Section 2 in The Nirma University of Science and Technology Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the University constituted under Section 14;(b)"Board" means the Board of Governors of the University constituted under Section 10;(c)"Chairman" means the Chairman of the Board appointed under Section 11;(d)"Deans" mean the Deans of the University appointed under Section 21;(e)"Director" means the Director of the University appointed under Section 18;(f)"Executive Registrar" means Executive Registrar of the University-appointed under Section 20;(g)"Finance Committee" means Finance Committee of the University constituted under Section 16;(h)"Foundation" means the Nirma Education and Research Foundation, Ahmedabad;(i)"Patron Trustee" means the Patron Trustee of the Nirma Education and Research Foundation, Ahmedabad;(j)"President" means the President of the University appointed under Section(k)"Prescribed" means prescribed by the regulations;(l)"Regulations" means the Regulations of the University made under Section 32;(m)"Society" means the Nirma Education and Research Foundation, Ahmedabad, a society registered under the Societies Registration Act, 1860 (XXI of 1860);(n)"Trust" means the Nirma Education and Research Foundation, Ahmedabad registered under the Societies Registration Act, 1860 (XXI of 1860) and the Bombay Public Trust Act, 1950 (Bombay 29 of 1950);(O)"University" means the Nirma University of Science and Technology, Ahmedabad, Gujarat, a University established under Section 3.
