In this Act, unless the context otherwise requires,-- (a) "Chairperson" means the Chairperson of the Governing Council nominated under clause (a) of section 11; (b) "Dean", in relation to any Institute campus, means the Dean of such Institute campus; (c) "design" means a rational, logical and sequential innovative process for the purpose of transferring culture to viable products and services and for providing a competitive edge to products and services, and includes industrial design, communication design, textile and apparel design, lifestyle design, experiential design, exhibition design, craft and traditional sector design; 1 [(d) "Director", in relation to any Institute, means the Director of such Institute as appointed under section 18;] 2 [(e) "Fund", in relation to any Institute, means the Fund of such Institute as maintained under section 23;] 3 [(f) "Governing Council", in relation to any Institute, means the Governing Council of such Institute as constituted under section 11;] 4 [(g) "Institute" means any of the institutions mentioned in column (4) of the Schedule;] 5 [(h) "Institute campus" means the campus of an Institute as may be established by such Institute at any place within India or outside India;] (i) "notification" means a notification published in the Official Gazette; (j) "prescribed" means prescribed by rules made under this Act; 6 [(k) "Registrar" in relation to any Institute, means the Registrar of such Institute as appointed under section 20]; 7 [(ka) "Schedule" means the Schedule annexed to this Act;] 8 [(l) "Senate", in relation to any Institute, means the Senate of such Institute;] 9 [(m) "Society" means any of the societies registered under the Societies Registration Act, 1860 (21 of 1860), and mentioned in column (3) of the Schedule;] 10 [(n) "Statutes" and "Ordinances", in relation to any Institute, mean the Statutes and the Ordinances of such Institute made under this Act.]Open in Lexace · Ask the AI about this section
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