Section 2 in General Statutes of the Dr. M.G.R. Medical University
2. Definitions.
- In these statutes, unless a different intention appears from the subject or context, -(a)"The Laws" of the University means the provisions of the Act, the Statutes, the Ordinances and the Regulations;(b)"The Act" means the Dr. M.G.R. Medical University, Chennai Act, 1987 (Tamil Nadu Act 37 of 1987) and "section" means a section of the Act;(c)"The University" means the Dr. M.G.R. Medical University, Tamil Nadu as constituted under the Act;(d)"Officers, Authorities, University Professors, University Readers, University Lecturers, University Teachers, Servants" means, respectively, Officers, Authorities, Professors, Readers, Lecturers, Teachers and Servants of the University;(e)"The Gazette" means the Tamil Nadu Government Gazette;(f)"Clear days" means that the time is to be reckoned exclusive of both the first and the last days;(g)"Resolution" means substantive proposition originally moved or finally adopted;(h)"Motion" means anything moved either by way of resolution or amendment;All words and expressions used herein and defined in the Act shall have the meanings so defined.
