Section 2(1) in The First Statutes of the Footwear Design and Development Institute
(1)In these First Statutes, unless the context otherwise requires,(a)"Act" means the Footwear Design and Development Institute Act, 2017 (20 of 2017);(b)"Department" means the branch of a School in a particular Institute Campus;(c)"Programme" means an academic course offered by the Institute under a particular School;(d)"sanctioned post" means academic or non-academic post duly sanctioned by the Governing Council;(e)"School" means an umbrella unit of the Institute dedicated to academic courses and research in a particular field of study or a particular branch of knowledge;(f)"section" means a section of the Act.
