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