- In this Act, unless the context otherwise requires,-(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.](b)"constituent college" means any college or institution specified in the Schedules I and II.(c)"Government" means the State Government;(d)"hostel" means a unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act;(e)"notified date" means the date specified in the notification issued under sub-section (2) of section 1;(f)"prescribed" means prescribed by this Act or the statutes, ordinances or regulations;(g)"principal" means the head of a college;(h)"professional college" means a college established or maintained by the University and providing courses of study leading up to the professional degrees of the University;(ha)[ "registered graduate" means a graduate registered under this Act;] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](i)"Schedule" means the Schedule to this Act;(j)"Statutes", "ordinances" and "regulations" means, respectively, the statues, ordinances and regulations of the University made or continued in force under this Act;(k)"teachers" mean such Lecturers, Readers, Assistant Professors, Professors, persons giving instruction in physical education and other persons giving instruction in University colleges or in laboratories in University colleges or in hostels, and Librarians as may be declared by the statutes to be teachers;(l)"teachers of the University" mean person appointed by the University to give instruction on its behalf;(m)"University" means the Alagappa University;(n)"University area" means the area to which the jurisdiction of the University extends as specified under sub-section (4) of section 3;(o)"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;(p)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956);(q)"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;(r)"University Lecturer", "University Reader" or "University Professor" means Lecturer, Reader or Professor, respectively, appointed as such by the University;(s)"University Library" means a library maintained by the University, whether instituted by it or not.
