Section 2 in Sri Venkatesware Institute of Medical Science University Act, 1995
2. Definitions.
- Definition In this Act, unless the context otherwise requires,(a)[ 'Chairman-cum-Chancellor' means Chairman-cum-Chancellor referred to in section 8;] [Substituted by Act No. 9 of 2013, dated 5.7.2013.](b)[ 'Director-cum-Vice-Chancellor' means the Director-cum-Vice-Chancellor appointed under section 17;] [Substituted by Act No. 9 of 2013, dated 5.7.2013.](c)'Fund' means the fund referred to in section 26,(d)'Governing Council' means Governing Council Constituted under section 9;(e)'Government' means the State Government of Andhra Pradesh;(f)'Institute' means Sri Venkateswara Institute of Medical Sciences, Tirupathi established under section 3;(g)'member' means a member of Sri Venkateswara Institute of Medical Sciences;(h)'notification' means a notification published in the Andhra Pradesh Gazette;(i)'prescribed' means prescribed by rules made by the Government under this Act;(j)'regulation' means a regulation made by the Institute under this Act;(k)'teacher' includes a Professor, Additional Professor' Associate Professor, Assistant Professor, Lecturer or any other person appointed under this Act for the conduct ox training, research, or imparting medical or paramedical education in the Institute ;(l)'University' means Sri Vonbatoswara Institute of Medical Sciences referred to in section 3.
