Section 2 in Uka Tarsadia University First Statutes, 2012
2. Definitions.
- (2.1) In these statutes, unless the context otherwise requires,(a)"Act" means the Gujarat Act No. 25 of 2011 (An Act to amend the Gujarat Private Universities Act, 2009);(b)"Governing Body" means the Governing Body of the University;(c)"Board of Management" means the Board of Management of the University;(d)"Clause" means a clause of the statutes in which that expression occurs;(e)"Section" means a section of the Act;(f)"Academic Staff" shall include Professor, Associate Professor/ Reader, Assistant Professor/ Lecturer, Instructor, Demonstrator, Librarian, Assistant Librarian, Programmer, System Manager and such other academic posts as may be decided by the Board of Management;(g)"Head of the Institute" means Principal/ Deant Director/ Head appointed as per the Statutes.(2.2) Words and expressions used but not defined in these Statutes shall have the meanings assigned to them in the Act.
