Section 2 in Rajasthan Sanskrit University Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"teacher" means a professor, Associate Professor, Assistant professor, Reader or Lecturer or any other person appointed or recognised by the University or as the case may be, by an affiliated college, for imparting instructions to students or guiding research work or giving training and includes a person declared by the statutes to be a teacher:(b)"officer" means an officer as specified in Section 10 or otherwise employed in the University, and designated as such under the statutes of the University:(c)"ordinance" or "an ordinance of the University" shall mean an ordinance made under Section 26;(d)"approved" means approved by the University under the provisions of this Act;(e)"employee" means a person other than a teacher of the University, appointed in or by the University:(f)"hostel" means a place of residence maintained or recognised by the University for students of the University either as a part of or separate from a college;(g)"regular student" means a person who has taken regular admission in any department of the University affiliated or constituent college or approved institution of the University for taking a course of study for a degree, diploma, certificate or other academic distinction;(h)"statutes" mean the statutes of the University governing the matters of policy and procedure in the University, made under this Act, and as amended from time to time;(i)"registered graduate" means a graduate registered under the provisions of this act and the statutes;(j)"Principal" means the head of a constituent or affiliated college or the Chief Executive Officer duly appointed under this Act as such;(k)"authority" means an authority as specified in or declared under Section 15;(l)"recognised" means recognised by the University under the provisions of this Act;(m)"State" means the State of Rajasthan;(n)"regulations" means the regulations made by any authority of the University under this Act;(o)"University" means the Rajasthan Sanskrit University established by this Act;(p)"University teacher" means a person appointed by the University under the provisions of this Act for imparting instructions;(q)"prescribed" means prescribed by the statutes, ordinances and regulations of the University;(r)"non collegiate student" means a person who is not a regular student;(s)"faculty" means a faculty constituted under the provisions of this Act;(t)"government" means the Government of Rajasthan;(u)"affiliated college" means a college admitted to the privileges of the University;(v)"institution" means an institution recognised or approved as such by the University under the provisions of this Act.
