3. Definitions.-

In this Act, unless the context otherwise requires,-

(a)-Chairperson means the Chairperson of the Governing Council nominated under clause (a) of section 11;

(b)-Dean, in relation to any Institute campus, means the Dean of such Institute campus;

(c)-design means a rational, logical and sequential innovative process for the purpose of transferring culture to viable products and services and for providing a competitive edge to products and services, and includes industrial design, communication design, textile and apparel design, lifestyle design, experiential design, exhibition design, craft and traditional sector design;

(d)-Director means Director of the Institute, as appointed under section 18;

(e)-Fund means the Fund of the Institute maintained under section 23;

(f)-Governing Council means the Governing Council of the Institute, as constituted under section 11;

(g)-Institute means the National Institute of Design, Ahmedabad, incorporated under section 4;

(h)-Institute campus means the campus of the Institute located at Bengaluru in the State of Karnataka and Gandhinagar in the State of Gujarat, or such other campus as may be established by the Institute at any place within India or outside India;

(i)-notification means a notification published in the Official Gazette;

(j)-prescribed means prescribed by rules made under this Act;

(k)-Registrar means Registrar of the Institute;

(l)-Senate means the Senate of the Institute;

(m)-Society means the National Institute of Design, Ahmedabad, registered as a society under the Societies Registration Act, 1860 (21 of 1860);

(n)-Statutes and-Ordinances mean the Statutes and the Ordinances of the Institute made under this Act.

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