Section 3 in The National Institutes of Technology, Science Education and Research, 2007
3. Definitions. - In this Act, unless the context otherwise requires,
(a)"Board", in relation to any Institute, means the Board of Governors thereof;(b)"Chairperson" means the Chairperson of the Board;(c)"Corresponding Institute", in relation to a society mentioned in column (2) of the [the First Schedule, the Second Schedule and the Third Schedule] [Substituted for the words "the First Schedule and the Second Schedule" by Act No. 9 of 2014], means the Institute as specified in column (3) of the [the First Schedule, the Second Schedule and the Third Schedule] [Substituted for the words "the First Schedule and the Second Schedule" by Act No. 9 of 2014];(d)"Council" means the Council established under sub-section (1) of section 30 [***] [Inserted by Act No. 28 of 2012], as the case may be];(e)"Deputy Director", in relation to any Institute, means the Deputy Director thereof;(f)"Director", in relation to any Institute, means the Director thereof;(g)"Institute" means any of the Institutions mentioned in column (3) of [the First Schedule, the Second Schedule and the Third Schedule] [Substituted for the words "the First Schedule and the Second Schedule" by Act No. 9 of 2014];(h)"notification" means a notification published in the Official Gazette;(i)"prescribed" means prescribed by rules made under this Act;(j)"Registrar", in relation to any Institute, means the Registrar thereof;(k)"Schedule" means [the First Schedule, the Second Schedule and the Third Schedule] [Substituted for the words "the First Schedule and the Second Schedule" by Act No. 9 of 2014] annexed to the Act;(l)"Senate", in relation to any Institute, means the Senate thereof;(m)"Society" means any if the societies registered under the Societies Registration Act, 1860 (21 of 1860) and mentioned in column (2) of [the First Schedule, the Second Schedule and the Third Schedule] [Substituted for the words "the First Schedule and the Second Schedule" by Act No. 9 of 2014];(n)"Statutes" and "Ordinances", in relation to any Institute, means the Statutes and Ordinances of that Institute made under this Act.
