Section 2 in Indraprastha Institute of Information Technology Delhi Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Senate" means the Senate of the Institute, an academic body;(b)"Academic staff" means such categories of staff as are designated by the Statues to be the academic staff of the Institute;(c)"Board of Governors" means the Board of Governors of the Institute;(d)"Institute" means the IIIT - Delhi as incorporated under this Act;(e)"Campus" means the unit established or constituted by the Institute for making arrangements for instruction, or research, or both;(f)"Chancellor", and "Director" means respectively the Chancellor and the Director of the Institute;(g)"Chairman" means the Chairman of the Board of Governors;(h)"Delhi" means the National Capital Territory of Delhi;(i)"Department" means a department of studies of the Institute;(j)"Employee" means any person appointed by the Institute;(k)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the Constitution;(l)"Hall" means a unit of residence or of corporate life for the students of the Institute;(m)"Lieutenant Governor" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 of the Constitution;(n)"Misconduct" means a misconduct prescribed by the Statutes;(o)"Prescribed" means a misconduct by the Statutes made under this Act;(p)"Statutes", "Ordinances" and "Regulations" means respectively the Statutes, Ordinances and Regulations of the Institute for the time being in force; and(q)"Institute teachers" means professors, associate professors and assistant professors and lecturers and such other persons as may be appointed for imparting instruction or conducting research in the Institute and are designated as teachers by the Statutes.
