Section 3 in The School of Planning and Architecture Act, 2014
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board", in relation to any School, means the Board of Governors thereof;(b)"Chairperson" means the Chairperson of the Board;(c)"Corresponding School", in relation to a School mentioned in column (3) of the Schedule, means the School as specified against the said School in column (5) of the Schedule;(d)"Council" means the Council established under sub-section (1) of section 33;(e)"Director", in relation to any School, means the Director thereof;(f)"existing School" means the School mentioned under column (3) of the Schedule;(g)"Member" means a Member of the Board and includes the Chairperson;(h)"notification" means a notification published in the Official Gazette and the expression "notify" with its grammatical variations and cognate expressions shall be construed accordingly;(i)"prescribed" means prescribed by rules made under this Act;(j)"Registrar", in relation to any School, means the Registrar thereof;(k)"Schedule" means the Schedule annexed to this Act;(l)"School" means any of the Schools mentioned in column (5) of the Schedule and such other Schools established under this Act;(m)"Senate", in relation to any School, means the Senate thereof;(n)"Society", means any of the societies registered under the Societies Registration Act, 1860 or under the societies of respective State Governments and mentioned in column (3) of the Schedule;(o)"Statutes" and "Ordinances", in relation to any School, means the Statutes and Ordinances of that School made under this Act.
