Section 4 in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
4. Definitions.
- In these statutes, unless the context otherwise requires,-(i)"Act" means the Tamil Nadu Dr. M.G.R. Medical University, Chennai Act, 1987 (Tamil Nadu Act 37 of 1987) as amended from time to time;(ii)"Appointing Authority" in respect of posts in the University means the authority empowered to make appointments under the Act and the Statutes;(iii)"Department" means the University Department of Teaching and Research;(iv)"Employee" means an employee of the Tamil Nadu Dr. M.G.R. Medical University, Chennai;(v)"Governing Council" means the Governing Council of the Tamil Nadu Dr. M.G.R. Medical University, Chennai;(vi)"Government" means the Government of Tamil Nadu;(vii)"Registrar" means the Registrar of the Tamil Nadu Dr. M.G.R. Medical University, Chennai;(viii)"University" means the Tamil Nadu Dr. M.G.R. Medical University, Chennai;(ix)"Vice-Chancellor" means the Vice-Chancellor of the Tamil Nadu Dr. M.G.R. Medical University, Chennai.
