The Indian Council of World Affairs Act, 2001
3. Definitions.-
In this Act, unless the context otherwise requires,-
a. "appointed day" means the date of commencement of this Act;
b. "Chairperson" means the Chairperson of the Governing Body;
c. "Council" means the Indian Council of World Affairs incorporated under section 4;
d. "Director-General" means the Director-General of the Council;
e. "existing Council" means the Indian Council of World Affairs, a society registered under the Societies Registration Act, 1860 (21 of 1860) and functioning as such immediately before the appointed day;
f. "Fund" means the Fund of the Council referred to in section 18;
g. "Governing Body" means the Governing Body of the Council;
h. "member" means a member of the Council and includes the President and Vice-President;
i. "President" means the President of the Council;
j. "regulations" means the regulations made under this Act;
k. "rules" means the rules made under this Act;
l. "Vice-Presidents" means the Vice-Presidents of the Council.