Definitions | Institutes of Technology Act, 1961 | Bare Acts | Law Library

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3. Definitions.

In this Act, unless the context otherwise requires,

(a) "Board", in relation to any Institute, means the Board of Governors thereof;

(b) "Chairman" means the Chairman of the Board;

(i) in relation to the society known as the Indian Institute of Technology, Bombay, the Indian Institute of Technology, Bombay;

7[(ia) in relation to the society known as the College of Engineering and Technology, Delhi, the Indian Institute of Technology, Delhi;]

8[(ib) in relation to the society known as the Indian Institute of Technology, Guwahati, Assam, the Indian Institute of Technology, Guwahati.]

1. 1st April, 1962, vide notification No. S.O. 929, dated 23rd March, 1962, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

2. Ins. by Act 29 of 1963, s. 2 (w.e.f. 13-9-1963).

3. Ins. by Act 35 of 1994, s. 2 (w.e.f. 1-9-1994).

4. Subs. by Act 16 of 2002, s. 2, for "Kanpur and the Indian Institute of Technology, Madras" (w.e.f. 21-9-2001).

5. Subs. by Act 34 of 2012, s. 2, for "and the Indian Institute of Technology, Roorkee" (w.e.f. 29-6-2012).

6. The words in brackets shall stand substituted (date to be notified) by Act 41 of 2016, s. 2 to read as under:

"the Indian Institute of Technology (Banaras Hindu University), Varanasi, the Indian Institute of Technology, Tirupati, the Indian Institute of Technology, Palakkad, the Indian Institute of Technology, Goa, the Indian Institute of Technology, Dharwad, the Indian Institute of Technology, Bhilai, the Indian Institute of Technology, Jammu and the Indian Institute of Technology (Indian School of Mines), Dhanbad".

7. Ins. by Act 29 of 1963, s. 3 (w.e.f. 13-9-1963).

8. Ins. by Act 35 of 1994, s. 3 (w.e.f. 1-9-1994).

(ii) in relation to the society known as the Indian Institute of Technology (Kanpur) Society, the Indian Institute of Technology, Kanpur, 1***

(iii) in relation to the society known as the Indian Institute of Technology, Madras, the Indian Institute of Technology Madras;

2[(iv) in relation to the University of Roorkee, Roorkee, the Indian Institute of Technology, Roorkee;]

3[(v) in relation to the society known as the Indian Institute of Technology, Bhubaneswar, the Indian Institute of Technology, Bhubaneswar;

(vi) in relation to the society known as the Indian Institute of Technology, Gandhinagar, the Indian Institute of Technology, Gandhinagar;

(vii) in relation to the society known as the Indian Institute of Technology, Hyderabad, the Indian Institute of Technology, Hyderabad;

(viii) in relation to the society known as the Indian Institute of Technology, Indore, the Indian Institute of Technology, Indore;

(ix) in relation to the society known as the Indian Institute of Technology, Rajasthan, the Indian Institute of Technology, Jodhpur;

(x) in relation to the society known as the Indian Institute of Technology, Mandi, the Indian Institute of Technology, Mandi;

(xi) in relation to the society known as the Indian Institute of Technology, Patna, the Indian Institute of Technology, Patna;

(xii) in relation to the society known as the Indian Institute of Technology, Punjab, the Indian Institute of Technology, Ropar;

(xiii) in relation to the Institute of Technology, Banaras Hindu University, referred to in Statute 25(A)(1) of the Statutes set out in the Schedule to the Banaras Hindu University Act, 1915 (16 of 1915), the Indian Institute of Technology (Banaras Hindu University), Varanasi;]

4[(xiv) in relation to the society known as the Indian Institute of Technology, Tirupati, the Indian Institute of Technology, Tirupati;

(xv) in relation to the society known as the Indian Institute of Technology, Palakkad, the Indian Institute of Technology, Palakkad;

(xvi) in relation to the society known as the Indian Institute of Technology, Goa, the Indian Institute of Technology, Goa;

(xvii) in relation to the society known as the Indian Institute of Technology, Dharwar, the Indian Institute of Technology, Dharwad;

(xviii) in relation to the society known as the Indian Institute of Technology, Bhilai, the Indian Institute of Technology, Bhilai;

(xix) in relation to the society known as the Indian Institute of Technology, Jammu, the Indian Institute of Technology, Jammu;

(xx) in relation to the society known as the Indian School of Mines, Dhanbad, the Indian Institute of Technology (Indian School of Mines), Dhanbad.]

1. The word "and" omitted by Act 16 of 2002, s. 3 (w.e.f. 21-9-2001).

2. Ins. by s. 3, ibid. (w.e.f. 21-9-2001).

3. Ins. by Act 34 of 2012, s. 3 (w.e.f. 29-6-2012).

4. The words in brackets shall stand inserted (date to be notified) by Act 41 of 2016, s. 3.

(d) "Council" means the Council established under sub-section (1) of section 31;

(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 section 2 and includes the Indian Institute of Technology, Kharagpur, incorporated under the Indian Institute of Technology (Kharagpur) Act, 1956 (5 of 1956);

1[(ga) "Institute of Technology, Banaras Hindu University" means the Institute of Technology, Banaras Hindu University, referred to in Statute 25(A)(1) of the Statutes set out in the Schedule to the Banaras Hindu University Act, 1915 (16 of 1915);]

2[(gb) "Indian School of Mines, Dhanbad" means the society known as the Indian School of Mines, Dhanbad;]

(h) "Registrar", in relation to any Institute, means the Registrar thereof;

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

(j) "society" means any of the following societies registered under the Societies Registration Act, 1860, (21 of 1860) namely:

(i) the Indian Institute of Technology, Bombay;

3[(ia) the College of Engineering and Technology, Delhi;]

4[(ib) the Indian Institute of Technology, Guwahati, Assam,]

(ii) the Indian Institute of Technology (Kanpur) Society;

(iii) the Indian Institute of Technology, Madras;

1[(iv) the Indian Institute of Technology, Bhubaneswar;

(v) the Indian Institute of Technology, Gandhinagar;

(vi) the Indian Institute of Technology, Hyderabad;

(vii) the Indian Institute of Technology, Indore;

(viii) the Indian Institute of Technology, Rajasthan;

(ix) the Indian Institute of Technology, Mandi;

(x) the Indian Institute of Technology, Patna;

(xi) the Indian Institute of Technology, Punjab;]

2[(xii) the Indian Institute of Technology, Tirupati;

(xiii) the Indian Institute of Technology, Palakkad;

(xiv) the Indian Institute of Technology, Goa;

(xv) the Indian Institute of Technology, Dharwad;

(xvi) the Indian Institute of Technology, Bhilai;

(xvii) the Indian Institute of Technology, Jammu;

(xviii) the Indian School of Mines, Dhanbad;]

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

1. Ins. by Act 34 of 2012, s. 3 (w.e.f. 29-6-2012).

2. The words in brackets shall stand inserted (date to be notified) by Act 41 of 2016, s. 3.

3. Ins. by Act 29 of 1963, s. 3 (w.e.f. 13-9-1963).

4. Ins. by Act 35 of 1994, s. 3 (w.e.f. 1-9-1994).

1[(l) "University of Roorkee" means the University of Roorkee established under the Roorkee University Act, 1947 (U.P. Act IX of 1948);]

2[(m) "zone", in relation to an Institute, means such group of States and Union territories as the Central Government may, by notification in the Official Gazette, specify.]

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