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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) "academic staff" means such categories of staff as are designated as academic staff by the Ordinances;

(c) "Board of Management" means the Board of Management of the University;

(d) "Board of Studies" means the Board of Studies of the University;

(e) "Chancellor", "Vice-Chancellor" and "Pro-Vice-Chancellor" mean, respectively, the Chancellor, Vice-Chancellor and Pro-Vice-Chancellor of the University;

(f) "College" means a College maintained by the University;

(g) "Department" means a Department of Studies, and includes Centre of Studies;

(h) "distance education system" means the system of imparting education through any means of communication, such as broadcasting, telecasting, correspondence courses, seminars, contact programmes or the combination of any two or more such means;

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

(j) "Finance Committee" means the Finance Committee of the University;

(k) "Hall" means a unit of residence or of corporate life for the students of the University, or of a College or of an Institution, maintained by the University;

(l) "Institution" means an academic institution, not being a College, maintained by the University;

(m) "Planning and Academic Committee" means the Planning and Academic Committee of the University;

(n) "Planning Board" means the Planning Board of the University;

(o) "Principal" means the Head of a College or an Institution maintained by the University, and includes, where 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;

(p) "recognised institution" means an institution of higher learning recognised by the University;

(q) "recognised teachers" means such persons as may be recognised by the University for the purpose of imparting instructions in a College or an Institution maintained by the University;

(r) "Regulations" means the Regulations made by any authority of the University under this Act for the time being in force;

(s) "School" means a School of Studies of the University;

(t) "Statutes" and "Ordinances" mean, respectively, the Statutes and Ordinances of the University for the time being in force;

(u) "teachers of the University" means Professors, Readers, Lecturers and such other persons as may be appointed for imparting instruction or conducting research in the University or in any College or Institution maintained by the University and are designated as teachers by the Ordinances;

(v) "University" means the Tezpur University established under this Act.

1. 15th January, 1994, vide notification No. G.S.R 22(E), dated 15th January, 1994, see Gazette of India, Extraordinary, Part II, sec. 3(i)



Tezpur University Act, 1993 Back




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