Section 3 in The Rajiv Gandhi Institute Of Petroleum Technology Act, 2007
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date appointed under sub-section (2) of section 1 for coming into force of this Act;(b)"Board" means the Board of Governors of the Institute constituted under sub-section (1) of section 5;(c)"Chairperson" means the Chairperson of the General Council;(d)"Director" means the Director of the Institute appointed under section 20;(e)"fund" means the fund of the Institute to be maintained under section 24;(f)"General Council" means the General Council established under sub-section (1) of section 15;(g)"Institute" means the Rajiv Gandhi Institute of Petroleum Technology incorporated under section 4;(h)"President" means the President of the Board appointed under clause (a) of sub-section (1) of section 5;(i)"Registrar" means the Registrar of the Institute referred to in section 21;(j)"Senate" means the Senate of the Institute referred to in section 17;(k)"Society" means the Rajiv Gandhi Institute of Petroleum Technology Society, Jais, District - Rae Bareli, Uttar Pradesh registered under the Societies Registration Act, 1860; and(l)"Statutes" and "Ordinances" mean, respectively, the Statutes and Ordinances of the Institute made under this Act.
