(1)This Act may be called the Rajasthan University of Health Science Act, 2005.
(2) It extends to the whole of the State of Rajasthan
(3) It shall be deemed to have come into force on and from 22nd September, 2004.
In this Act, unless the subject or context otherwise requires:- (a) “Academic Council’' means the Academic Council of the University as constituted under section 24; (b) “Affiliated college” means an educational institution admitted to the privileges of the University; (c) “Board” means the Board of Management of the University constituted under section 22 (d) “Constituent College” means a college maintained by the university. (e) “Faculty” means a Faculty of the University; (f) “Prescribed” means prescribed by the Statues, (g) “Principal” means the Chief Executive Officer of a college or any person duly appointed to act as such; (h) “Resident” means a student of post-graduate diploma, or post-graduate or