Section 2(1) in The Rajiv Gandhi Science And Technology Commission Act, 2004
(1)In this Act, unless the context otherwise requires, —(a)"adjunct appointment" means concurrent appointment by the Commission of a person already working in a college, institute, university, industry, research institution or organisation and who is associated with the Commission in carrying out the work of formulation, testing or implementation, or evaluation, of the projects or work of the Commission;(b)“Commission" means the Rajiv Gandhi Science and Technology Commission established under section 3;(c)“Contract appointment" means appointment of a person on contract basis whether for a specified project work or for a specified period;(d)"Fund" means the fund of the Commission referred to in section 15 of the Act;(e)“Government" or "State Government" means the Government of Maharashtra;(f)"member" means a member of the Commission and includes the Chairman and Member-Secretary of the Commission;(g)"prescribed " means prescribed by rules made under this Act;(h)"regulations" means regulations made by the Commission under this Act;(i)“rules" means rules made by the Government under this Act;(j)"tenure appointment" means appointment of a person for a specified period, at the expiry of which the appointment shall automatically stand terminated, unless the appointment is renewed before the expiry of the specified period.
