Section 2(z) in A.P.J. Abdul Kalam Technological University Act, 2015
(z)"prescribed" means prescribed by Statutes, Ordinances and Regulations made under this Act;(za)"Principal" means the head of a college;(zb)"private college" means a college maintained by an educational agency other than the Government or the University and affiliated to the University;(zc)"Pro-Chancellor" means the Pro-Chancellor of the University;(zd)"Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University;(ze)"Registrar" means the Registrar of the University:(zf)"regular college" means a college affiliated to the University in accordance with the provisions of this Act and the Statutes which provide instructions in accordance with the provisions of the Statutes, Ordinances and Regulations;(zg)"Regulations" means the Regulations of the University made under this Act;(zh)"Statutes" means the Statutes of the University made under this Act;(zi)"Scheduled Castes" shall have the same meaning assigned to it in clause (24) of article 366 of the Constitution of India;(zj)"Scheduled Tribes" shall have the same meaning assigned to it in clause (25) of article 366 of the Constitution of India;(zk)"State" means the State of Kerala;(zl)"student" means a person duly admitted to and continuing in a college affiliated to the University or in the University or in an institution, for undergoing an engineering course leading to the award of a degree, postgraduate degree, diploma, certificate or other academic distinctions instituted by the University;(zm)"teacher" means a person appointed or recognised by the University for the purpose of imparting instructions or guiding research or conduct of any other project or conduct of programme, and includes any other person who may be declared by the Statutes to be a teacher;(zn)"un-aided college" means a private college not entitled for any financial assistance from the Government or the University;(zo)"unitary management" means an educational agency which manages one private college;(zp)"University" means the A.P.J. Abdul Kalam Technological University established and incorporated under this Act;(zq)"University Fund" means the Technological University Fund constituted under section 50;(zr)"Vice-Chancellor" means the Vice-Chancellor of the University.
