Section 2 in Tamil Nadu Private Colleges (Regulation) Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"academic year" means the year commencing on the first day of June;(2)"college committee" , in relation to a private college, means the college committee referred to in section 11;(3)"competent authority" , in relation to any provision of this Act, means-(i)any University,(ii)authority, officer or person, empowered by the Government, by notification, to be the competent authority for the purposes of that provision and different competent authorities may be appointed for different provisions or for different areas or in relation to different classes of private colleges as may be specified in the notification;(4)"educational agency" , in relation to-(a)any minority college, means any person who, or body of persons which, has established and is administering or proposes to establish and administer such minority college; and(b)any other private college, means any person or body of persons permitted or deemed to be permitted under this Act to establish and maintain such other private college;(5)"Government" means the State Government;(6)"grant" means any sum of money paid as aid out of State Funds to any private college;(7)"minority college" means a private college of its choice established and administered, or administered by any such minority whether based on religion or language as has the right to do so under clause (1) of Article 30 of the Constitution;(8)"private college" means a college maintained by an educational agency and approved by, or affiliated to, a university but does not include a college-(a)established or administered or maintained by the Central Government or the Government or any local authority, or any University; or(b)giving, providing or imparting religious instruction alone, but not any other instructions;(9)"secretary" , in relation to a private college, means the secretary referred to in section 12;[(9-A) "special officer" means the special officer appointed under sub-section (1) of section 14-A;] [Inserted by Tamil Nadu Private Colleges (Regulation) Amendment Act, 1998 (Tamil Nadu Act 16 of 1998) with effect from 1st November 1998.](10)"teachers" means such Professors, Assistants Professors, Readers, Lecturers, Demonstrators, Tutors, Librarians and other like persons as may be declared to be teachers by the statutes framed under any law for the time being in force governing a University;(11)"Tribunal" means a Tribunal constituted under section 38 and having jurisdiction;(12)"University" means the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 1 28 of 1996).] University, the Madurai University or, as the case may be, any other University that may be established in the State of Tamil Nadu under any law.
