Section 2 in National Institute of Fashion Technology Statutes, 2020
2. Definitions.
(1)In these Statutes, unless the context otherwise requires,-(a)"Act" means the National Institute of Fashion Technology Act, 2006 (28 of 2006);(b)"Authority" includes an authority declared as such under statute 3;(c)"Campus Director" means the Director of an Institute Campus;(d)"Chairperson" in relation to these statutes, means Chairperson of the Board or the Senate or the Establishment Committee or the Finance and Audit Committee, as the case may be;(e)"Dean (Academics)" means the senior member of faculty of the Institute nominated by the Director General to function as the Head of the academic management system of the Institute;(f)"department" includes any cell, unit, division of the Institute engaged in specific administrative or academic activities;(g)"employee" means any person appointed by the Institute and includes teaching, technical and administrative staff of the Institute;(h)"Establishment Committee" means the Establishment Committee of the Institute referred to in statute 9;(i)"establishment matters" means matters connected with, or appurtenant to, staffing and human resources including creation, upgradation, abolition or re-designation of a post, appointment, promotion, entitlement, remuneration and other terms and conditions of service and guidelines or procedures related thereto;(j)"Finance and Audit Committee" means the Finance and Audit Committee of the Institute referred to in statute 12;(k)"Head of academic department" means the academic head of the department dealing with a specific course or syllabus;(l)"Head of department of academic administration" means the Head of a unit or department which deals with the administrative matters relating to the academic affairs and policies;(m)"hostel and hall" of an Institute Campus means the residence facility provided by such Institute Campus for its students;(n)"Institute" means the National Institute of Fashion Technology established under sub-section (1) of section 3 of the Act;(o)"Institute Campus" means any campus of the Institute;(p)"member" means a member of the Board of Governors or of the Senate or of any of the authorities of the Institute declared under statute 3;(q)"Ordinances" means the Ordinances of the Institute;(r)"Registrar" means the Registrar of the Institute;(s)"resident student" means a student of the Institute Campus residing in the hostel and hall of such Institute Campus;(t)"Selection Committee" means the Selection Committee referred to in sub-statute (3) of Statute 28 constituted for the purpose of selection, confirmation or upgradation of posts by the Board or, as the case may be, Director General;(u)"student" means a person enrolled in the Institute Campus for undergoing a course of study for obtaining a degree, diploma or other academic distinction duly instituted;(v)"Students Development Activities Coordinator" is a member of faculty of the Institute Campus who is nominated by the Director General to coordinate student development activities in the Institute Campus;(w)"Warden", in relation to a hostel and hall of an Institute Campus, means the Warden thereof, and includes an Assistant Warden of such hostel and hall;(x)"local guardian" means any responsible local resident declared by the parents at the time of joining a course of study under the Institute Campus or changed subsequently in writing by the parents;(y)"ragging" means any disorderly conduct, whether by words spoken or written or by any act, which has the effect of teasing, tearing or handling with rudeness any junior student, indulging in any activity, which causes or is likely to cause annoyance, hardship or psychological harm or to raise fear or apprehension thereof in a fresher or a junior student or asking any student to do any act or perform something which the student will not do in an ordinary course and which has the effect of causing or generating a sense of shame or embarrassment so as to adversely affect the psyche or do a physical harm to a fresher or a junior student, and includes any activity which is deriving a sadistic pleasure or showing off power, authority or superiority by the senior student over their junior or fresher student.(2)Words and expressions used herein and not defined in the Statute, but defined in the Act, shall have meanings, respectively, assigned to them in the Act.
