1 [ 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.]Open in Lexace · Ask the AI about this section
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