Section 2 in The Jammu and Kashmir Shri Mata Vaishno Devi University Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"College" means a college maintained by the University;(b)"Hall" means a unit of residence, by whatever name called, for students of the University provided, maintained or recognised by it;(c)"prescribed" means prescribed by Statutes, Ordinances or Regulations;(d)"recognised institution" means an institution of higher learning maintained by the University or started by Shri Mata Vaishno Devi Shrine Board and recognised by, or associated with the University ;(e)"Shri Mata Vaishno Devi Shrine Board" means the Board constituted under the Jammu and Kashmir Mata Vaishno Devi Shrine Act, 1988 ;(f)"Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University made under this Act;(g)"University" means Shri Mata Vaishno Devi University.
