2. [ Definition. [Substituted by section 2 of U.P. Act No. 10 of 1998.]
- In this Act : -(a)"Academic Council" means the Academic Council of the University;(b)"Academic Department" means a teaching Department of the University in which instructions are imparted leading to Bachelors or Post Graduate Degree or Diploma;(c)"Academic Centre" means a School, a Centre, a Laboratory, an Institute or the like established by the University, in which research, teaching or training is carried out but which is not covered under clause (b);(d)"Board of Studies" means the Board of Studies of an Academic Department or an Academic Centre constituted in accordance with the regulations;(e)"Dean" means a Dean appointed in accordance with the regulations;(f)"Director or Coordinator" means the Director or Coordinator of an Academic Centre appointed as such in accordance with the regulations;(g)"Finance Committee" means the Finance Committee of the University;(h)"Head of the Academic Department" means the Head of an Academic Department appointed in accordance with the regulations;(i)"Hostel" means a unit of residence for the students of the University maintained or recognized by the University(j)"Registered Graduate" means a graduate registered according to rules framed by the Syndicate under section 20;(k)"Regulations" means a regulations framed by the Syndicate under section 21;(l)"Rule" means a rule framed by the Syndicate under section 20;(m)"Teacher" means a Professor, Associate Professor, Assistant Professor, Reader, Lecturer or any other person impairing instruction in the University;(n)"University" means the Roorkee University established under this Act.]
