2. Definitions.-

In this Act, and in all Statutes made hereunder, unless the context otherwise requires,-

(a) "Academic Council" means the Academic Council of the University;

(b) "academic staff" means such categories of staff as are designated as academic staff by the Statutes and Ordinances made thereunder;

(c) "Board of Studies" means the Board of Studies of a Department of the University;

(d) "Campus" means any unit established or constituted by the University at any place within or outside India for making arrangements for instruction, research, education and training in Sanskrit and includes an existing Campus established by the University prior to the commencement of this Act;

(e) "Chancellor" and "Vice-Chancellor" mean, respectively, the Chancellor and the ViceChancellor of the University;

(f) "College" means a College recognised or affiliated or maintained by the University;

(g) "corresponding University" and "deemed to be University", in relation to the society known as-

(i) the Rashtriya Sanskrit Sansthan, New Delhi, mean the Rashtriya Sanskrit Sansthan, New Delhi established in the year 1970 which has been conferred the status of deemed to be University in the year 2002;

(ii) Shri Lal Bahadur Shastri Rashtriya Sanskrit Vidyapeeth, New Delhi, mean Shri Lal Bahadur Shastri Rashtriya Sanskrit Vidyapeeth, New Delhi established in the year 1962 which has been conferred the status of deemed to be University in the year 1987;

(iii) the Rashtriya Sanskrit Vidyapeeth, Tirupati, mean the Rashtriya Sanskrit Vidyapeeth, Tirupati established in the year 1961 which has been conferred the status of deemed to be University in the year 1987;

(h) "Court" means the Court of the University;

(i) "Department" means a Department of Studies and includes a Centre of Studies;

(j) "Director" means the Head of a Campus or of a distance education system of the University or of any other academic branch of studies as approved by the Executive Council and prescribed by the Statutes;

(k) "distance education system" means the system of imparting education through any means of communication, such as broadcasting, telecasting, internet, correspondence course, seminar, contact programme, non-formal pattern or a combination of any two or more such means, except the regular system of education;

(l) "employee" means any person appointed by the University on regular basis and includes teaching and non-teaching staff, but does not include an employee of any institution or college or school getting grant-in-aid to any extent whatsoever, or affiliated or recognised, by the University;

(m) "Executive Council" means the Executive Council of the University;

(n) "Faculty" means a faculty of the University;

(o) "Hall"means a unit of residence or of corporate life, being hostel or otherwise, for the students, authorities, officers and employees of the University, or of a Campus or College or Institution or Centre or Department, maintained or authorised by the University;

(p) "Institution" means an academic institution, not being a Campus or College established or maintained or affiliated or recognised by the University;

(q) "Principal" means the Head of a College or School or an Institution established or maintained by the University;

(r) "Regulations" meanstheRegulations made by any authority of the University under this Act for the time being in force;

(s) "Sanskrit" means the Sanskrit language, in modern, classical or ancient form, and the knowledge available therein or related thereto, in addition to Sanskrit language;

(t) "Schedule" means a Schedule appended to this Act;

(u) "School" means a School recognised or affiliated or maintained by the University for secondary, primary and elementary levels or equivalent thereto;

(v) "School of Studies" means a School of Studies of the University;

(w) "Society" means any of the following societies registered under the Societies Registration Act, 1860 (21 of 1860), namely:-

(i) the Rashtriya Sanskritu Sansthan, New Delhi (Regulation No. S/4694 of 1970-71);

(ii) Shri Lal Bahadur Shastri Vidyapeeth, New Delhi (Registration No. S17454 of 1987);

(iii) the Rashtriy Sanskrit Vidyapeeth, Tirupati (Registraion Tirupati (Registration No. 345 of 1986);

(x) "Statutes" and "Ordinances" mean, respectively, the Statutes and the Ordinances of the University for the time being in force;

(y) "teachers of the University" means Professors, Associate Professors, Assistant Professors and such other persons as may be appointed for imparting instructions or conducting research in the University or in any College or Institution maintained by the University and are designated as teachers by the Ordinances, but does not include the teaching staff of an institution or a college or school getting grant-in-aid to any extent whatsoever, or affiliated or recognised, by theUniversity;

(z) "University"means aUniversityestablished andincorporatedas aUniversity under this Act.

1. 30th April, 2020, vide notification No. S.O. 1263(E), dated 17th April, 2020, see Gazette of India, Extraordinary, Part II, sec. 3 (ii).

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