Section 1A in Jharkhand Industrial Area Development Authority Regulations, 2016
1A. Definitions
- In these regulations unless the context otherwise requires:(a)"Act" means Bihar Industrial Area Development Authority Act, 1974 and as amended vide Bihar Act 27 of 1992 and as adopted by the Government of Jharkhand vide notification no. 339 dated 02.03.2001 issued by the Secretary Department of Science Technology, Information Technology and Industries as Jharkhand Industrial Area Development Authority Act, 2001 and as may be amended from time to time.(b)"Applicant" means a person or entity who intends to set up industry in the command area of Jharkhand Industrial Area Development Authority who may be :i. Individualii. Proprietorship firmiii. Registered partnership firmiv. Private Limited Companyv. Limited liability registered partnership firmvi. Public Limited Companyvii. Government Companyviii. State/Central Public Sector Undertakingix. Hindu Undivided Family (HUF)x. Consortium of above applicants(c)"Authority" means Jharkhand Industrial Area Development Authority (JIADA) and includes its Board of Directors.(d)"Board of Directors" means the Authority constituted under section 3 of the Act.(e)"Building bye-laws" means a standard made by appropriate authority for approval of plan for construction, completion/occupation of building for industrial purposes or otherwise.(f)"Chairman" means Chairperson of the Authority or of the Board of Directors(g)"Industrial Policy" means the industrial policy or polices declared by the Government of Jharkhand or by the Government of India, as the case may be, for promotion of industrial, commercial and other related activities.(h)"LAC" means Land Allotment Committee constituted by the Authority.(i)"Managing Director" means Managing Director of the Authority constituted under section 3 of the Act who shall be Chief Executive Officer of the Authority.(j)"Meeting" means meeting of the Authority or of the Board of Directors.(k)"Member" means a member constituting the Authority or Director on the Board of Directors(l)"PCC" means Project Clearance Committee constituted by the Authority(m)"PWD Code" means PWD code of the Government of Jharkhand.(n)"Rules" means Jharkhand Industrial Area Development Authority Rules, 2001 and as may be amended from time to time.(o)"Secretary" means Secretary of the Authority or the Board of Directors(p)"Section" means a section of the Act.(q)"State government" means Government of Jharkhand.(r)"Chief Executive Officer" means Chief Executive Officer of the concerned Regional Office of the AuthorityChapter - II
