Section 2(1) in The First Statutes of the National Institutes of Technology
(1)In these First Statutes, unless the context otherwise requires,-(a)"Act" means the National Institutes of Technology Act, 2007;(b)"Authorities", "Officers" and "Faculty Members" in relation to an Institute mean, respectively, the authorities, officers and faculty members of the Institute;(c)"Building and Works Committee" means the Building and Works Committee of the Institute constituted under First Statute No. 12.(d)"Centre" in relation to an Institute means an academic unit of the Institute engaged in academic activities (like teaching, research, etc.) generally of an inter-disciplinary nature;(e)"Department" in relation to an Institute means an academic unit of the Institute engaged in academic activities (like teaching, research, etc.) generally relating to a particular discipline or area;(f)"Finance Committee" means the Finance Committee of the Institute constituted under First Statute No. 10;(g)"Head of a Department or Centre", by whatever name called, means the person appointed to head the Department or Centre, as the case may be, under First Statute No. 20;(h)"Programme" means an academic programme of the Institute;(i)"rules" means the rules made under Chapter-III of the Act;(j)"Schedule" means Schedule annexed to these Statutes.
