Section 2 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
2. Definitions.
(1)In these first Statutes, unless the context otherwise requires, -(a)"Act" means the Rajiv Gandhi National Institute of Youth Development Act, 2012;(b)"Appointing authority" means the authority referred to in first Statute 17;(c)"authorities" and "officers" in relation to the Institute mean, respectively, the authorities, and officers of the Institute;(ca)[ "Board of Research Studies" means the authority as referred to in clause (c) of section 11 of the Act; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](cb)"Board of Studies" means the authority as referred to in sub-section (c) section 11 of the Act;](d)"Building and Works Committee" means the Building and Works Committee of the Institute constituted under first Statute 11;(e)"Centre" in relation to the Institute means a unit of the Institute engaged in the activities, as specified under these Statutes;(ea)[ "Controller of Examinations" means the Controller of Examinations of the Institute as referred to in clause (c) of section 21 of the Act; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](eb)"Dean" means the Dean of a School of the Institute;(ec)"Division" means a unit of the Institute engaged in activities as specified in the Statutes;](f)"Disciplinary authority" means the authority referred to in first Statute 18;(g)"Department" in relation to the Institute means a unit of the Institute engaged in activities, as specified under these Statutes;(ga)[ "employee" means a person duly employed by the Institute and receiving emoluments; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](gb)"Faculty" means the teaching and research faculty of the Institute;(gc)"Finance Committee" means the Finance Committee of the Institute as referred to in clause (c) of section 11 of the Act;(gd)"Finance Officer" means the Finance Officer of the Institute as referred to in clause (c) of section 21 of the Act;](h)"Institute" means the Rajiv Gandhi National Institute of Youth Development;(ha)[ "officer" means an officer of the Institute as referred to in sub-section (c) of section 21 of the Act; [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](hb)"Planning Board" means an authority as referred to in clause (c) of section 11 of the Act;](i)"programme" means [all academic and training programmes] [Substituted 'any programme' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] of the Institute;(ia)[ "rules" mean the rules of the Institute made by the Central Government under the Act;] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](j)"Schedule" means the Schedule annexed to these Statutes;(ja)[ "School" means a School of studies of the Institute;] [Inserted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](k)"Central Government" means the Ministry of Youth Affairs and Sports, Department of Youth Affairs.(2)Words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act.
