Section 2(1) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
(1)“prescribed” means prescribed by Statutes, Ordinances and Regulations madeunder this Act;(m)“Pro-Chancellor” means the Pro-Chancellor of the University;(n)“Pro-Vice-Chancellor” means the Pro-Vice-Chancellor of the University;(o)“Registrar” means the Registrar of the University;(p)“Research Council” means the Research Council of the University;(q)“School” means a School in the University established under this Act;(r)“State” means the State of Kerala;(s)“Statutes”, “Ordinance”, “Regulations” means respectively the Statutes,Ordinances and Regulations of the University made under this Act;(t)“Student “ means a person enrolled in the University for taking a course fora degree, diploma or other academic distinction duly instituted;(u)“Teacher” means a person appointed or recognized by the University for thepurpose of imparting instructions or conducting and guiding research or any other projector programme, and includes any other person who may be declared by Statutes to be ateacher;(v)“University” means the Thunchath Ezhuthachan Malayalam Universityestablished and incorporated under section 3 of this Act;(w)“Vice-Chancellor” means the Vice-Chancellor of the University.
