Section 2(1) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
(1)In these regulations unless the context otherwise requires, -(i)"Act" means the National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012 (38 of 2012);(ii)"Annexure" means the annexure to the Schedule to these regulations;(iii)"Chairperson" means the Chairperson of the Governing Body of the Institute;(iv)"Director" means the Director of the Institute;(v)"Fundamental Rules" means the fundamental rules as applicable to Central Government servants;(vi)"General Financial Rules" means the General Financial Rules,2005 framed by the Central Government for financial management and control;(vii)"NIMHANS" means the National Institute of Mental Health and Neuro-Sciences, Bangalore;(viii)"President" means the President of the Institute;(ix)"Receipt and Payment Rules" means Central Government Account (Receipts and Payments) Rules, 1983 of Central Government;(x)"rules" means the National Institute of Mental Health and Neuro-Sciences, Bangalore Rules, 2013;(xi)"Schedule" means the Schedule to these regulations;(xii)"Secretary" means Member-Secretary of the Institute and Governing Body;(xiii)"standing committees" and "ad hoc committees" means the respective standing and ad hoc committees constituted under sub-section 5 of Section 11 of the Act;"Supplementary Rules" means the Supplementary Rules as applicable to Central Government servants who are subject to Fundamental Rules.
