Section 2(1) in The First Statutes of Indian Institute of Technology Goa, 2017
(1)In these First Statutes, unless the context otherwise requires,(a)`Act' means the Institutes of Technology Act, 1961, as amended from time to time;(b)`Authorities' means the Authorities of the Institute as specified in section 10 of the Act;(c)`Building and Works Committee' means the Building and Works Committee of the Institute;(d)`Central Government' means the Government of India;(e)`Dean' means the Dean of the Institute;(f)`Department', `School', `Centre' and , `Division' means, the Department, School, Centre, Division and Unit respectively, established by the Institute from time to time;(g)`Finance Committee' means the Finance Committee of the Institute;(h)`Head' means the Head of the Department, School, Centre, Division or such other Unit as the case may be;(i)`Institute' means the Indian Institute of Technology, Goa;(j)`Officers' means the Officers of the Institute;(k)`Ordinances' means the Ordinances of the Institute as may be framed from time to time under section 28 of the Act;(l)`Faculty' means Professor, Associate Professor and Assistant Professor (Regular and Contract);(m)`Rules' means the rules framed by the Board;(n)`Student' means a student admitted to a prescribed programme of the Institute through the laid down procedure and whose name is borne on the rolls of the Institute;(o)'Warden' means the Warden of the Halls of Residence and Hostels of the Institute; and(p)`Schedule' means schedule annexed to these Statutes.
