Section 2 in The First Statutes of Indian Institute of Technology Goa, 2017
2. Definitions.
(1)In these First Statutes, unless the context otherwise requires,(a)`Act' means the Institutes of Technology Act, 1961, as amended from time to time;(b)`Authorities' means the Authorities of the Institute as specified in section 10 of the Act;(c)`Building and Works Committee' means the Building and Works Committee of the Institute;(d)`Central Government' means the Government of India;(e)`Dean' means the Dean of the Institute;(f)`Department', `School', `Centre' and , `Division' means, the Department, School, Centre, Division and Unit respectively, established by the Institute from time to time;(g)`Finance Committee' means the Finance Committee of the Institute;(h)`Head' means the Head of the Department, School, Centre, Division or such other Unit as the case may be;(i)`Institute' means the Indian Institute of Technology, Goa;(j)`Officers' means the Officers of the Institute;(k)`Ordinances' means the Ordinances of the Institute as may be framed from time to time under section 28 of the Act;(l)`Faculty' means Professor, Associate Professor and Assistant Professor (Regular and Contract);(m)`Rules' means the rules framed by the Board;(n)`Student' means a student admitted to a prescribed programme of the Institute through the laid down procedure and whose name is borne on the rolls of the Institute;(o)'Warden' means the Warden of the Halls of Residence and Hostels of the Institute; and(p)`Schedule' means schedule annexed to these Statutes.(2)Words and expression used in these Statutes and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act.
