3. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "appointed day" means the date appointed under sub-section (2) of section (1) for coming into force of this Act;

(b) "Board" means the Board of Governors of the Institute constituted under sub-section (1) of section 5;

(c) "Chairperson" means the Chairperson of the General Council;

(d) "Director" means the Director of the Institute appointed under section 20;

(e) "fund" means the fund of the Institute to be maintained under section 24;

(f) "General Council" means the General Council established under sub-section (1) of section 15;

(g) "Institute" means the Rajiv Gandhi Institute of Petroleum Technology incorporated under section 4;

(h) "President" means the President of the Board appointed under clause (a) of sub-section (1) of section 5;

(i) "Registrar" means the Registrar of the Institute referred to in section 21;

(j) "Senate" means the Senate of the Institute referred to in section 17;

(k) "Society" means the Rajiv Gandhi Institute of Petroleum Technology Society, Jais District-Rae Bareli, Uttar Pradesh registered under the Societies Registration Act, 1860 (21 of 1860); and

(l) "Statutes" and "Ordinances" mean, respectively, the Statutes and Ordinances of the Institute made under this Act.

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