(a)[ "approved college" means any college or institution situate within the University area and affiliated to the University and providing courses of study for admission to the examinations for degrees of the University and includes a college deemed to be affiliated to the University under this Act;] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](ab)"approved college" means any college situate within the University area and approved by the University and providing courses of study for admission to the examinations for titles and diplomas of the University and includes a college deemed to be approved to the University under this Act;(ac)"autonomous college" means any college designated as an autonomous college by statutes;(ad)"college" means any college or institution, maintained or approved by, or affiliated to, the University and providing courses of study for admission to the examinations of the University [* * *] [The expression 'and Includes a constituent college' was omitted by Tamil Nadu Act 12 of 2008, dated 8.3.2008.]
