Section 2 in The Niramoy Group Of Institutions Acquisition Act, 1982
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force;(b)"the Institution" means the Niramoy Group of Institutions, namely, the Niramoy T.B. Sanatorium, Giridanga in the district of Birbhum, the Niramoy Polyclinic and Research Foundation, Gariahat Road, Calcutta - 19, the Niramoy Chest Clinic, 70, Ganesh Chandra Avenue, Calcutta-13 and the Niramoy Chest Clinic, 2, Asutosh Mukherjee Road, Calcutta-20, together with the indoor beds and provisions for outdoor services and dispensaries attached thereto and used in connection therewith and includes all lands and buildings, equipments, stores, drugs and other articles used in connection therewith as accessories to or adjuncts of the said Niramoy Group of Institutions run under the auspices of the General Council of Niramoy with head office at 78/1, Rafi Ahmed Kidwai Road, Calcutta-13;(b1)[ "Board of directors" has the same meaning as in clause (6) of section 2 of the Companies Act, 1956;] [Clauses (b1) to (b6) inserted by W. B. Act 18 of 1991.](b2)[ "company" means a company as defined in section 3 of the Companies Act, 1956;] [Clauses (bl) to (b6) inserted by W. B. Act 18 of 1991.](b3)[ "director" has the same meaning as in clause (13) of section 2 of the Companies Act, 1956;] [Clauses (bl) to (b6) inserted by W. B. Act 18 of 1991.](b4)[ "existing joint sector company" means a joint sector company which is carrying on business on the date of coming into force of the Niramoy Group of Institutions Acquisition (Amendment) Act, 1991;] [Clauses (bl) to (b6) inserted by W. B. Act 18 of 1991.](b5)[ "joint sector company" means a company in relation to which fifty per cent, of directors of the Board of Directors is nominated by the State Government;] [Clauses (bl) to (b6) inserted by W. B. Act 18 of 1991.](b6)[ "new joint sector company" means a joint sector company formed and registered on or after the date of coming into force of the Niramoy Group of Institutions Acquisition (Amendment) Act, 1991;] [Clauses (bl) to (b6) inserted by W. B. Act 18 of 1991.](c)"notification" means a notification published in the Official Gazette;(d)"prescribed" means prescribed by rules made under this Act.
