Section 3 in The Indian Council Of World Affairs Act, 2001
3. Definitions.
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of commencement of this Act;(b)"Chairperson" means the Chairperson of the Governing Body;(c)"Council" means the Indian Council of World Affairs incorporated under section 4;(d)"Director-General" means the Director-General of the Council;(e)"existing Council" means the Indian Council of World Affairs, a society registered under the Societies Registration Act, 1860 (21 of 1860) and functioning as such immediately before the appointed day;(f)"Fund" means the Fund of the Council referred to in section 18;(g)"Governing Body" means the Governing Body of the Council;(h)"member" means a member of the Council and includes the President and Vice-President;(i)"President" means the President of the Council;(j)"regulations" means the regulations made under this Act;(k)"rules" means the rules made under this Act;(l)"Vice-Presidents" means the Vice-Presidents of the Council.
