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Union of India - Section

Section 3 in The National Institute Of Pharmaceutical Education And Research Act,1998

3. Definitions.

- In this Act, unless the context otherwise requires-
(a)“appointed day”, in relation to an Institute mentioned in column (3) of the Schedule, means the date of its establishment as mentioned against it in column (4) of that Schedule;
(b)"Board" means the Board of Governors of an Institute constituted under sub-section (3) of section 4;
(c)"Chairperson" means the Chairperson of an Institute nominated under clause (a) of sub-section (3) and section (4);
(ca)“Council” means the Council established under sub-section ( 1) of section 30A;
(d)"Dean" means the Dean of an Institute appointed under section 17;
(e)"Director" means the Director of an Institute appointed under section 16;
(f)"Fund" means the fund of an Institute to be to be maintained under section 21;
(g)[“Institute” means any of the institutions mentioned in column (3) of the Schedule;
(ga)“member” means a member of the Council nominated or elected under sub-section (2) of section 30A;
(gb)“prescribed” means prescribed by rules made under this Act;
(gc)“Schedule” means the Schedule to this Act;
(h)"Senate" means the Senate of an Institute refereed to in section 13;
(i)"Society" means the National Institute of Pharmaceutical Education and Research Society, Sector-67, S.A.S. Nagar (Mohali), District Ropar, Punjab registered under the Societies Registration Act, 1860;
(j)"Statutes" and "Ordinances" means the Statutes and the Ordinances of an Institute made under this Act.
Prior to substitute in clause (g) of section 3 read as;(g) "Institute" means the National Institute of pharmaceutical Education and Research establish under sub-section (1) of section 4;