Section 1 in Tamil Nadu Dr. Ambedkar Law University Statutes
1. Statutes.
- In the laws of the University, unless the context otherwise requires, -(a)"The Act" means The Tamil Nadu Dr. Ambedkar Law University Act, 1996, and "section" means a section of the Act;(b)"Clear days" means that the time is to be reckoned exclusive of both the first and the last days;(c)"The Gazette" means the Tamil Nadu Government Gazette;(d)"The Laws" of the University means provisions of the Act, and the rules laid down in the statutes the ordinances and the regulations;(e)"Motion" means anything moved either by way of resolution or amendment;(f)"Officers", "Authorities", "Professors", "Readers", "Lecturers", "Teachers" and "Servants" , "Authorities", "Professors", "Readers", "Lecturers", "Teachers" and "Servants" mean respectively Officers, Authorities, Professors, Readers, Lecturers, Teachers and Servants of the University;(g)"Resolution" means substantive proposition originally moved and finally adopted;
