Section 2 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
2. Definitions.
(1)In these regulations unless the context otherwise requires, -(i)"Act" means the National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012 (38 of 2012);(ii)"Annexure" means the annexure to the Schedule to these regulations;(iii)"Chairperson" means the Chairperson of the Governing Body of the Institute;(iv)"Director" means the Director of the Institute;(v)"Fundamental Rules" means the fundamental rules as applicable to Central Government servants;(vi)"General Financial Rules" means the General Financial Rules,2005 framed by the Central Government for financial management and control;(vii)"NIMHANS" means the National Institute of Mental Health and Neuro-Sciences, Bangalore;(viii)"President" means the President of the Institute;(ix)"Receipt and Payment Rules" means Central Government Account (Receipts and Payments) Rules, 1983 of Central Government;(x)"rules" means the National Institute of Mental Health and Neuro-Sciences, Bangalore Rules, 2013;(xi)"Schedule" means the Schedule to these regulations;(xii)"Secretary" means Member-Secretary of the Institute and Governing Body;(xiii)"standing committees" and "ad hoc committees" means the respective standing and ad hoc committees constituted under sub-section 5 of Section 11 of the Act;"Supplementary Rules" means the Supplementary Rules as applicable to Central Government servants who are subject to Fundamental Rules.(2)Words and phrases used in these regulations and not defined but defined in the Act shall have the meanings respectively assigned to them.
