Section 2 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
2. Definitions.
- In the Act, unless the context otherwise requires,-(a)'Teacher' means a professor, so appointed by the Governing Council from among the faculty of the institute, to assist the Director in all his functions;(b)'Director' means the Director of the Institute appointed under Section 17;(c)'Fund' means the fund of the Institute referred to in Section 27;(d)'Governing Council' means Governing Council of the Institute constituted under Section 9;(e)'Government' means the State Government of Andhra Pradesh;(f)'Institute' means the semi-autonomous Institute notified under Section 3;(g)'General Hospital' means the teaching General/Dental Hospital attached or affiliated to Government Medical/ Dental Colleges or Institutes of Medical/Dental Sciences;(h)'Member' means a member of the institute;(i)'Notification' means a notification published in the Andhra Pradesh Gazette;(j)'Prescribed' means prescribed by rules or regulations made under this Act;(k)'President' means the President of the Institute referred to in Section 8;(l)'Regulation' means a Regulation made by the Institute under this Act;(m)'Teacher' means and includes a Professor, Associate Professor, Assistant Professor, Tutor, Demonstrator, or any person appointed under this Act, for the conduct of training, research or imparting medical/dental education including undergraduate and post graduate courses or paramedical education in the Institute.
