Section 2 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires(a)'Board of Studies' means the Board of Studies established for the subject under this Act;(b)'Chancellor' means the Chancellor of the University(c)'Director' means the Director of the Institute ;(d)'Fund' means the fund of the University;(e)'Governing Council' means the Governing Council of the University constituted under this Act.(f)'Government' means the Government of Arunachal Pradesh.(g)Institute' means the Institutions established by the University or recognized/collaborated with the University.(h)'Member' means the member of the University.(i)'Notification' means Notification published in the Official Gazette(j)'Prescribed' means prescribed by rules made under this Act.(k)'Pro-Chancellor' means the Pro-Chancellor of the University.(l)'Registrar' means the Registrar of the University;(m)'Regulations' means the regulation made by the University under this Act.(n)'Schedule' means the Schedule appended to this Act.(o)'Trust' means the WIBP Trust registered under Indian Trusts Act, 1882.(p)'University' means the Indira Gandhi Technological and Medical Sciences University, Ziro established under section 3.(q)'Vice-Chancellor' means the Vice-Chancellor of the University.
