3. Definitions.

In this Act, unless the context otherwise requires,

(a) "Academic Committee" means the Academic Committee constituted under section 15;

(b) "appointed day" means the date on which the Foundation is established under sub-section (1) of section 8;

(c) "Board of Trustees" means the Board of Trustees managing the affairs of Kalakshetra under the scheme writ approved by the Madras High Court in petition No. 716 of 1985;

(d) "constituent units" means the units of Kalakshetra specified in the First Schedule;

(e) "Director" means the Director appointed under sub-section (1) of section 19;

(f) "Finance Committee" means the Finance Committee constituted under sub-section (1) of section 17;

(g) "Foundation" means the Kalakshetra Foundation established under sub-section (1) of section 8;

(h) "Fund" means the Fund of the Foundation referred to in section 22;

(i) "Governing Board" means the Governing Board constituted under section 11;

(j) "Kalakshetra" means the institution known as Kalakshetra founded by the late Thirumathi Rukmini Devi Arundale, situated at Adyar, Madras, and includes its constituent units;

(k) "notification" means a notification published in the Official Gazette;

(l) "Member" means a Member of the Governing Board and includes the Chairperson thereof;

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

(n) "regulations" means regulations made under section 32;

(o) "Schedule" means a Schedule annexed to this Act;

(p) "State Government" means the Government of Tamil Nadu.

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