Section 2 in Tamil Nadu Music and Fine Arts University Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Academic Council" means the Academic Council of the University;(b)"affiliated college" means any college situate within the University area and affiliated to the University and providing courses of study for admission to the examination for degrees, diplomas or other academic distinctions of the University and includes a college deemed to be affiliated to the University under this Act;(c)"appointed date" means such date as the Government may, by notification, appoint under sub-section (4) of section 1;(d)"approved college" means any college situate within the University area and approved by the University and providing courses of study for admission to the examination for titles and diplomas of the University and includes a college deemed to be affiliated to the University under this Act;(e)"college" means any college or institution established or maintained by, or approved by, or affiliated to the University providing courses of study or training or providing for prosecution of research or providing extension education in music and fine arts for admission to the examination for degrees, diplomas and other academic distinctions of the University;(f)"Faculty" means a Faculty of the University;(g)"fine arts" means painting, sculpture, print making, traditional architecture, traditional sculpture, traditional painting and drawing and includes industrial design in ceramics, industrial design in textile, visual communication design and such other fine arts, as the University may decide;(h)"Government" means the State Government;(i)"hostel" means a unit of residence for students of the University maintained or recognised by it, either as a part of, or separate from, college of the University;(j)"performing arts" means and includes Vocal, Violin, Veena, Mridangam, Nathaswaram, Thavil, Folk Arts, Bharathanatyam and such other performing arts, as the University may decide;(k)"prescribed" means prescribed by the statutes or regulations made under this Act;(l)"regulations" and "statutes" mean respectively, the regulations and statutes made under this Act;(m)"Schedule" means the Schedule appended to this Act;(n)"teachers" mean such Professors, emeritus Professors, Readers, Associate Professors, Assistant Professors, Lecturers and other like persons as may be declared by the statutes to be teachers;(o)"University" means the Tamil Nadu Music and Fine Arts University established under section 3;(p)"University area" means the area to which this Act extends under sub-section (2) of section 1;(q)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956;(r)"University Library" means a library maintained by the University, whether instituted by it or not.
