- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council of the University;(ii)"affiliated college" means a college affiliated to the University in accordance with the provisions of this Act and the Statutes and in which instruction is provided in accordance with the provisions of the statutes, Ordinances and Regulations;(iii)"annual meeting" means one of the ordinary meetings of the Senate held every year under sub-section (1) of section 22 and declared by the Statutes to be the annual meeting of the Senate;(iv)"Appellate Tribunal" means the Appellate Tribunal constituted under sub-section (1) of section 72;(v)"Board of Studies" means a Board of Studies of the University;(vi)"Chancellor" means the Chancellor of the University;(vii)"college" means an institution maintained by, or affiliated to the University in which instruction is given in accordance with the provisions of the Statutes, Ordinances and Regulations;(viii)"department" means a department designated as such by the Ordinances or Regulations with reference to a subject or group of subjects;(ix)"educational agency" means any person or body of persons who or which establishes and maintains a private college or more than one private college;(x)"faculty" means a faculty of the University;(xi)"Government college" means a college maintained by the Government and affiliated to the University;(xii)"hostel" means a unit of residence for the students of the University or the colleges;(xiii)"non-teaching staff" of the University or a college means the employees of the University or that college, as the case may be, other than teachers;(xiv)"prescribed" means prescribed by the Statutes, Ordinances, Regulations, rules or bye-laws made under this Act;(xv)"principal" means the head of a college;(xvi)"private college" means a college maintained by an educational agency other than the Government or the University and affiliated to the University;(xvii)"Pro-Chancellor" means the Pro-Chancellor of the University;(xviii)"professional college" means a college in which instruction is given only in any one or more of the following subjects, namely:-• engineering and technology;• public administration;• allopathic medicine and paramedical subjects;• dental medicine;• ayurvedic medicine• homoeopathic medicine;• law;• educational studies;• imaging technology;• fashion technology and beauty culture;• biotechnology;• hotel management;• management studies;• forest and wood technology;• opto electronics;• industrial fisheries;• textile technology;• visual arts;• music;• pharmacological studies;• ceramic technology;• environmental studies;• computer science;• marine technology; and• any other subject to promote advanced knowledge in modern sicnece and technology which the University may deem fit to include in its educational programme.(xix)"Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the University;(xx)"recognised institution" means an institution for research or special studies, other than an affiliated college, recognised as such by the University;((xxi) ************************************************** )(xxii)"Senate" means the Senate of the University;(xxiii)"State" means the State of Kerala ;(xxiv)"Statutes" , "Ordinances", "Regulations", "bye-law", and "rules" means, respectively, the Statutes, Ordinances, Regulations, bye-laws and rules of the University;(xxv)"student" means a part-time or full-time student receiving instruction or carrying on research in any of the University departments, colleges or recognised institutions;(xxvi)"Students' Council" means the Students' Council of the University;(xxvii)"Syndicate" means the Syndicate of the University;(xxviii)"teacher" means a principal, professor, associate professor assistant professor, reader, lecturer, instructor or such other person imparting instruction or supervising research in any of the colleges or recognised institutions and whose appointment has been approved by the University;(xxix)"teacher of the University" means a person employed as teacher in any institution maintained by the University:[(xxix A) 'Un-aided college' means a private college which is not entitled to any financial assistance from the Government or the University] [Inserted by Act No. 14 of 2001.].(xxx)"University" means the Kannur University constituted under this Act;(xxxi)"University area" means the area to which the jurisdiction of the University extends under sub-section (1) of section 4;(xxxii)"University Fund" means the Kannur University Fund established under subsection (1) of section 48;(xxxiii)"Vice-Chancellor" means the Vice-Chancellor of the University.
