Section 2 in The Gujarat Professional Civil Engineers Act, 2006
2. Definitions.
- In this act, unless the context otherwise requires-(a)"Council" means the Gujarat Council of Professional Civil Engineers established under section 3;(b)"member" means a member of the Council;(c)"President" means the President of the Council;(d)"professional civil engineer" means a person whose name is for the time being entered in the register;(e)"recognised engineering institution" means any University established by law in India or other institution in India or outside India which imparts education in engineering and confers a degree or diploma in engineering and is by notification in the Official Gazette, recognised by the Council in consultation with the State Government;(f)"register" means the register of professional civil engineers maintained under section 16;(g)"registrar" means the registrar appointed under clause (a) of sub-section (1) of section 11;(h)"regulation" means a regulation made under section 35 by the Council;(i)"rules" means a rules made under section 34 by the State Government;(j)"Vice-President" means the Vice-President of the Council.
