Section 2 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
2. Definitions.
(1)In these Statutes, unless the context otherwise requires, -(a)"Act" means the National Institutes of Technology, Science Education and Research Act, 2007 (29 of 2007);(b)"Authorities", "Officers" and "Faculty Members" mean, respectively, the authorities, officers and faculty members of the Institute;(c)"Board means the Board of Governors of the Institute;(d)"Building and Works Committee" means the Building and Works Committee of the Institute constituted under Statute 12;(e)"Centre" means an academic unit of the Institute engaged in academic activities (like teaching, research, etc.) generally of an inter-disciplinary nature;(f)"Council means the Council of the Institute;(g)"Department" means an academic unit of the Institute engaged in academic activities (like teaching, research, etc) generally relating to a particular discipline or area;(h)"Finance Committee" means the Finance Committee of the Institute constituted under Statute 10;(i)"Head of a Department or Centre", by whatever name called, means the person appointed to head the Department or Centre, as the case may be, under Statute 20;(j)"Programme" means an academic programme of the Institute;(k)"rules" mean the rules made under the Act;(l)"Schedule" means Schedule annexed to these Statutes.(2)Words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act.
