3. 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;

(c) "appointed day" means the date of establishment of the University of Allahabad under sub-section (1) of section 4;

(d) "Centre" means a unit of the University or of a University Institute providing teaching, consultancy and research facilities;

(e) "Chancellor" means the Chancellor of the University appointed under section 13;

(f) "Constituent College" means a college prescribed as such by the Statutes;

(g) "Constituent Institute" means an Institute prescribed as such by the Statutes;

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

(i) "Department" means a Department of a Faculty;

(j) "Director" means the head of a University Institute or Constituent Institute;

(k) "employee" means any person appointed by the University and includes teachers and other staff of the University;

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

(m) "Faculty" means a Faculty of the University;

(n) "Finance Officer" means the Finance Officer of the University appointed under section 18;

(o) "Ordinances" means the Ordinances of the University;

(p) "Principal" means the head of a University College or a Constituent College;

(q) "Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University appointed under section 15;

(r) "Registrar" means the Registrar of the University appointed under section 17;

(s) "Regulations" means the Regulations of the University;

(t) "Statutes" means the Statutes of the University;

(u) "teacher" means Professors, Readers and Lecturers appointed or recognised by the University;

(v) "University" means the University of Allahabad established and incorporated under section 4;

(w) "University appointed teacher" means a teacher appointed by the University for imparting instruction and conducting research in the University or any college or institution maintained by the University;

(x) "University College" means a college or an institution maintained by the University or admitted to the privileges of the University as a Faculty;

(y) "University Institute" means an Institute, established and maintained by the University;

(z) "University recognised teacher" means a teacher recognised by the University for imparting instruction and conducting research in a college or institution admitted to the privileges of the University; and

(za) "Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 14.

1. 14th July, 2005, vide notification No. S.O. 978(E), dated 11th July, 2005, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

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