Section 2 in The Anna University of Technology, Chennai Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"academic year" means a period of twelve months commencing on such date as the Syndicate may specify in respect of all the colleges and institutions under the control of the University or any particular college thereof;(2)"affiliated college " means a college or institution, situate within the University area and affiliated to the University and providing courses of study in engineering, technology and allied sciences for admission to the examinations for degrees, diplomas or other academic distinctions of the University and includes a college deemed to be affiliated to the University under this Act and an autonomous college;(3)"aided college" means a college other than a Government college which receives aid out of the Government Funds;(4)"All India Council for Technical Education" means the Council established under Section 3 of the All India Council for Technical Education Act, 1987;(5)"appointed day" means such date as the Government may, by notification, appoint under sub-section (4) of Section 1;(6)"approved college" means a college situated within the University area and approved by the University and providing courses of study for admission to the examinations for titles and diplomas of the University and includes an institution deemed to be approved by the University under this Act;(7)"autonomous college " means any affiliated college designated as an autonomous college by the Syndicate of the University;(8)"chairman " means the chairman of a Faculty of the University;(9)"college " means a college or an institution established or maintained or approved by, or affiliated to, the University and providing any course of study or training in engineering, technology and allied sciences for admission to the examinations for degrees, diplomas or other academic distinctions of the University;(10)"constituent college" or "university college" means a college established or maintained by the University for providing any course of study or training in engineering technology and allied sciences for admission to the examination for degrees, diplomas or other academic distinctions;(11)"Director" means the head of research and development or the head of every centre of advanced study, as may be prescribed;(12)"Faculty" means a Faculty of the University;(13)"Government" means the State Government;(14)"hostel" means a unit of residence for the students of the University maintained or recognised by the University in accordance with the provisions of this Act and includes a hostel deemed to be recognised by the University under this Act;(15)"prescribed" means prescribed by the statutes, ordinances or regulations;(16)"Principal" means the head of an affiliated college;(17)"registered graduate" means a graduate registered under this Act;(18)"statutes", "ordinances" and "regulations" mean respectively, the statutes, ordinances and regulations of the University made or continued in force under this Act;(19)"teachers" mean such Assistant Professors, Associate Professors, Professors, Directors and other persons giving instruction in University departments, colleges or laboratories, in affiliated or approved colleges or in hostels and librarians and other like persons as may be declared by the statute to be teachers;(20)"teachers of the University" mean persons appointed by the University to give instructions on its behalf;(21)"University" means the Anna University of Technology, Chennai established under Section 3;(22)"University area" means the area comprising the districts of Chennai, Kancheepuram, Thiruvallur, Vellore, Thiruvannamalai and Villupuram in the State of Tamil Nadu;(23)"University centre" means any area within the University area containing one or more departments or colleges competent to engage in higher teaching and research work;(24)"University laboratory" means a laboratory maintained by the University, whether instituted by it or not, and intended for the carrying on, and advancement of, research work;(25)"University Assistant Professor", "University Associate Professor" or "University Professor" means an Assistant Professor, Associate Professor or Professor, respectively, appointed or deemed to be appointed as such by the University in the University departments, colleges and centres;(26)"University library" means a library maintained by the University, whether instituted by it or not.
