Section 2 in Nizams Institute of Medical Sciences Act, 1989
2. Definitions.
- In this Act, unless the context otherwise requires.(a)'Director' means the Director of the Institute appointed under section, 17;(b)'Fund' means the fund of the Institute referred to in section 26;(c)'Governing Council' means Governing Council of the Institute constituted under section 9;(d)'government' means the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(e)'Institute' means the Nizam's Institute of Medical Sciences, Hyderabad established under section 3;(f)'member' means a member of the Institute;(g)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette;(h)'prescribed' means prescribed by rules made by the Government under this Act;(i)'President' means the President of the Institute referred to in section 7;(j)'regulation' means a regulation made by the Institute under this Act;(k)'teacher' includes a Professor, Additional Professor, Associate Professor, Assistant Professor, Lecturer or any person appointed under this Act, for the conduct of training, research, or imparting medical or paramedical education in the Institute.
