Section 2 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
2. Definitions.
(1)In these Statutes unless the context otherwise requires -(a)"Act" means the Institutes of Technology Act, 1961 (59 of 1961)(b)"Authorities", `Officers' and `Professors' respectively means the authorities, officers and professors of the Institute;(c)`Building and Works Committee' means the Building and Works Committee of the Institute;(d)"Centre" or "School" means an Academic Centre or School so established to carry out and facilitate academic or research activities or both leading to Bachelor's or Master's or Ph.D. degree;(e)"Central Government" means the Government of India;(f)"Chief Warden" in relation to the Hostels, means the Chief Warden thereof;(g)"Dean" means the Dean appointed by the Director;(h)"Department" means an Academic Department established to impart instructions and for carrying out research activities leading to Bachelor's or Master's degree or both and Ph.D. degrees;(i)"Finance Committee" means the Finance Committee of the institute;(j)"Head" in relation to a Department or Centre or School means the Head thereof;(k)"Hostel" means a Hostel for the residence of the students of the Institute ;(l)"Institute" means the Institute known as the Indian Institute of Technology (Indian School of Mines) Dhanbad, incorporated under the Act;(m)"Ordinances" means the Ordinances of the Institute;(n)"Senate" means the Senate of the Institute;(o)"Service Centre" means an Academic Service Centre so established to provide infrastructural or scientific or both and technical support to further and enhance academic and research activities;(p)"Warden" in relation to a Hostel of the Institute means a Warden thereof(2)Words and expressions used herein and not defined or defined in the Act shall have the same meanings assigned to them in the Act.
