3. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Chairman" means the Chairman of the Governing Body;

(b) "Director" means the Director of the Institute;

(c) "Fund" means the Fund of the Institute referred to in section 16;

(d) "Governing Body" means the Governing Body of the Institute;

(e) "Institute" means the institution known as the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum, incorporated under this Act;

(f) "member" means a member of the Institute;

(g) "President" means the President of the Institute;

(h) "regulation" means a regulation made by the Institute;

(i) "rule" means a rule made by the Central Government.

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