In this Act, unless the context otherwise requires,-- 1 [(a) "appointed day", in relation to an Institute mentioned in column (3) of the Schedule, means the date of its establishment as mentioned against it in column (4) of that Schedule;] (b) "Board" means the Board of Governors of 2 [an Institute] constituted under sub-section (3) of section 4; (c) "Chairperson" means the Chairperson of 2 [an Institute ] nominated under clause (a) of sub-section (3) of section (4); 3 [(ca) "Council" means the Council established under sub-section (1) of section 30A; ] (d) "Dean" means the Dean of 2 [an Institute ] appointed under section 17; (e) "Director" means the Director of 2 [an Institute ] appointed under section 16; (f) "Fund" means the fund of 2 [an Institute ] to be maintained under section 21; 4 [(g) "Institute" means any of the institutions mentioned in column (3) of the Schedule; (ga) "member" means a member of the Council nominated or elected under sub-section (2) of section 30A; (gb) "prescribed" means prescribed by rules made under this Act; (gc) "Schedule" means the Schedule to this Act; ] (h) "Senate" means the Senate of 2 [an Institute ] referred to in section 13; (i) "Society" means the National Institute of Pharmaceutical Education and Research Society, Sector-67, S.A.S. Nagar (Mohali), District Ropar, Punjab registered under the Societies Registration Act, 1860 (21 of 1860); (j) "Statutes" and "Ordinances" mean the Statutes and the Ordinances of 2 [an Institute ] made under this Act.Open in Lexace · Ask the AI about this section
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