In this Act, unless the context otherwise requires,-- (a) "Academic Committee" means the Academic Committee constituted under section 15; (b) "appointed day" means the date on which the Foundation is established under sub-section (1) of section 8; (c) "Board of Trustees" means the Board of Trustees managing the affairs of Kalakshetra under the "scheme writ" approved by the Madras High Court in petition No. 716 of 1985; (d) "constituent units means the units of Kalakshetra specified in the First Schedule; (e) "Director" means the Director appointed under sub-section (1) of section 19; (f) "Finance Committee" means the Finance Committee constituted under sub-section (1) of section 17; (g) "Foundation" means the Kalakshetra Foundation established under sub-section (1) of section 8; (h) "Fund" means the Fund of the Foundation referred to in section 22; (i) "Governing Board" means the Governing Board constituted under section 11; (j) "Kalakshetra" means the institution known as Kalakshetra founded by the late Thirumathi Rukmini Devi Arundale, situated at Adyar, Madras, and includes its constituent units; (k) "notification" means a notification published in the Official Gazette; (l) "Member" means a Member of the Governing Board and includes the Chairperson thereof; (m) "prescribed" means prescribed by rules made under this Act; (n) "regulations" means regulations made under section 32; (o) "Schedule" means a Schedule annexed to this Act; (p) "State Government" means the Government of Tamil Nadu.Open in Lexace · Ask the AI about this section
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