5[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) "Board of Studies" means the Board of Studies of the University;
(c) "Chancellor", "Pro-Chancellor" and "Vice-Chancellor", mean respectively, the Chancellor, Pro-Chancellor and Vice-Chancellor of the University;
(d) "Court" means the Court of the University;
(e) "Department" means a Department of Studies and includes a Centre of Studies established by the Ordinances;
(f) "Executive Council" means the Executive Council of the University;
(g) "Faculty" means a Faculty of the University;
(h) "Hall" means a unit of residence or of corporate life maintained by the University for its students;
6[(hh) "non-teaching staff" means the employees of the University other than the teachers;]
(i) "Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University for the time being in force;
(k) "Teachers" means Professors, Readers, Lectures and such other persons as may be appointed for imparting instruction in the University or a hall and are designated as Teachers by the Ordinances;
1[(l) "University" means the educational institution of their choice established by the Muslims of India, which originated as the Muhammadan Anglo-Oriental College, Aligarh, and which was subsequently incorporated as the Aligarh Muslim University.]
1. Subs. by Act 62 of 1981, s. 3, for clause (l) (w.e.f. 10-2-1982).
2. Subs. by Act 34 of 1972, s. 3, for section 3 (w.e.f. 17-6-1972).
3. Clause (2) relettered as sub-clause (a) thereof by Act 34 of 1972. s. 4 (w.e.f. 17-6-1972).
4. Ins. by s. 4, ibid. (w.e.f. 17-6-1972).
5. Ins. by Act 62 of 1981, s. 4 (w.e.f. 10-2-1982).
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