Section 2 in Dr. M.G.R. Medical University, Tamil Nadu, Employees Conduct Statutes
2. Definitions.
- In these statutes, unless the context otherwise requires,-(a)"Act" means the Dr. M.G.R. Medical University, Chennai, Act, 1987, (Tamil Nadu Act 37 of 1987), as amended from time to time;(b)"Authority" means any authority of the University as provided in the Act;(c)"Employee" means person appointed in the University of both sexes of teaching, research and non-teaching departments of the University;(d)"Governing Council" means the Governing Council of the University;(e)"Member of the family" in relation to the employee includes-(i)the wife or husband as the case may be of the employee, whether residing with the employee or not but does not include a wife or husband, as the case may be, separated from the employee by a decree or order of a competent Court;(ii)son or daughter or step-son or step-daughter of the employee and wholly dependent on him but does not include child or step-child who is no longer in anyway dependent on the employees or of whose custody the employee has been deprived by or under any law for the time being in force; and(iii)any other person related, whether by blood or marriage to the employee or to the employees wife or husband and wholly dependent on the employee;(f)"University" means the Dr. M.G.R. Medical University, Chennai.
