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 Statutes; (c) "appointed day" means the date of establishment of the University of Allahabad under sub-section (1) of section 4; (d) "Centre" means a unit of the University or of a University Institute providing teaching, consultancy and research facilities; (e) "Chancellor" means the Chancellor of the University appointed under section 13; (f) "Constituent College" means a college prescribed as such by the Statutes; (g) "Constituent Institute" means an Institute prescribed as such by the Statutes; (h) "Court" means the Court of the University; (i) "Department" means a Department of a Faculty; (j) "Director" means the head of a University Institute or Constituent Institute; (k) "employee" means any person appointed by the University and includes teachers and other staff of the University; (l) "Executive Council" means the Executive Council of the University; (m) "Faculty" means a Faculty of the University; (n) "Finance Officer" means the Finance Officer of the University appointed under section 18; (o) "Ordinances" means the Ordinances of the University; (p) "Principal' means the head of a University College or a Constituent College; (q) "Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University appointed under section 15; (r) "Registrar" means the Registrar of the University appointed under section 17; (s) "Regulations" means the Regulations of the University; (t) "Statutes" means the Statutes of the University; (u) "teacher" means Professors, Readers and Lecturers appointed or recognised by the University; (v) "University" means the University of Allahabad established and incorporated under section 4; (w) "University appointed teacher" means a teacher appointed by the University for imparting instruction and conducting research in the University or any college or institution maintained by the University; (x) "University College" means a college or an institution maintained by the University or admitted to the privileges of the University as a Faculty; (y) "University Institute" means an Institute, established and maintained by the University; (z) "University recognised teacher" means a teacher recognised by the University for imparting instruction and conducting research in a college or institution admitted to the privileges of the University; and (za) "Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 14.Open in Lexace · Ask the AI about this section
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