Section 3 in The Indian Institutes of Information Technology Act, 2014
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board", in relation to any Institute, means the Board of Governors referred to in sub-section (1) of section 13;(b)"Chairperson" means the Chairperson of the Board of Governors appointed under sub-section (2) of section 13;(c)"Council" means the Council established under sub-section (1) of section 40;(d)"Director" means the Director of the Institute;(e)"existing Institute" means the institute mentioned in column (3) of the Schedule;(f)"Institute" means any of the institutions mentioned in column (5) of the Schedule;(g)"prescribed" means prescribed by rules made under this Act;(h)"Schedule" means the Schedule to this Act;(i)"Senate", in relation to any Institute, means the Senate thereof;(j)"Statutes" and "Ordinances", in relation to any Institute, means the Statutes and Ordinances of the Institute made under this Act.
