Section 3 in The Institutes of Technology Act, 1961
3. Definitions.
- In this Act, unless the context otherwise requires,--(a)"Board", in relation to any Institute, means the Board of Governors thereof;(b)"Chairman" means the Chairman of the Board;(c)"corresponding Institute" means,-(i)in relation to the society known as the Indian Institute of Technology, Bombay, the Indian Institute of Technology, Bombay.(ia)[ in relation to the society known as the College of Engineering and Technology, Delhi, the Indian Institute of Technology, Delhi,] [Inserted by Act 29 of 1963, Section 3 (w.e.f. 13-9-1963)](ib)[ in relation to the society known as the Indian Institute of Technology, Guwahati, Assam, the Indian Institute of Technology, Guwahati;"] [Ins by Act 35 of 1994, Section 3 (w.e.f. 1-9-1994)](ii)in relation to the society known as the Indian Institute of Technology (Kanpur) Society, the Indian Institute of Technology, Kanpur, [* *] [The word [and] omitted by Act 16 of 2002 (w.e.f. 28.3.2002) ](iii)in relation to the society known as the Indian Institute of Technology, Madras, [and] [Inserted by Act 16 of 2002 (w.e.f. 28.3.2002) ] the Indian Institute of Technology, Madras;(iv)[ in relation to the University of Roorkee, Roorkee, the Indian Institute of Technology, Roorkee] [Inserted by Act 16 of 2002 (w.e.f. 28.3.2002) ](v)[ in relation to the society known as the Indian Institute of Technology, Bhubaneswar, the Indian Institute of Technology, Bhubaneswar;[Inserted by Act No. 34 of 2012](vi)in relation to the society known as the Indian Institute of Technology, Gandhinagar, the Indian Institute of Technology, Gandhinagar;(vii)in relation to the society known as the Indian Institute of Technology, Hyderabad, the Indian Institute of Technology, Hyderabad;(viii)in relation to the society known as the Indian Institute of Technology, Indore, the Indian Institute of Technology, Indore;(ix)in relation to the society known as the Indian Institute of Technology, Rajasthan, the Indian Institute of Technology, Jodhpur;(x)in relation to the society known as the Indian Institute of Technology, Mandi, the Indian Institute of Technology, Mandi;(xi)in relation to the society known as the Indian Institute of Technology, Patna, the Indian Institute of Technology, Patna;(xii)in relation to the society known as the Indian Institute of Technology, Punjab, the Indian Institute of Technology, Ropar;(xiii)in relation to the Institute of Technology, Banaras Hindu University, referred to in Statute 25(A)(1) of the Statutes set out in the Schedule to the Banaras Hindu University Act, 1915, the Indian Institute of Technology (Banaras Hindu University), Varanasi;](xiv)[ in relation to the society known as the Indian Institute of Technology, Tirupati, the Indian Institute of Technology, Tirupati; [Inserted by Notification Act No. 41 of 2016.](xv)in relation to the society known as the Indian Institute of Technology, Palakkad, the Indian Institute of Technology, Palakkad;(xvi)in relation to the society known as the Indian Institute of Technology, Goa, the Indian Institute of Technology, Goa;(xvii)in relation to the society known as the Indian Institute of Technology, Dharwar, the Indian Institute of Technology, Dharwad;(xviii)in relation to the society known as the Indian Institute of Technology, Bhilai, the Indian Institute of Technology, Bhilai;(xix)in relation to the society known as the Indian Institute of Technology, Jammu, the Indian Institute of Technology, Jammu;(xx)in relation to the society known as the Indian School of Mines, Dhanbad, the Indian Institute of Technology (Indian School of Mines), Dhanbad.](d)"Council" means the Council established under sub-section (1) of section 31;(e)"Deputy Director", in relation to any Institute, means the Deputy Director thereof;(f)"Director", in relation to any Institute, means the Director thereof;(g)"Institute" means any of the Institutions mentioned in section 2 and includes the Indian Institute of Technology, Kharagpur, incorporated under the Indian Institute of Technology (Kharagpur) Act, 1956 (5 of 1956);(ga)[ "Institute of Technology, Banaras Hindu University" means the Institute of Technology, Banaras Hindu University, referred to in Statute 25(A)(1) of the Statutes set out in the Schedule to the Banaras Hindu University Act, 1915;] [Inserted by Act No. 34 of 2012](gb)[ "Indian School of Mines, Dhanbad" means the society known as the Indian School of Mines, Dhanbad;] [Inserted by Notification Act No. 41 of 2016.](h)"Registrar", in relation to any Institute, means the Registrar thereof;(i)"Senate", in relation to any Institute, means the Senate thereof;(j)"society" means any of the following societies registered under the Societies Registration Act, 1860 (21 of 1860), namely:-(i)the Indian Institute of Technology, Bombay;(ia)[ the College of Engineering and Technology, Delhi;] [Inserted by Act 29 of 1963, Section 3 (w.e.f. 13-9-1963)](ib)[ the Indian Institute of Technology, Guwahati, Assam;"] [Ins by Act 35 of 1994, Section 3 (w.e.f. 1-9-1994)](ii)the Indian Institute of Technology (Kanpur) Society;(iii)the Indian Institute of Technology, Madras;(iv)[ the Indian Institute of Technology, Bhubaneswar; [Inserted by Act No. 34 of 2012](v)the Indian Institute of Technology, Gandhinagar;(vi)the Indian Institute of Technology, Hyderabad;(vii)the Indian Institute of Technology, Indore;(viii)the Indian Institute of Technology, Rajasthan;(ix)the Indian Institute of Technology, Mandi;(x)the Indian Institute of Technology, Patna;(xi)the Indian Institute of Technology, Punjab;](xii)[ the Indian Institute of Technology, Tirupati; [Inserted by Notification Act No. 41 of 2016.](xiii)the Indian Institute of Technology, Palakkad;(xiv)the Indian Institute of Technology, Goa;(xv)the Indian Institute of Technology, Dharwad;(xvi)the Indian Institute of Technology, Bhilai;(xvii)the Indian Institute of Technology, Jammu;(xviii)the Indian School of Mines, Dhanbad;](k)"Statutes" and "Ordinances", in relation to any Institute, mean the Statutes and Ordinances of the Institute made under this Act.(l)[ "University of Roorkee" means the University of Roorkee established under the Roorkee University Act, 1947 (U.P. Act IX of 1948)] [Inserted by Act 16 of 2002 (w.e.f. 28.3.2002) ](m)[ "zone", in relation to an Institute, means such group of States and Union territories as the Central Government may, by notification in the Official Gazette, specify.] [Inserted by Act No. 34 of 2012]
