1 [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) "Board of Studies" means the Board of Studies of the University (c) "Chancellor", "Pro-Chancellor" and "Vice-Chancellor", mean respectively, the Chancellor, Pro-Chancellor and Vice-Chancellor of the University; (d) "Court" means the Court of the University; (e) "Department" means a Department of Studies and includes a Centre of Studies established by the Ordinances; (f) "Executive Council" means the Executive Council of the University; (g) "Faculty" means a Faculty of the University; (h) "Hall" means a unit of residence or of corporate life maintained by the University for its students; 2 [(hh) "non-teaching staff" means the employees of the University other than the teachers;] (i) "Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University for the time being in force; 3 * * * * * (k) "Teachers" means Professors, Readers, Lectures and such other persons as may be appointed for imparting instruction in the University or a hall and are designated as Teachers by the Ordinances; 4 [(l) "University" means the educational institution of their choice established by the Muslims of India, which originated as the Muhammadan Anglo-Oriental College, Aligarh, and which was subsequently incorporated as the Aligarh Muslim University.]]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.