- In this Act, unless there is anything repugnant to the Subject or context-(1)"Affiliated College" means a college other than a constituent or recognised college, affiliated to the University and includes a college deemed to be affiliated under Section 5 ;(2)"Affiliated Institution" means an institution other than a constituent college or a recognised institution, affiliated to the University and incldues a institution deemed to be affiliated under Section 5 ;(3)"Board of Studies" means a Board of Studies constituted under Section 28;(4)"Constituent College" means a college established, maintained or managed by the University ;(5)"Constituent Institution" means an institution, other than a college established, maintained or managed by the University ;(6)"Court" means the Court constituted under Section 18 ;(7)"Department" means a department of the University and designated as such by it, with reference to a subject or group of subjects of study in the University ;(8)"Executive Council" and "Academic Council" means the Executive Council and Academic Council constituted under Sections 20 and 22 respectively ;(9)"Finance Committee" means the Finance Committee constituted under Section 30;(10)"Government College" means a college maintained and managed by the State or Union Government;(11)"Hall" means a unit of residence of the students maintained or recognized by the University or which provision is made for imparting tutorial and other supplementary instructions ;(12)"Head of Department" means Teacher-in-charge of a department and designated as such by the University and includes any other person designated as such by the University ;(13)"Hostel" means a unit of residence of students maintained or recognized by the University, other than a hall;(14)"Post-graduate Board" and "under-graduate Board" mean the Post-graduate and the Under-graduate Boards constituted under Sections 24 and 26 respectively :(15)"Principal" means the Head of a teaching staff of a constituent, affiliated or recognized college ;(16)"Recognized College" means a college other than a constituent college or affiliated college recognized by the University and includes a college deemed to be recognized under Section 5 ;(17)"Recognized Institution" means an institution other than a constitution to affiliated institution recognised by the University and includes an institution deemed to be recognised under Section 5 ;(18)"Selection Committee" means the Selection Committee constituted under Section 32 ;(19)"State Government" means the Government of Assam ;(20)"Statutes", "Ordinances" and "Regulations" means, respectively, the Statutes, Ordinances and Regulations of the University made under this Act:(21)"Teacher" means a professor, a reader or a lecturer of the University or college whether constituent or affiliated, or any other person imparting instructions or guiding research and designated as a teacher by the University and includes a person recognized as a teacher by the University ; and(22)"University" means the Dibrugarh University as constituted under this Act.
