Section 2 — Definitions.

In this Act, unless the context otherwise, requires,-- 1 [(a) "corresponding Institute" means the Institutes referred to in column (3) of the Table given under section 27A; (aa) "existing Institute" means the All-India Institute of Medical Sciences,-- (i) established under sub-section (1) of section 3, before the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012 (37 of 2012); and (ii) located at New Delhi, as required under section 12 as it stood before such commencement; (ab) "Fund" means the Fund of the Institute referred to in section 16; (b) 'Governing Body' means the Governing Body of the Institute; (c) Institute means the All-India Institute of Medical Sciences established under section 3 2 [and includes the corresponding Institutes and other Institutes which may be established on and after the commencement of the All-India Institute of Medical Sciences (Amendment) Act, 2012 (37 of 2012)] ; (d) 'member' means a member of the Institute; (e) 'regulation' means a regulation made by the Institute; (f) 'rules' means a rule made by the Central Government. 2 [(g) "society" means the society referred to in column (2) of the Table given under section 27A.]

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