- In this Act, unless the context otherwise requires,-(a)[ "appointed day" means such date as the Government may, by notification, appoint under sub-section (2) of Section 1; [Clauses (a), (aa), (ab), (ac), (ad), (ae), (b), (c) and (d) substituted by Act No. 24 of 2010, dated 11.6.2010.](b)"constituent college" means any institution specified in Schedule I;(c)"Dean" means the Dean of each Faculty;(d)"Director" means the head of a constituent college, the head of research and development or the head of every centre of Advanced Study, as may be prescribed;](e)"Faculty" means a Faculty of the University;(f)"Government" means the State Government;(g)"hostel" means a unit of residence for students of the University maintained or recognized by it either as a part of, or separate from, a constituent college;(h)"Prescribed" means prescribed by the statutes, ordinances or regulations made under this Act;[* * *] [Clause (ha) omitted by Act No. 24 of 2010, dated 11.6.2010.](i)"State" means the State of Tamil Nadu;(j)"regulations", "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 Assistant Professors, Associate Professors, Professors, Deans, Directors and other like persons as may be declared by the statutes to be teachers;] [Substituted by Act No. 24 of 2010, dated 11.6.2010.](l)"University" means the [Anna University] [Substituted by Tamil Nadu Universities Laws (Amendment) Act, 1982 (Tamil Nadu Act 26 of 1981).] established under section 3;[* * *] [Clause (m) omitted by Act No. 24 of 2010, dated 11.6.2010.]
