Section 2 in Tamil Nadu Teachers Education University Act, 2008
2. Definitions.
In this Act, unless the context otherwise requires-(a)"affiliated college" means any college situate within the University area and affiliated to the University and providing courses of study for admission to the examination for degrees of the University in teachers education and includes a college deemed to be affiliated to the University under this Act;(b)"autonomous college" means any college designated as an autonomous college by a Statute;(c)"college" means any college affiliated to the University and providing courses of study in teachers education approved by the National Council for Teachers Education;(d)"Government" means the State Government;(e)"hostel" means a unit of residence for the students of the University maintained or recognized by the University in accordance with the provisions of this Act and includes a hostel deemed to be recognized by the University under this Act;(f)"notified date" means the date specified in the notification issued under sub-section (4) of section 1;(g)"post-graduate college" means an affiliated college situate within the University area and providing post-graduate courses of study in teachers education leading up to 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)"statutes", "ordinances" and "regulations" mean, respectively, the statutes, ordinances and regulations of the University made or continued in force under this Act;(k)"teachers" mean such Lecturers, Readers, Assistant Professors, Professors and other persons giving instruction in affiliated colleges, or in hostels and Librarians as may be declared by the statutes to be teachers;(l)"University" means the Tamil Nadu Teachers Education University;(m)"University area" means the area to which this Act extends under sub-section (2) of section 1;(n)"University center" means any area within the University area containing one or more departments or colleges competent to engage in higher teaching and research works;(o)"University Grants Commission" means the Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act III of 1956);(p)"University Library" means a Library maintained by the University, whether instituted by it or not.
