In this Act, unless the context otherwise requires,-- (a) "appointed day" means the date of commencement of this Act; (b) "Chairperson" means the Chairperson of the Governing Body; (c) "Council" means the Indian Council of World Affairs incorporated under section 4; (d) "Director-General" means the Director-General of the Council; (e) "existing Council" means the Indian Council of World Affairs, a society registered under the Societies Registration Act, 1860 (21 of 1860) and functioning as such immediately before the appointed day; (f) "Fund" means the Fund of the Council referred to in section 18; (g) "Governing Body" means the Governing Body of the Council; (h) "member" means a member of the Council and includes the President and Vice-President; (i) "President" means the President of the Council; (j) "regulations" means the regulations made under this Act; (k) "rules" means the rules made under this Act; (l) "Vice-Presidents" means the Vice-Presidents of the Council.Open in Lexace · Ask the AI about this section
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