the University or in any college or institution maintained by the University and is designated as teacher by the Ordinances.
