Cost and Works Accountants Act, 1959

2. Definitions

In these Regulations, unless the context otherwise requires,-

(a) 'Act' means the Cost and Works Accountants Act, 1959;

(b) 'Annual Meeting' means the first meeting of the council held after lst June in each year;

(c) 'Certificate of practice' means a certificate granted under these Regulations entitling the holder to practice as a Cost Accountant;

(d) 'Form' means a form set out in the Schedule to these Regulations;

(e) 'Registered Student' means a person registered as a student under these Regulations and includes a student registered as such with the dissolved company, immediately prior to the commencement of the Act;

(f) 'Secretary' means the secretary of the council and includes a Deputy or Assistant Secretary or any person acting as Secretary by the direction of the Council;

(g) 'Section' and 'sub-section' mean respectively a section and a sub-section of the Cost and Works Accountants Act, 1959;

(h) 'University' means a University constituted by law in India or any other University recognized by the Central Government.