3[2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Academic Council" means the Academic Council of the University.

(b) "college" means a college or teaching institution (other than a secondary, primary or infant school or pathasala) maintained by, or admitted to the privileges of, the University;

(c) "Court" means the University Court;

(d) "Executive Council" means the University Executive Council;

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

(f) "Ordinances" means the Ordinances of the University for the time being in force;

(g) "Regulations" means the Regulations of the University for the time being in force;

(h) "Statutes" means the Statutes of the University for the time being in force;

(i) "teacher" means a salaried professor, reader, lecturer or tutor who imparts instruction in a Faculty of, or in a college maintained by, the University and includes any other person who is declared to be a teacher by the Academic Council;

(j) "University" means the Banaras Hindu University.]