(a)The "laws of the University" means the provisions and rules laid down in the Act, the statutes, the ordinances and the regulations;(b)"The Act" means the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982); "section" means a section of the Act; "Clause" means a sub-division of the statutes, the ordinances or the regulations;(c)The "Gazette" means the Tamil Nadu Government Gazette;(d)"Clear days" means the number of days to be reckoned exclusive of both the first and the last days;(e)"Resolution" means substantive proposition originally moved or finally adopted;(f)"Motion" means anything moved either by way of resolution or amendment;(g)"Academic year" means period of twelve months commencing from the first day of June:Provided that in the case of teachers who are granted extension of service till the end of the academic year, the academic year shall mean the period of ten months from the first day of June;(h)"financial year" means a period of twelve months commencing from the first of April every year;(i)"Department" means a Bharathidasan University Department of study tind/or research or a Department functioning for a specific purpose maintained from out of the Bharathidasan University fund;(j)"Head of Department" means the officer, in-charge of a Department responsible for its administration including its day-to-day working;(k)"School of excellence" means an institution, governed by a separate Board to Governors and registered under Societies Registration Act, sponsored by, and affiliated to, the University for Post-graduate Study and Research;(l)"University employee" means every person in the whole-time employment of the University (other than a person so employed in the contingent or work establishment and, paid for from the Bharathidasan University Fund);(m)"Officers" "authorities" and "servants" mean, respectively, the officers, authorities and servants of the University;All other words and expressions used, but not defined in these statutes shall have the meanings respectively assigned to them in the Act.
