Section 2 — Definitions.

In this Act, unless the context otherwise requires,-- (a) "appointed date" means such date as the Central Government may, by notification, appoint under sub-section (2) of section 1; (b) "Chief Executive Officer" means the Chief Executive Officer of the Foundation; (c) "Committees" means the Committees of the Executive Council referred to in section 12; (d) "Executive Council" means the Council constituted under sub-section (1) of section 7; (e) "Foundation" means the Anusandhan National Research Foundation established under section 3; (f) "Funds" means the Funds referred to in sub-section (2) of section 13; (g) "Governing Board" means the Governing Board of the Foundation constituted under section 5; (h) "Member" means a Member of the Governing Board or the Executive Council and includes the President, Vice-President and Chairperson, as the case may be; (i) "notification" means the notification published in the Official Gazette and the expression "notified" shall be construed accordingly; (j) "prescribed" means prescribed by rules made under this Act; and (k) "regulations" means the regulations made by the Executive Council under this Act.

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