Section 3 in The Rajiv Gandhi National Institute of Youth Development Act, 2012
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic Council" means the Academic Council of the Institute;(b)"appointed day" means the date appointed under sub-section (2) of section 1 for coming into force of this Act;(c)"Chairperson" means a Chairperson to the Executive Council referred to in clause (a) of sub-section (2) of section 12;(d)"Director" means the Director of the Institute referred to in clause (a) of section 21;(e)"Executive Council" means the Executive Council of the Institute established under section 12;(f)"existing Institute" means the Rajiv Gandhi National Institute of Youth Development, Sriperumbudur, established under the provisions of the Society Registration Act, 1860 and declared as deemed to be a University under section 3 of the University Grants Commission Act, 1956, and which is in existence immediately before the commencement of this Act;(g)"Fund" means the fund of the Institute to be maintained under section 26;(h)"Institute" means the Rajiv Gandhi National Institute of Youth Development incorporated under section 4;(i)"notification" means the notification published in the Official Gazette;(j)"prescribed" means prescribed by rules made under this Act;(k)"Registrar" means the Registrar of the Institute referred to in section 23;(l)"Statutes" and "Ordinances" mean the Statutes and Ordinances of the Institute made under this Act.
