Section 2(d) in The Bharathiar University Act, 1981
(d)"College" means any college or any institution maintained or approved by, or affiliated to, the University and providing course of study for admission to the examinations of the University [* * *] [The expression 'and includes constituent colleges' was omitted by Tamil Nadu Universities laws (Amendment) Act, 2007 (Tamil Nadu Act 12 of 2008).](dd)[ "Constituent College" means any college specified in the Schedule;] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).]
