Section 2 in Gujarat Educational Innovations Commission Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)"Chairperson" means the Chairperson of the Commission;(ii)"Commission" means the Gujarat Educational Innovations Commission established under section 3;(iii)"Committee" means a Committee appointed under section 23;(iv)"Council" means a Council constituted under section 22;(v)"Executive Chairperson " means the Executive Chairperson of the Commission;(vi)"Fellow" means a person duly appointed as a fellow of the Commission under section 24;(vii)"Fund" means the Fund of the Commission;(vii)"member" means a member of the Commission;(ix)"regulations" means regulations made under section 33;(x)"rules" means rules made under section 32;(xi)"Vice-Chairperson" means the Vice-Chairperson of the Commission.
