(1)In this Act, unless the context otherwise requires,—(a)“Associate” means an Associate Member of the Institute;(aa)“Authority” means the Appellate Authority referred to in section 22A;(aaa)“Board means the Quality Review Board constituted under section 29A;(b)“Companies Act” means the Companies Act, 1956 (1 of 1956);(c)“Company Secretary” means a person who is a member of the Institute;(d)“Council” means the Council of the Institute constituted under section 9;(e)“dissolved company” means the Institute of Company Secretaries of India registered under the Companies Act;(f)“Fellow” means a Fellow Member of the Institute;(fa)“firm” shall have the meaning assigned to it in section 4 of the Indian Partnership Act, 1932 (9 of 1932), and includes,—(i)the limited liability partnership as defined in clause (n) of sub-section (1) of section 2 of the Limited Liability Partnership Act, 2008 (6 of 2009); or(ii)the sole proprietorship, registered with the Institute;(g)“Institute” means the Institute of Company Secretaries of India constituted under this Act;(ga)“notification” means a notification published in the Official Gazette;(A)a partnership as defined in section 4 of the Indian Partnership Act, 1932 (9 of 1932); or(B)a limited liability partnership which has no company as its partner;(gb)“partner” shall have the meaning assigned to it in section 4 of the Indian Partnership Act, 1932 (9 of 1932) or in clause (q) of sub-section (1) of section 2 of the Limited Liability Partnership Act, 2008 (6 of 2009), as the case may be;(gc)“partnership firm” means—(h)“prescribed” means prescribed by regulations made under this Act;(i)“President” means the President of the Council;(j)“Register” means the Register of members of the Institute maintained under this Act;(jj)“sole proprietorship” means an individual who engages himself in the practice of the profession of the company secretaries or offers to perform services referred to in clauses (b) to (f) of sub-section (2);(ja)“specified” means specified by rules made by the Central Government under this Act;(jb)“Tribunal” means a Tribunal established under sub-section (1) of section 10B;(k)“Vice-President” means the Vice-President of the Council;(l)“year” means the period commencing on the 1st day of April of any year ending on the 31st day of March of the succeeding year;(m)words and expressions used herein and not defined but defined in the Companies Act shall have the meanings respectively assigned to them in that Act.
