- In this Act, unless the context otherwise requires,-(a)"Dean" means the Dean of each Faculty;(b)"Faculty" means the Faculty of the University;(c)"Government" means the State Government;(d)"law in force" includes any enactment, regulation, order, rule, direction or notification in force in the State of Tamil Nadu;(e)"hostel" means a unit of residence for students of the University maintained or recognized by the University;(f)"prescribed" means prescribed by the statutes, ordinances or regulations made under this Act;(g)"statutes", "ordinances" and "regulations" mean respectively the statutes, ordinances and regulations of the University made or continued in force under this Act;(h)"teachers" mean such Assistant Professors, Associate Professors, Professors, Deans, Directors and other like persons as may be declared by the statutes to be teachers;(i)"University" means the Annamalai University deemed to have been established under section 3;(j)"University Grants Commission" means the commission established under section 4 of the University Grants Commission Act, 1956;(k)"University laboratory" means a laboratory maintained by the University, whether instituted by it or not, and intended for the carrying on, and advancement of, research work;(l)"University library" means a library maintained by the University, whether instituted by it or not.
