In this Act, unless the context otherwise requires,-- (a) "Board" in relation to an Institute means the Board of Governors referred to in section 11; (b) "Chairperson" means the Chairperson of the Board; (c) "corresponding Institute" in relation to an Institute mentioned in column (2) of the Schedule, means an Institute as specified in column (3) of the said Schedule; (d) "Council" means the Council established under section 28; (e) "Director" means the Director of the Institute appointed under section 19; (f) "existing Institute" means an Institute mentioned in column (2) of the Schedule; (g) "Fund" means the Fund of the Institute to be maintained under section 33; (h) "Institute" means the Institute mentioned in column (3) of the Schedule; (i) "Member" means a Member of the Board and includes the Chairperson; (j) "notification" means a notification published in the Official Gazette; (k) "prescribed" means prescribed by rules made under this Act; (l) "Registrar" means the Registrar of the Institute appointed under section 20; (m) "Schedule" means the Schedule appended to this Act; (n) "Senate" means the Senate of the Institute referred to in section 16; (o) "Society" means the existing Institute registered as a Society under the Societies Registration Act, 1860 (21 of 1860); and (p) "Statutes and Ordinances" in relation to any Institute means, the Statutes and Ordinances of that Institute made under this Act.Open in Lexace · Ask the AI about this section
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