3. Definitions.-In this Act, unless the context otherwise requires,-

(a) "Board", in relation to any Institute, means the Board of Governors referred to in sub-section (1) of section 13;

(b) "Chairperson" means the Chairperson of the Board of Governors appointed under sub-section (2) of section 13;

(c) "Council" means the Council established under sub-section (1) of section 40;

(d) "Director" means the Director of the Institute;

(e) "existing Institute" means the institute mentioned in column (3) of the Schedule;

(f) "Institute" means any of the institutions mentioned in column (5) of the Schedule;

(g) "prescribed" means prescribed by rules made under this Act;

(h) "Schedule" means the Schedule to this Act;

(i) "Senate", in relation to any Institute, means the Senate thereof;

(j) "Statutes" and "Ordinances", in relation to any Institute, means the Statutes and Ordinances of the Institute made under this Act.

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