Section 2 in The Centre for Environmental Planning and Technology University Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academic and Research Council" means the Academic and Research Council constituted under Section 20;(b)"Appointed date" means the date on which the Act shall come into force;(c)"Board" means the Board of Management of the University constituted under Section 16;(d)"Chairman" means the Chairman of the University;(e)"Dean" means the Dean of the Faculty appointed under Section 12;(f)"Director" means the Director of the University appointed under Section 10;(g)"Executive Council" means the Executive Council constituted under Section 19;(h)"Finance and Development Committee" means Finance and Development Committee constituted under Section 21;(i)"Governing Body" means the Governing Body of the University constituted under Section 14;(j)"Institutions" means School of Architecture, School of Planning, School of Building Science and Technology and School of Interior Design;(k)"prescribed" means prescribed by the regulations;(l)"President" means the President appointed under Section 9;(m)"Registrar" means Registrar of the University appointed under Section 11;(n)"Regulations" means the regulations of the University made under Section 36;(o)"CEPT Society" means the Centre for Environmental Planning and Technology Society, Ahmedabad, registered under the Societies Registration Act, 1860 (XXI of 1860);(p)"CEPT Trust" means the Centre for Environmental Planning and Technology Trust, Ahmedabad, registered under the Bombay Public Trust Act, 1950 (Bombay 29 of 1950);(q)"University" means the Centre for Environmental Planning and Technology University established and incorporated under Section 3.
