The Science and Engineering Research Board Act, 2008

2. Definitions. -

In this Act, unless the context otherwise requires,-

a.   "Board" means the Science and Engineering Research Board constituted under sub-section (1) of section 3;

b.   "Chairperson" means the Chairperson of the Board;

c.   "Fund" means the Fund for Science and Engineering Research constituted under sub-section (1) of section 10;

d.   "member" means a member of the Board and includes the Chairperson;

e.   "Oversight Committee" means the Oversight Committee of Experts constituted under sub-section (1) of section 5;

f.   "prescribed" means prescribed by rules made under this Act;

g.   "Secretary" means the Secretary of the Board appointed under sub-section (1) of section 4.

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