Section 2 in The Statues and Regulations for Affiliation of Anna University
2. Definitions of terms, as given in the Anna University Act, 1978 and the Anna University (Amendment) Act, 2001.
(a)"affiliated college" means any college or institution, situate within the University area and affiliated to the University and providing courses of study in engineering, technology and allied sciences for admission to the examinations for degrees, diplomas and other academic distinctions of the University and includes a college deemed to be affiliated to the University' under this Act and includes an autonomous college;(ac)"autonomous college" means any college designated as an autonomous college by or under the Statutes;(ae)"college" means a college or institution established or maintained by, or affiliated to, the University and providing any course of study or training in engineering, technology and allied sciences for admission to the examination for degrees, diplomas and other academic distinctions of the University;(b)"constituent college" means every college and institution specified in Schedules I, I-A and I-B;(c)"Dean" means the head of constituent college;(d)"Director" means the head of research and development or the head of every Centre of Advanced Study, as may be prescribed;(f)"Government" means the State Government;(ha)"Principal" means the head of an affiliated college;(i)"State" means the State of Tamil Nadu;(j)"Statutes" "ordinances" and "regulations" mean, respectively, the statutes, ordinances and regulations of the University made or continued in force under this Act;(k)"teachers" means such Deans, Directors, Professors, Assistant Professors, Readers, Lecturers and other like persons as may be declared by the Statutes to be the teachers;(l)"University" means the Anna University established under section 3 of the Anna University Act, 1978;(m)"University area" means the whole of the State of Tamil Nadu excluding the Annamalai Nagar as defined in clause (a) of section 2 of the Annamalai University Act, 1928 (Tamil Nadu Act of 1929).
