Section 2 in Tamil Nadu State Council for Higher Education Act, 1992
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"College" means any college or any institution maintained or approved by, or affiliated to, any University and providing courses of study for admission to the examination of the University and includes autonomous college;(b)"Council" means the Tamil Nadu State Council for Higher Education established under section 3;(c)"degree" means a degree in Art's, Science, Commerce, Teaching, Management Science, Oriental Languages, Engineering, Technology, Law or such other degree recognised by any University and includes a post-graduate degree;(d)"diploma" means any diploma awarded by any University, but does not include a certificate;(e)"Government" means the State Government;(f)"higher education" means education, whether professional, technical or otherwise, leading to the obtaining of any degree or diploma from any University;(g)"institution of higher education" means an institution conducting any course of study in higher education, which is approved as such by the Government in consultation with the Council;(h)"member" means a member of the Council and includes the Chairman, the Vice-Chairman, the Member-Secretary and the co-opted member;(i)"regulations" means the regulations made by the Council under this Act;(j)"University" means the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] University, the Annamalai University, the Madurai-Kamaraj University, the Anna University, the Bharathiar University, the Bharathidasan University, the Tamil University, the Mother Teresa Women's University, the Alagappa University, the Manonmaniam Sundaranar University or such other Universities that may be established in the State of Tamil Nadu under any law made by the Legislature of the State of Tamil Nadu to which the University Grants Commission Act, 1956 (Central Act 3 of 1956) applied;(k)"University Grants Commission" means the University Grants Commission established under section 4 of the University Grants Commission Act, 1956 (Central Act 3 of 1956).
