Section 2 in Visvesvaraya Technological University Act, 1994
2. Definitions.
- In this Act unless the context otherwise requires,-(1)'appointed day' means such day as the Government may by notification appoint under sub-section (2) of section 1;(2)'constituent college' means an institution maintained by the University as such and includes an Institution admitted to the privileges of the University as an affiliated college of the University in accordance with the provisions of this Act;(3)'Council' means the Executive Council of the University;(4)'Director' means the head of the organisational division such as,(i)curriculum design and development division,(ii)technology generation, development and transfer including industrial liaison division,(iii)institution evaluation division,(iv)faculty development division(v)research and extension division(vi)continuing education division, or any other division created by the University for performing specified functions;(5)'Government' means the State Government;(6)'hostel ' means a unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act;(7)'prescribed' means prescribed by the Statutes, Ordinances, Regulations or Rules made under this Act;(8)'Principal' means the head of the college or an institution;(9)'Statutes' 'Ordinances' 'Regulations' and 'Rules' means respectively the Statutes, Ordinances, Regulations and Rules made under this Act;(10)'student' of the University means a person enrolled in the University or through a constituent college of the University for undergoing a course of study for a degree, diploma or other academic distinction duly instituted;(11)'Senate' means Academic Senate of the University;(12)'teachers' include Professors, Readers, Assistant Professors, Lecturers and such other persons imparting instruction in the University or in any college declared as such by the Statutes;(13)'University; means the [Visvesvaraya] [Substituted by Act 10 of 2006 w.e.f. 2.5.2006.] Technological University established under section 3 of this Act;(14)'University Areas' means the area under the jurisdiction of the University.
