Section 2 in Assam Science & Technology University Act, 2009
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Affiliated College" means a college other than a constituent or recognized college, affiliated to the University under section 4;(b)"Affiliated Institution" means an institution other than a constituent College or a recognized institution, affiliated to the University;(c)"Constituent College" means a college established, maintained or managed by the University;(d)"Constituent Institution" means an institution, other than a college established, maintained or managed by the University;(e)"Court" means the Court constituted under section 16;(f)"Department" means a department of the University and designated as such by it with reference to a subject or group of subjects of study conducted or affiliated or recognized by the University;(g)"Executive Council" and "Academic Council" mean the Executive Council and the Academic Council constituted under section 18 and 20 respectively;(h)"Finance Committee" means the Finance Committee constituted under section 26;(i)"Government College" means a college maintained and managed by the State or Union Government;(j)"Head of Department" means a person designated as such by the University;(k)"Post-graduate Board" and "Under-graduate Board" mean the Post Graduate Board and the Under-graduate Board constituted under section 22 and 24 respectively.(l)"Principal" means the Head of a teaching staff of a constituent, affiliated or recognized college;(m)"Recognized College" means a college other than a constituent college, or affiliated college recognized by the University under section 4;(n)"Recognized Institution" means an institution other than a constituent or affiliated institution recognized by the University under section 4;(o)"Selection Committee" means the Selection Committee constituted under section 28;(p)"State Government" means the Government of Assam;(q)"Statutes". "Ordinance" and "Regulations" means, respectively, the Statutes, Ordinances, and the Regulations of the University made under this Act;(r)"Teacher" means Professor, Reader or a Lecturer under the University or a 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(s)"University" means the Assam Science and Technology University as constituted under this Act.
