3. Definitions.-

In this Act, unless the context otherwise requires,-

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

(b) "Chairperson", means the Chairperson of the Board;

(c) "Corresponding Institute", in relation to a society mentioned in column (2) of 4[the First Schedule, the Second Schedule and the Third Schedule] means the Institute as specified in column (3) of 4[the First Schedule, the Second Schedule and the Third Schedule];

(d) "Council", means the Council established under sub-section (1) of section 30 5[6 as the case may be];

(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 column (3) of 4[the First Schedule, the Second Schedule and the Third Schedule];

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

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

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

(k) "Schedule" means 1[the First Schedule, the Second Schedule and the Third Schedule];

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

(m) "Society" means any of the societies registered under the Societies Registration Act, 1860 (21 of 1860) and mentioned in column (2) of the 1[the First Schedule, the Second Schedule and the Third Schedule];

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

1. Subs. by Act 28 of 2012, s. 2, for "certain institutions of technology" (w.e.f. 7-6-2012).

2. Subs. by s. 3, ibid., for "National Institutes of Technology" (w.e.f. 7-6-2012).

3. 15th August, 2007, vide notification No. S.O. 1384(E), dated 9th August, 2007, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

4. Subs. by Act 9 of 2014, s. 2, for " the First Schedule and the Second Schedule" (w.e.f. 4-3-2014).

5. Ins. by Act 28 of 2012, s. 5 (w.e.f. 7-6-2012).

6. The words, brackets, figures and letter "or sub-section (1) of section 30A" omitted by Act 9 of 2014, s. 3 (w.e.f. 4-3-2014).

Back

Index

Next