- S.2. In this Act, unless the context otherwise requires,-(a)"affiliated college" means any college situated 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;(b)"approved college" means any college situated 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 by the University under this Act;(c)"Autonomous College" means any college designated as an autonomous college by Statutes;(d)"college" means any college or any institution maintained or approved by, or affiliated to, the University and providing courses of study for admission to the examinations of the University;(e)"Government" means the State Government;(f)"hostel" means a unit of residence for the students of the University maintained or recognized by the University in accordance with the provisions of this Act and includes a hostel deemed to be recognized by the University under this Act;(g)"notified date" means the date specified in the notification issued under sub-section (4) of section 1;(h)"post-graduate college" means a University college or an affiliated college situated within the University area and providing post-graduate courses of study lending up to post-graduate degrees of the University;(i)"prescribed" means prescribed by this Act or the statutes, ordinances or regulations;(j)"Principal" means the Head of a college;(k)"professional college" means a college established or maintained by the University or affiliated to the University and providing courses of study leading up to the professional degrees of the University;(l)"Registered graduate" means a graduate registered under this Act;(m)"statutes", "ordinances" and "regulations" mean, respectively, the statutes, ordinances and regulations of the University made or continued in force under this Act;(n)"Teachers" means such Lecturers, Readers, Assistant Professors, Professors and other persons giving instruction in University colleges or laboratories in affiliated or approved colleges or in hostels and Librarians as may be declared by the Senate to be teachers;(o)"Teachers of the University" means persons appointed by the University to give instruction on its behalf;(p)....(q)"University" means the Bharathiar University;(r)"University Centre" means any area within the University area recognised by the Government on the recommendations of the University and containing one or more colleges competent to engage in higher teaching and research work and to promote University life in a manner calculated to prepare for the institution of a new University;(s)"University college" means a college or a college combined with a research institute maintained by the University, whether instituted by it or not, and providing courses of study leading up to the post-graduate and professional degrees;(t)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act III of 1956);(u)"University Laboratory" means a Laboratory maintained by the University, whether instituted by it or not, and intended for the carrying on, and, advancement of, research work;(v)"University Lecturer", "University Reader" or "University Professor" means Lecturer, Reader or Professor, respectively, appointed or deemed to be appointed as such by the University;(w)"University Library" means a Library maintained by the University, whether instituted by it or not.
