Section 2 in Institute of Infrastructure, Technology, Research and Management Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Academic Council" means the Academic Council of the University constituted under section 15;(ii)"Board" means the Board of Governors of the University constituted under section 12;(iii)"Chairman" means the Chairman of the University appointed under section 10;(iv)"Dean" means the Deans of the faculties of the University appointed under section 24;(v)"Director" means the Directors of the University Schools appointed under section 23;(vi)"Director General" means the Director General of the University appointed under section 19;(vii)"Finance Committee" means the Finance Committee of the University constituted under section 17;(viii)"prescribed" means prescribed by regulations;(ix)"Registrar" means Registrar of the University appointed under section 22;(x)"Regulations" means regulations of University made under section 36;(xi)"State Government" means Government of Gujarat;(xii)"University" means the Institute of Infrastructure, Technology, Research And Management established and incorporated under section 3;(xiii)"University School" means any school or centre established and maintained by the University for research, studies, etc.
