- In this Act, unless the context otherwise requires,-(a)"Academic Committee" means the Academic Committee constituted under section 15;(b)"appointed day" means the date on which the Foundation is established under sub-section (1) of section 8;(c)"Board of Trustees" means the Board of Trustees managing the affairs of Kalakshetra under the 'scheme writ' approved by the Madras High Court in petition No. 716 of 1985;(d)"constituent units" means the units of Kalakshetra specified in the First Schedule;(e)"Director" means the Director appointed under sub-section (1) less of section 19,(f)"Finance Committee" means the Finance Committee constituted under sub-section (1) of section 17;(g)"Foundation" means the Kalakshetra Foundation established under sub-section (1) of section 8;(h)"Fund" means the Fund of the Foundation referred to in section 22;(i)"Governing Board` means the Governing Board constituted under section ;(j)"Kalakshetra", means the institution known as, Kalakshetra founded by the late Thirumathi Rukmini Devi Arundale, situated at Adyar, Madras, and includes its constituent units;(k)"notification" means a notification published in the Official Gazette;(l)"Member" means a Member of the Governing Board and includes the Chairperson thereof;(m)"prescribed" means prescribed by rules made under this Act;(n)"regulations" means regulations made under section 32;(o)"Schedule" means a Schedule annexed to this Act;(p)"State Government" means the Government of Tamil Nadu.
