In this Act, unles the context otherwise requires,-- (a) "Appellate Board" means the Appellate Board established under section 32; (b) "assignment" means an assignment in writing by act of the parties concerned; (c) "Bench" means a Bench of the Appellate Board; (d) "Chairperson" means the Chairperson of the Appellate Board; (e) "commercial exploitation", in relation to Semiconductor Integrated Circuits Layout-Design, means to sell, lease, offer or exhibit for sale or otherwise distribute such semiconductor integrated circuit for any commercial purpose; (f) "convention country" means a country notified as such under section 93; (g) "Judicial Member" means a Member of the Appellate Board appointed as such under this Act, and includes the Chairperson or such Vice-Chairperson who possesses any of the qualifications specified in sub-section (3) of section 34; (h) "layout-design" means a layout of transistors and other circuitry elements and includes lead wires connecting such elements and expressed in any manner in a semiconductor integrated circuit; (i) "Member" means a Judicial Member or a Technical Member of the Appellate Board and includes the Chairperson and the Vice-Chairperson; (j) "notify" means to notify in the Semiconductor Integrated Circuit Journal published by the Registrar; (k) "prescribed" means prescribed by rules made under this Act; (l) "register" means the Register of Layout-Designs referred to in section 6; (m) "registered" (with its grammatical variations) means registered under this Act; (n) "registered layout-design" means a layout-design which is actually on the register; (o) "registered proprietor", in relation to a layout-design, means the person for the time being entered in the register as proprietor of the layout-design; (p) "registered user" means a person who is for the time being registered as such under section 25; (q) "Registrar" means the Registrar of Semiconductor Integrated Circuits Layout-Design referred to in section 3; (r) "semiconductor integrated circuit" means a product having transistors and other circuitry elements which are inseparably formed on a semiconductor material or an insulating material or inside the semiconductor material and designed to perform an electronic circuitry function; (s) "Technical Member" means a Member of the Appellate Board who is not a Judicial Member and includes the Chairperson or such Vice-Chairperson who possesses any of the qualifications specified in sub-section (4) of section 34; (t) "transmission" means transmission by operation of law, devolution on the personal representation of a deceased person or any other mode of transfer not being assignment; (u) "Vice-Chairperson" means the Vice-Chairperson of the Appellate Board; (v) any reference to the Semiconductor Integrated Circuits Layout-Design Registry shall be construed as including a reference to any office of the Semiconductor Integrated Circuits LayoutDesign Registry.Open in Lexace · Ask the AI about this section
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