- In this Act, unless the context-otherwise requires, -(a)"Government" means the State Government;(b)"hostel" means a unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act and includes a hostel recognised as such by the University under this Act;(c)"notified date" means the date specified in the notification issued under sub-section (2) of section 1;(d)"prescribed" means prescribed by this Act. or the statutes:(e)"statutes" means the statutes of the University made under this Act;(f)"teachers" means Professors, Readers, Lecturers and other like persons as may be declared by the statutes to be teachers;(g)"University" means the Tamil University established under section 3.;(h)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(i)"University library" means a library maintained by the University, whether instituted by it or not.
