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Union of India - Section

Section 3 in National Institute of Design Act, 2014

3. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Chairperson" means the Chairperson of the Governing Council nominated under clause (a) of section 11;
(b)"Dean", in relation to any Institute campus, means the Dean of such Institute campus;
(c)"design" means a rational, logical and sequential innovative process for the purpose of transferring culture to viable products and services and for providing a competitive edge to products and services, and includes industrial design, communication design, textile and apparel design, lifestyle design, experiential design, exhibition design, craft and traditional sector design;
(d)[ "Director", in relation to any Institute, means the Director of such
Institute as appointed under section 18;] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]
(e)[ "Fund", in relation to any Institute, means the Fund of such Institute as maintained under section 23;] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]
(f)[ "Governing Council", in relation to any Institute, means the Governing Council of such Institute as constituted under section 11;] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]
(g)[ "Institute" means any of the institutions mentioned in column (4) of the Schedule;] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]
(h)[ "Institute campus" means the campus of an Institute as may be established by such Institute at any place within India or outside India;] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]
(i)"notification" means a notification published in the Official Gazette;
(j)"prescribed" means prescribed by rules made under this Act;
(k)[ "Registrar", in relation to any Institute, means the Registrar of such Institute as appointed under section 20;] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]
(ka)[ "Schedule" means the Schedule annexed to this Act;] [Inserted by Act No. 38 of 2019, dated 29.11.2019.]
(l)[ "Senate" in relation to any Institute, means the Senate of such Institute;] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]
(m)[ "Society" means any of the societies registered under the Societies Registration Act, 1860, and mentioned in column (3) of the Schedule;] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]
(n)[ "Statutes" and "Ordinances", in relation to any Institute, mean the Statutes and the Ordinances of such Institute made under this Act.] [Substituted by Act No. 38 of 2019, dated 29.11.2019.]