In this Act, unless the context otherwise requires.-- (a) "Institute" means the Indian Statistical Institute registered under the Societies Registration Act, 1860 (21 of 1860); (b) "memorandum" means the memorandum of association of the Institute filed with the Registrar of Joint-Stock Companies under the Societies Registration Act, 1860 (21 of 1860); (c) "rules and regulations" includes any rule or regulation (by whatever name called) which the Institute is competent to make in the exercise of the powers conferred on it under the Societies Registration Act, 1860 (21 of 1860), but shall not include any bye-laws or standing orders made under the rules and regulations for the conduct of its day-to-day administration.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.