Section 2(1) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
(1)In these first Statutes, unless the context otherwise requires, -(a)"Act" means the Rajiv Gandhi National Institute of Youth Development Act, 2012;(b)"Appointing authority" means the authority referred to in first Statute 17;(c)"authorities" and "officers" in relation to the Institute mean, respectively, the authorities, and officers of the Institute;(ca)[ "Board of Research Studies" means the authority as referred to in clause (c) of section 11 of the Act; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](cb)"Board of Studies" means the authority as referred to in sub-section (c) section 11 of the Act;](d)"Building and Works Committee" means the Building and Works Committee of the Institute constituted under first Statute 11;(e)"Centre" in relation to the Institute means a unit of the Institute engaged in the activities, as specified under these Statutes;(ea)[ "Controller of Examinations" means the Controller of Examinations of the Institute as referred to in clause (c) of section 21 of the Act; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](eb)"Dean" means the Dean of a School of the Institute;(ec)"Division" means a unit of the Institute engaged in activities as specified in the Statutes;](f)"Disciplinary authority" means the authority referred to in first Statute 18;(g)"Department" in relation to the Institute means a unit of the Institute engaged in activities, as specified under these Statutes;(ga)[ "employee" means a person duly employed by the Institute and receiving emoluments; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](gb)"Faculty" means the teaching and research faculty of the Institute;(gc)"Finance Committee" means the Finance Committee of the Institute as referred to in clause (c) of section 11 of the Act;(gd)"Finance Officer" means the Finance Officer of the Institute as referred to in clause (c) of section 21 of the Act;](h)"Institute" means the Rajiv Gandhi National Institute of Youth Development;(ha)[ "officer" means an officer of the Institute as referred to in sub-section (c) of section 21 of the Act; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](hb)"Planning Board" means an authority as referred to in clause (c) of section 11 of the Act;](i)"programme" means [all academic and training programmes] [Substituted 'any programme' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] of the Institute;(ia)[ "rules" mean the rules of the Institute made by the Central Government under the Act;] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](j)"Schedule" means the Schedule annexed to these Statutes;(ja)[ "School" means a School of studies of the Institute;] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](k)"Central Government" means the Ministry of Youth Affairs and Sports, Department of Youth Affairs.
