Section 2 in Regulations of the Tamil Nadu Agricultural University
2. Definitions.
(1)"Act" means Tamil Nadu Agricultural University Act, 1971 (Tamil Nadu Act 8 of 1971);(2)"Clause" means a sub-division of a Regulation;(3)"Competent Authority" means the authority empowered to exercise such powers under the Regulations and Rules of the University;(4)"Duty" includes services as a probationer or apprentice, provided that such service is followed by confirmation, without break;(5)"Employee" means a whole-time appointee in any post of the University;(6)"First Appointment" means appointment of a person for the first time either on a permanent or temporary basis in the University;(7)"Foreign Service" means service in which an employee receives his salary with the sanction of the competent authority of the University, from any source other than University Funds;(8)"Holiday" means a day prescribed or notified by the University as such or with reference to any particular office of the University;(9)"Honorarium" means a recurring or non-recurring payment granted to any person from the University Funds as remuneration for work of occasional or intermittent character;(10)"Leave Salary" means the Monthly amount paid by the University to an employee on leave;(11)"Lien" means the title of an employee to hold substantively or temporarily, either immediately or on the termination of a period or periods of absence, a permanent post;(12)"Month" means a calendar month. In calculating a period expressed in terms of months and days, complete Calendar month, irrespective of the number of days in each month, should be first calculated and the odd number of days calculated subsequently;(13)"Officiate"-A University employee officiate in a post when he performs the duties of a post in which another employee holds in lien. An employee may, however, be appointed to officiate in a vacant post on which no other employee hold a lieu;(14)"Pay" means the amount drawn monthly by an employee as the pay which has been sanctioned for the post held by him substantively or in any officiating capacity and including special pay or a personal pay, if any, but not other allowances;(15)"Permanent Post" means a post carrying a rate of pay sanctioned without limit of time; ,(16)"Personal Pay" means additional pay granted to an employee-(a)to save him from a loss of substantive pay in respect of a permanent post, due to a revision of pay or to any reduction of such substantive pay otherwise than as a disciplinary measure, or(b)in exceptional circumstances, or other personal considerations;(17)"Provident Fund" means the Provident Fund instituted and maintained under these Regulations;(18)"Subscribe" means a person eligible to subscribe to the Provident Fund under these Regulations;(19)"Subscription" means the sum paid to the Provident Fund by a subscriber under these Regulations;(20)"Subsistence Allowances" means a monthly allowance made to an employee who is not receipt of pay or leave salary;(21)"Substantive Pay" means the pay other than special pay, personal pay or emoluments classed as pay by the University, to which an employee is entitled to on account of a post to which he has been appointed substantively, or by reason of his substantive position in a cadre;(22)"Substantive Post" means a permanent post in the University;(23)"Temporary Post" means a post carrying a definite rate of pay sanctioned for a limited time;(24)"Tenure Post" means a permanent post which an individual employee may not hold for more than a limited period;(25)"Time-scale of pay" means the scale of pay which rises by periodical increments from a minimum to a maximum;(26)"Transfer" means movement of an employee from one post to another in the same station or from one station in which he is employed to another station, either to take up the duties of a new post or in consequence of a change of his head quarters.
