The Indian Council of World Affairs Act, 2001

3. Definitions.-

In this Act, unless the context otherwise requires,-

a.   "appointed day" means the date of commencement of this Act;

b.   "Chairperson" means the Chairperson of the Governing Body;

c.   "Council" means the Indian Council of World Affairs incorporated under section 4;

d.   "Director-General" means the Director-General of the Council;

e.  "existing Council" means the Indian Council of World Affairs, a society registered under the Societies Registration Act, 1860 (21 of 1860) and functioning as such immediately before the appointed day;

f.   "Fund" means the Fund of the Council referred to in section 18;

g.   "Governing Body" means the Governing Body of the Council;

h.   "member" means a member of the Council and includes the President and Vice-President;

i.   "President" means the President of the Council;

j.   "regulations" means the regulations made under this Act;

k.   "rules" means the rules made under this Act;

l.   "Vice-Presidents" means the Vice-Presidents of the Council.

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