Section 2(1) in New Delhi International Arbitration Centre Act, 2019
(1)In this Act, unless the context otherwise requires, -(a)"Centre" means the India International Arbitration Centre established and incorporated under section 3;(b)"Chairperson" means the Chairperson of the Centre referred to in clause (a) of section 5;(c)"Chief Executive Officer" means the Chief Executive Officer appointed under section 21;(d)"Committee" means the relevant Committee of the Centre referred to in section 19;(e)"Custodian" means the person who is appointed as Custodian under sub-section (2) of section 11 in respect of the undertakings;(f)"Fund" means the Fund of the Centre to be maintained under section 25;(g)"Member" means Full-time or Part-time Member of the Centre and includes the Chairperson;(h)"notification" means a notification published in the Official Gazette;(i)"prescribed" means prescribed by rules made by the Central Government under this Act;(j)"regulations" means regulations made by the Centre under this Act;(k)"Society" means the International Centre for Alternative Dispute Resolution, registered as such under the Societies Registration Act, 1860, and having its registered office at New Delhi;(l)"specified date" means the date as may be specified by the Central Government by notification;(m)"undertakings" means the undertakings of the Society which vests with the Central Government under section 7.
