The Rajiv Gandhi National Institute of Youth Development Act, 2012

3. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "Academic Council" means the Academic Council of the Institute;

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

(c) "Chairperson" means a Chairperson to the Executive Council referred to in clause (a) of sub-section (2) of section 12;

(d) "Director" means the Director of the Institute referred to in clause (a) of section 21;

(e) "Executive Council" means the Executive Council of the Institute established under section 12;

(f) "existing Institute" means the Rajiv Gandhi National Institute of Youth Development, Sriperumbudur, established under the provisions of the Society Registration Act, 1860 (21 of 1860) and declared as deemed to be a University under section 3 of the University Grants Commission Act, 1956 (3 of 1956), and which is in existence immediately before the commencement of this Act;

(g) "Fund" means the fund of the Institute to be maintained under section 26;

(h) "Institute" means the Rajiv Gandhi National Institute of Youth Development incorporated under section 4;

(i) "notification" means the notification published in the Official Gazette;

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

(k) "Registrar" means the Registrar of the Institute referred to in section 23;

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

1. 19th November, 2012, vide notification No. S.O. 2747(E), dated 19th November, 2012, see Gazette of India, Extraordinary, Part II, sec. 3(ii).

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