Section 3 in Sree Chitra Tirunal Institute For Medical Sciences And Technology, Trivandrum, Act, 1980
3. Definitions.-
In this Act, unless the context otherwise requires;-(a)"Chairman" means the Chairman of the Governing Body;(b)"Director" means the Director of the Institute;(c)"Fund" means the Fund of the Institute referred to in section 16;(d)"Governing Body" means the Governing Body of the Institute;(e)"Institute" means the institution known as the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum, incorporated under this Act;(f)"member" means a member of the Institute;(g)"President" means the President of the Institute;(h)"regulation" means a regulation made by the Institute;(i)"rule" means a rule made by the Central Government.
