Section 2 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Board of Governors of the Institute;(b)"Director" means the Director of the Institute appointed under Section 14;(c)"Employee" means any person appointed by the Institute and includes a teacher, a doctor or any other member of the staff of the Institute;(d)"Fund" means the Fund of the Institute maintained under Section 28;(e)"Institute" means Dr. Ram Manohar Lohia Institute of Medical Sciences established under Section 3;(f)"Prescribed" means prescribed by regulations;(g)"President" means the President of the Institute referred to in Section 12;(h)"Regulations" means the regulations of the Institute made under Section 34;(i)"Secretary/Principal Secretary" means the Secretary or the Principal Secretary, as the case may be, of concerned department of Government of Uttar Pradesh dealing with the affairs of the Institute;(j)"Society" means Dr. Ram Manohar Lohia Institute of Medical Sciences Society, Lucknow registered under the Societies Registration Act, 1860;(k)"Teacher or Faculty-member" means a Professor, Additional Professor, Associate Professor, Assistant Professor or a person employed or engaged by the Institute, for imparting education or training or guiding or conducting research in the Institute and includes the Dean and the Director.
