- In this Act, unless the context otherwise requires, --(a)"appointed day" means the date of commencement of this Act;(b)"Auroville" means so much of the undertakings as form part of, or are relatable to, the cultural township which is known as Auroville and the charter of which was proclaimed by the 'Mother' on the 28th day of February, 1988;(c)"Council" means the Auroville International Advisory Council constituted under sub-section (1) of section 21;(d)"Custodian" means the person who is appointed as the Custodian under sub-section (2) of section 7 in respect of the undertaking;(e)"Foundation" means the Auroville Foundation established under sub-section (1) of section 10;(f)"governing Board" means the Governing Board of the Foundation constituted under sub-section (1) of section 11;(g)"notification" means a notification published in the Official Gazette;(h)"prescribed" means prescribed by rules made under this Act;(i)"Residents' Assembly" means the Residents' Assembly of the Foundation;(j)"Society" means Sri Aurobindo Society, being a Society as defined in the West Bengal Societies Registration Act, 1961 (West Bengal Act XXVI of 1961.), and having is registered office at Calcutta in the State of West Bengal;(k)"specified date" means such date as the Central Government may, for the purposes of section 9, by notification, specify;(l)"trust' or "body" means a trust or body specified in the Schedule.(m)"undertakings" means the undertakings of the Society, trust or body which had vested in the Central Government under section 3.
