National Institute of Pharmaceutical Education and Research Act, 1998
3. Definitions
In this Act, unless the context otherwise requires-
(a) "appointed day" means the date of establishment of the National Institute of Pharmaceutical Education and Research under sub-section (1) of section 4;
(b) "Board" means the Board of Governors of the Institute constituted under sub-section (3) of section 4;
(c) "Chairperson" means the Chairperson of the Institute nominated under clause (a) of sub-section (3) and section (4);
(d) "Dean" means the Dean of the Institute appointed under section 17;
(e) "Director" means the Director of the Institute appointed under section 16;
(f) "Fund" means the fund of the Institute to be to be maintained under section 21;
(g) "Institute" means the National Institute of pharmaceutical Education and Research establish under sub-section (1) of section 4;
(h) "Senate" means the Senate of the Institute refereed to in section 13;
(i) "Society" means the National Institute of Pharmaceutical Education and Research Society, Sector-67, S.A.S. Nagar (Mohali), District Ropar, Punjab registered under the Societies Registration Act, 1860;
(j) "Statutes" and "Ordinances" means the Statutes and the Ordinances of the Institute made under this Act.
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