Section 3 in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of establishment of the Institutes established under sub-section (2) of section 4;(b)"Board", in relation to any Institute, means the Board of Governors referred to in sub-section (1) of section 14;(c)"Chairperson" means the Chairperson of the Board appointed under sub-section (2) of section 14;(d)"Co-ordination Forum" means the Co-ordination Forum established under sub-section (1) of section 38;(e)"Director" means the Director of the Institute;(f)"existing Institute" means the Institute mentioned in column (3) of the Schedule;(g)"industry partner" means an individual, or a trust established under the Indian Trusts Act, 1882, or a company established under the Companies Act, 2013, or society formed and registered under the Societies Registration Act, 1860, or a financial institution or a combination of one or more of such industry partners;(h)"Institute" means any of the institutions mentioned in column (5) of the Schedule and such other Institutes established under section 11;(i)"notification" means a notification published in the Official Gazette and the expression "notify" shall be construed accordingly;(j)"prescribed" means prescribed by rules made under this Act;(k)"public-private partnership " means such partnership under a scheme of the Central Government which provides for establishment of Institute involving collaboration between the Central Government, the State Government and industry partners;(l)"Schedule" means the Schedule to this Act;(m)"Senate", in relation to any Institute, means the Senate thereof;(n)"Statutes" and "Ordinances", in relation to any Institute, mean the Statutes and Ordinances of the Institute made under this Act.
