Central Universities Act, 2009

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 Ordinances;

c.   "Board of Studies" means the Board of Studies of a Department of the University;

d.   "College" means a college maintained by the University;

e.   "Chancellor", "Vice-Chancellor" and "Pro-Vice-Chancellor" mean, respectively, the Chancellor, Vice-Chancellor and Pro-Vice-Chancellor of the University;

f.   "Court" means the Court of the University;

g.   "Department" means a Department of Studies and includes a Centre of Studies;

h.   "distance education system" means the system of imparting education through any means of communication, such as broadcasting, telecasting, internet, correspondence courses, seminars, contact programmes or the combination of any two or more such means;

i.   "employee" means any person appointed by the University and includes teachers and other staff of the University;

j.   "Executive Council" means the Executive Council of the University;

k.   "Hall" means a unit of residence or of corporate life for the students of the University, or of a College or an Institution, maintained by the University;

l.   "Institution" means an academic institution, not being a College, maintained by the University;

m.   "Principal" means the Head of a College or an Institution maintained by the University and includes, where there is no Principal, the person for the time being duly appointed to act as Principal, and in the absence of the Principal, or the acting Principal, a Vice-Principal duly appointed as such;

n.   "Regulations" means the Regulations made by any authority of the University under this Act for the time being in force;

o.   "School" means a School of Studies of the University;

p.   "Statutes" and "Ordinances" mean, respectively, the Statutes and the Ordinances of the University for the time being in force;

q.   "teachers of the University" means Professors, Associate Professors, Assistant Professors and such other persons as may be appointed for imparting instruction or conducting research in the University or in any College or Institution maintained by the University and are designated as teachers by the Ordinances; and

r.   "University" means a University established and incorporated as a University under this Act.

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