The National Institutes of Food Technology, Entrepreneurship and Management Act, 2021

3. Definitions.-In this Act, unless the context otherwise requires,-

(a) "Board" in relation to an Institute means the Board of Governors referred to in section 11;

(b) "Chairperson" means the Chairperson of the Board;

(c) "corresponding Institute" in relation to an Institute mentioned in column (2) of the Schedule, means an Institute as specified in column (3) of the said Schedule;

(d) "Council" means the Council established under section 28;

(e) "Director" means the Director of the Institute appointed under section 19;

(f) "existing Institute" means an Institute mentioned in column (2) of the Schedule;

(g) "Fund" means the Fund of the Institute to be maintained under section 33;

(h) "Institute" means the Institute mentioned in column (3) of the Schedule;

(i) "Member" means a Member of the Board and includes the Chairperson;

(j) "notification" means a notification published in the Official Gazette;

(k) "prescribed" means prescribed by rules made under this Act;

(l) "Registrar" means the Registrar of the Institute appointed under section 20;

(m) "Schedule" means the Schedule appended to this Act;

(n) "Senate" means the Senate of the Institute referred to in section 16;

(o) "Society" means the existing Institute registered as a Society under the Societies Registration Act, 1860 (21 of 1860); and

(p) "Statutes and Ordinances" in relation to any Institute means, the Statutes and Ordinances of that Institute made under this Act.