.In this Act, unless the context otherwise requires,- (a) "Board", in relation to any Institute, means the Board of Governors thereof; (b) "Chairperson", means the Chairperson of the Board; (c) "Corresponding Institute", in relation to a society mentioned in column (2) of 1 [the First Schedule, the Second Schedule and the Third Schedule] means the Institute as specified in column (3) of 1 [the First Schedule, the Second Schedule and the Third Schedule]; (d) "Council", means the Council established under sub-section (1) of section 30 2 [ 3 *** 4 *** as the case may be]; (e) "Deputy Director", in relation to any Institute, means the Deputy Director thereof; (f) "Director", in relation to any Institute, means the Director thereof; (g) "Institute" means any of the Institutions mentioned in column (3) of 1 [the First Schedule, the Second Schedule and the Third Schedule]; (h) "Notification" means a notification published in the Official Gazette; (i) "Prescribed" means prescribed by rules made under this Act; (j) "Registrar" in relation to any Institute, means the Registrar thereof; (k) "Schedule" means 5 [the First Schedule, the Second Schedule and the Third Schedule]; (l) "Senate" in relation to any Institute, means the Senate thereof; (m) "Society" means any of the societies registered under the Societies Registration Act, 1860 (21 of 1860) and mentioned in column (2) of the 5 [the First Schedule, the Second Schedule and the Third Schedule]; (n) "Statutes and Ordinances", in relation to any Institute, means the Statutes and Ordinances of that Institute made under this Act.Open in Lexace · Ask the AI about this section
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