Section 2 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairman" means the Chairman of the Institute appointed under sub-section (1) of Section 22;(b)"Committee" means the Committee constituted under clauses (d) and (e) of Section 6;(c)"Director" means the Director of the Institute appointed under sub-section (1) of Section 23;(d)"Executive Council" means the Executive Council of the Institute constituted under Section 11;(e)"Fund" means the Fund of the Institute established under Section 25;(f)"General Council" means the General Council of the Institute constituted under Section 7;(g)"Institute" means the Maharshi Patanjali Sanskrit Sansthan established under Section 3;(h)"Regulations" means the regulations made by the Institute;(i)"School" means a State Government School and Private School including Pathshaia in which education is imparted in Sanskrit;(j)"State Government" means the Government of Madhya Pradesh.
