- In this Act unless there is anything repugnant in the subject or context-(a)"Act" means the Manipur University Act, 1980 ;(b)"Academic Council" means the Academic Council of the University ;(c)"College" means a college affiliated to the University ;(d)[Omitted].(e)"Government" means the Government of Manipur ;(i)"Hostel" means a unit of residence, by whatever name called, for students of the University provided, maintained or recognised by the University ;(g)"Jawaharlal Nehru University" means the University as constituted under the Jawaharlal Nehru University Act, 1966 (Act No. 53 of 1966);(h)"prescribed" means prescribed by Statutes, Ordinances or Regulations made under this Act;(i)"Professional College" means a college imparting instructions in the professional subjects namely, Law, Medicine, Engineering, Technology, Agriculture, Veterinary, and such other subjects as may be prescribed from time to time as professional subjects under the Statutes ;(j)"recognised institution" means an institution of higher learning maintained, affiliated, recognised, or associated with the University;(k)"Registered Graduate" means a graduate registered under the provisions of this Act;(l)"School of Studies" means a School of Studies of the University ;(m)"Senate" means the Senate of the University ;(n)"Syndicate" means the Syndicate of the University ;(o)"Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, Ordinances and Regulations of the University made under this Act;(p)"Teacher of the University" means a Professor, Reader, Lecturer and such other persons as may be appointed for imparting instruction or conducting research in the University or in any college or institution maintained by the University and is designated as such by Ordinance made under this Act;(pp)"Recognised teacher" means such a person as is recognised by the University for the purpose of imparting instruction in a college or an institution admitted to the privilege of the University ;(q)"University" means the Manipur University.
