Section 43(2)(b) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(b)the director in relation to,-(i)a firm, means a partner in the firm.(ii)a society, a trust or other association of the individuals, means the person who is entrusted, under the rules of the society, trust or other association with management of the affairs of the society, trust or other association as the case may be.