3[3. Definitions.-

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

(a) "academic staff" means such categories of staff as are designated as academic staff by the statutes;

(b) "Acharya (Chancellor)" and "Upacharya (Vice- Chancellor)" mean, respectively, the Acharya (Chancellor) and the Upacharya (Vice-Chancellor) of the University;

(c) "adhyapaka" includes a Professor, Reader, Lecturer and any other person engaged in imparting instruction in relation to any learning process and designated as an adhyapaka by the Ordinances;

(d) "Alumni Association" means the Association of the Alumni of the University, constituted under the provisions of this Act and the Statutes;

(e) "approved institution" means an institution (not being an institution maintained by the University) of higher learning or studies approved by the University;

(f) "Bhavana" means an academic institution maintained by the University and named as such;

(g) "campus" means a unit established or constituted by the University for imparting instruction or supervising research, or both;

(h) "Chatravaso" means a unit of residence, or of corporate life, for the students of the University provided, maintained or recognised by the University;

(i) "Department" means a Department of Studies and includes a centre of studies established by, or under, the Statutes;

(j) "employee of the University" means any person appointed by the University or any Institution, and includes an employee of a Bhavana;

(k) "Institute Board" means a Board constituted by the University for the management of an Institute;

(l) "Institution" means an institution maintained by the University;

(m) "Karma-Samiti (Executive Council)" means the Karma-Samiti (Executive Council) of the University;

(n) "Patha-Samiti (Board of Studies)" means a Board constituted by the University for the regulation of studies;

(o) "prescribed" means prescribed by the Statutes, Ordinances or Regulations;

(p) "Samsad (Court)" means the Samsad (Court) of the University;

(q) "Siksha-Samiti (Academic Council)" means the Siksha-Samiti (Academic council) of the University;

(r) "Statutes", "Ordinances" and "Regulations" mean, respectively, such Statutes, Ordinances and Regulations of the University as are for the time being in force;

(s) "University" means the institution known as Visva- Bharati and incorporated as a University under this Act.]

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