Section 2 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
2. Definitions
- In this Act, unless the context otherwise requires -(a)"affiliated institution", means an institution affiliated to the Board in respect of any course or courses of study in accordance with the provisions of this Act or the rules or the regulations made thereunder;(b)"All India Council for Technical Education", means the All India Council for Technical Education as set up by the Government of India;(c)"Board", means the Punjab State Board of Technical Education and Industrial Training established under section 3;(d)"Chairman", means the Chairman of the Board;(e)"Certificate", means a certificate awarded by the Board in respect of any course or courses of study in accordance with the provisions of this Act or the rules or the regulations made thereunder;(f)"Committee', means a committee constituted by the Board under section 19;(g)"diploma", means a diploma awarded to a person for successfully completing, in an affiliated institution such courses of study as may from time to time be specified by regulations;(h)"Government", means the Government of the State of Punjab in the Department of Technical Education and Industrial Training;(i)" Industrial training", means a training imparted to students in an institution of industrial training;(j)"Institution", means an institution imparting technical education or industrial training or both;(k)"member", means a member of the Board and includes the Chairman and Secretary thereof;(l)"prescribed", means prescribed by rules made under this Act;(m)"regulation", means a regulation made by the Board under this Act;(n)"rule", means a rule made by the Government under this Act;(o)"Secretary", means a Secretary to the Board;(p)"Section" means a section of this Act;(q)"State", means the State of Punjab;(r)"technical education", means programmes of education, research and training in engineering, technology, architecture, town-planning, management, pharmacy and applied arts and crafts and such other programmes or areas, as the Government may, by notification in the Official Gazette, declare from time to time.
