Section 2 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Director" means the Director of the institute appointed under section 11;(b)"Fund" means the Fund of the institute referred to in section 24;(c)"Governing Body" means the Governing Body of the Institute constituted under section 17;(d)"Institute" means the Rural Institute of Medical Science, and Research Saifai in district Etawah established under section 3;(e)"Member" means a member of the Institute referred to in section 4;(f)"President" means the President of the Institute referred to in section 10;(g)"Regulation" means a regulation made under section 38;(h)"Teacher" means a Professor, Associate Professor, Assistant Professor or any person appointed under this Act for the conduct of teaching or research work or imparting medical education in the Institute or a college thereof;(i)"College" means a college maintained by the Institute;(j)"Principal" means the Principal of a college.
