- In this Act, unless the context otherwise requires,-(a)"approved college" means any college within University area 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;(b)"approved college" means any college within the University area approved by the University and providing courses of study for admission to the examinations for titles and diplomas and the Pre-University examination of the University and includes a college deemed to be approved by the University under this Act;(bb)[ "autonomous college" means any college designated as an autonomous college by statutes;] [This clause was inserted by section 2 of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).](c)"college" means any college or any institution maintained or approved by or affiliated to the University and providing courses of study for admission to the examinations of the University [and includes constituent colleges] [Included by Tamil Nadu Universities Laws (Amendment) Act, 1992 (Tamil Nadu Act No. 35 of 2002).](cc)[ "constituent college " means Government Arts College, Melur and Sri Meenakshi Government Arts College for Women, Madurai "] [Included by Tamil Nadu Universities Laws (Amendment) Act, 1992 (Tamil Nadu Act No. 35 of 2002).](d)"Government" means the State Government;(e)"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 and includes a hostel deemed to be recognised by the University under this Act;(f)"notified date" means the date specified in the notification issued by the Government under sub-section(4) of section 1;(g)"post-graduate college" means a University college or an affiliated college within the University area providing post-graduate courses of study leading upto the post-graduate degrees of the University;(h)"prescribed" means prescribed by this Act or the statutes, ordinances or regulations;(i)"Principal" means the head of a college;(j)"professional college" means a college established or maintained by the University or affiliated to the University and providing courses of study leading upto the professional degrees of the University;(k)"registered graduate" means a graduate registered under this Act;(l)"statutes", "ordinances" and "regulations" mean respectively, the statutes, ordinances and regulations of the University made or continued in force under this Act;(m)"teachers" means such lecturers, readers, assistant professors, professors and other persons giving instruction in University colleges or laboratories, in affiliated or approved colleges, or in hostels, and librarians as may be declared by the statutes to be teachers;(n)"teachers of the University" means persons appointed by the University to give instruction on its behalf;(o)"University" means the [Madurai-Kamaraj University] [This expression was substituted for the expression 'the Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of 1978) which was deemed to have come into force on the 22nd July 1978.];(p)"University area" means the area to which this Act extends under sub-section (2) of section 1;(q)"University Centre" means any area within the University area recognized by the Government on the recommendation of the University and containing one or more colleges competent to engage in higher teaching and research work and to promote University life in a manner calculated to prepare for the institution of a new University;(r)"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 upto the post-graduate and professional degrees;(s)"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;(t)"University Lecturer", "University Reader" or "University Professor" means Lecturer, Reader or Professor respectively appointed as such by the University;(u)"University library" means a library maintained by the University whether instituted by it or not.
