Section 2 in A.P. Intelligent Global Hub For Digital Pedagogies Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Board" means the Board of Directors constituted under Section 5;(2)"Chairman" means the Chairman of the Board of Directors;(3)"CEO" means the Chief Executive Officer of the Institution;(4)"CFO" means the Chief Finance Officer of the Institution;(5)"CLO" means the Chief Legal Officer of the Institution;(6)"Company" means a company incorporated under the Companies Act, 2013;(7)"Directors" means members of the Board of Directors, other than Nominee Director;(8)"Divisions" means the seven separate areas of work that the Institution is being set up for;(9)"Division Heads" means the heads of each of the seven Divisions.(10)"General Seats" means ten members of the Governing Council, each called a "Member" of the Governing Council;(11)"Government" means the Government of the State of Andhra Pradesh;(12)"Governing Council" means the Governing Council of the Institution that governs the Board of Directors;(13)"IGHDP" means the Intelligent Global Hub for Digital Pedagogies;(14)"Institution" means the IGHDP entity of the Institution;(15)"Nominee Director" means one nominee from the Government as a member of the Board of Directors;(16)"President" means the President of the Governing Council;(17)"Reserved Seat" of the Governing Council means one seat permanently reserved, for the Government called a "Permanent Member";(18)"Statutes" and "Ordinances" means, the Statutes and Ordinances of the Institution for the time being, in force;(19)"Vendor Organizations" means the external vendor organizations that will be responsible for operating the For Profit Divisions.
