Section 3 — Definitions.

In this Act, unless the context otherwise requires,--- (a) "appointed day" means the date of establishment of the Institutes established under sub-section (2) of section 4; (b) "Board" , in relation to any Institute, means the Board of Governors referred to in sub-section (1) of section 14; (c) "Chairperson" means the Chairperson of the Board appointed under sub-section (2) of section 14; (d) "Co-ordination Forum" means the Co-ordination Forum established under sub-section (1) of section 38; (e) "Director" means the Director of the Institute; (f) "existing Institute" means the Institute mentioned in column (3) of the Schedule; (g) "industry partner" means an individual, or a trust established under the Indian Trusts Act, 1882, (2 of 1882) or a company established under the Companies Act, 2013 (18 of 2013) or society formed and registered under the Societies Registration Act, 1860 (21 of 1860) or a financial institution or a combination of one or more of such industry partners; (h) "Institute" means any of the institutions mentioned in column (5) of the Schedule and such other Institutes established under section 11; (i) "notification" means a notification published in the Official Gazette and the expression "notify" shall be construed accordingly; (j) "prescribed" means prescribed by rules made under this Act; (k) "public-private partnership" means such partnership under a scheme of the Central Government which provides for establishment of Institute involving collaboration between the Central Government, the State Government and industry partners; (l) "Schedule" means the Schedule to this Act; (m) "Senate", in relation to any Institute, means the Senate thereof; (n) "Statutes" and "Ordinances", in relation to any Institute, mean the Statutes and Ordinances of the Institute made under this Act.

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