The Science and Engineering Research Board Act, 2008
2. Definitions. -
In this Act, unless the context otherwise requires,-
a. "Board" means the Science and Engineering Research Board constituted under sub-section (1) of section 3;
b. "Chairperson" means the Chairperson of the Board;
c. "Fund" means the Fund for Science and Engineering Research constituted under sub-section (1) of section 10;
d. "member" means a member of the Board and includes the Chairperson;
e. "Oversight Committee" means the Oversight Committee of Experts constituted under sub-section (1) of section 5;
f. "prescribed" means prescribed by rules made under this Act;
g. "Secretary" means the Secretary of the Board appointed under sub-section (1) of section 4.