2. Definitions.-

In this Act and in the Statutes, unless there is anything repugnant in the subject or context,-

3[(a) "College" means an institution maintained or admitted to its privileges by the University, and includes an Affiliated College and a Constituent College;

Explanation I-"Affiliated College" means an institution recognized by the University in accordance with the provisions of this Act and the Statutes in which instruction is provided in accordance with the provisions of the Statutes and Ordinances up to the Bachelor's degree but exclusive of Honours and post-graduate degrees;

Explanation II.-"Constituent College" means an institution recognized as such by the Executive Council in accordance with the provisions of this Act and the Statutes;

(b) "Hall" means a unit of residence for students of the University provided, maintained or recognized by it.]

(c) "Patron of the University" means a person who has made a donation of not less than one lakh of rupees to the funds of the University, and has been declared by the Chancellor to be a patron of the University;

(d) "Principal" means the head of a College 4[and includes, when 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]; 5* * * * *

(f) "Statutes", "Ordinances" and "Regulations" means, respectively, the Statutes, Ordinances and Regulations of the University made under this Act;

(g) "teachers" includes Professors, Readers, Lecturers and other persons imparting instruction in the University or in any College or Hall;

6[(h) "teachers of the University" means persons appointed or recognized by the University for the purpose of imparting instruction in the University or in any College;]

(i) "University" means the University of Delhi; and

(j) "Warden" means the head of a Hall.

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