20. [ *****] [Omitted by Act 2 of 2005, w.e.f. 6-1-2005.]
(21)"Senate" means the Senate of the University;(22)"State" means the State of Kerala;(23)"Statutes", "Ordinances", "Regulations", "bye-laws" and "rules", means respectively the "Statutes", "Ordinances", "Regulations", "bye-laws" and "rules" of the University;(24)"student" means a part-time or full-time student receiving instruction or carrying on research in any of the colleges or recognized institutions;(25)"Students Council" means the Students' Council of the University;(26)"Syndicate" means the Syndicate of the University;(27)"teacher" means a principal, professor, associate professor, assistant professor, reader, lecturer, instructor or such other person imparting instruction or supervising research in any for the colleges or recognized institutions and whose appointment has been approved by the University;(28)"teacher of the University" means a person employed as teacher in any institution maintained by the University;(28A)[ "un-aided college" means a private college which is not entitled to any financial assistance from the Government or the University;] [Inserted by Act 9 of 1995, w.e.f. 12-6-1995.](29)"University" means the University of Kerala constituted under this Act;(30)"University area" means the area to which the jurisdiction of the University extends under sub-section (1) of section 4;(31)"University Fund" means the Kerala University Fund established under sub-section (1) of section 45;(32)"Vice-Chancellor" means the Vice-Chancellor of the University.
