Section 1 in First Statutes of the Indus University, Gujarat, India
1. Preliminary
1.1Short title, extent and commencement.- These statutes may be called "the First Statutes" of the Indus University, Gujarat, India.1.1.1The first statutes are applicable to the Indus University, Gujarat and any matter relating to and/ or incidental thereto1.1.2They shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.1.1.3The registered office of the Indus University, Gujarat shall be situated at Ahmedabad.1.2Definitions. - In statutes unless the context otherwise requires,.1.2.1"Act" means, The Gujarat Private Universities Act, 2009;1.2.2"Academic Year" means the period from July 1 of any year to June 30 of the following year, or another period of 12 months;1.2.3"Ad-hoc Committee" means a committee constituted under the Section 25 of the Act;1.2.4"Authorities" mean authorities established as per provisions of Section 19 of the Act;1.2.5"Academic Council" means the Academic Council constituted as per provision of Section 22 of the Act;1.2.6"Body" means the Governing Body of the University constituted as per provision of Section 20 of the Act;1.2.7"Board of Management" means the Board of Management of the University constituted as per provision of Section 21 of the Act;1.2.8"Board of Finance and Accounts" means the Board of Finance and Accounts of the University constituted as per provision of Section 19 of the Act;1.2.9"Board of Governance" means the Governing Body of the University constituted as per provisions of Section 20 of the Act;1.2.10"Committee" means all committees constituted as per provision of Sections 25 of the Act;1.2.11"Course" includes programs and courses of studies imparted in the classroom framework and also in the distance mode or mixed/composite mode;1.2.12"Distance Education" includes the education/course/programs provided to students on off-campus mode;1.2.13"Financial Year" means the period commencing on the 1st April of any year and ending with 31st March of the following year;1.2.14"Endowment Fund" means the fund established as per provision of Section 36 of the Act;1.2.15"Government" means the Government of the State-of Gujarat;1.2.16"General Fund" means the fund established as per provisions of Section 37 of the Act;1.2.17He includes She, Him includes Her and His includes Her;1.2.18"Institute" means any institute constituted as part of the University to deal in different disciplines, located within the state of Gujarat;1.2.19"Manual of Instructions" includes all rules, procedures, instructions and systems laid down by various committees, Boards, authorities, Officers of the University for the purpose of smoothly conducting the business of the University;1.2.20"President" means President of the University nominated by Sponsor as per provisions of Section 14 of the Act;1.2.21"Associate President" means Associate President of the University nominated by sponsor;1.2.22"Provost" means "Provost" of the University appointed within the meaning as per provision of Section 15 of the Act. Provost will be designated internally as Executive President to avoid protocol issues while interacting and collaborating with institutions outside the state where, "Provost" is not generally in vogue;1.2.23"Associate Provost" authority next to Provost (Executive President) and above Directors of Institutes, Deans and Registrar;1.2.24"Rules" mean the Rules made under Section 44 of the Act;1.2.25"States" means the States of India formulated under the relevantlegislation of the Parliament;1.2.26"Statutes" means the Statutes made under Section 26 of the Act and includes the amendments, alterations and modifications of the Statutes made under Section 27 of the Act;1.2.27"Sponsor" means the sponsoring body, the Bhandari Charitable Trust, Ahmedabad;1.2.28"Student" means a student of the University and includes any person who is enrolled to pursue any course of study offered by the University;1.2.29"Staff" means the teaching and non-teaching employees of the University who are on direct permanent payroll of the University, and does not include any casual, temporary, contractual, ad-hoc employees or visiting persons who may be engaged for a specific assignment or task;1.2.30"University" means the Indus University, Gujarat established under Section 3 of the Act and will have the same meaning as stated in Section 2(f) of University Grants Commission Act, 1956.
