Section 2 in West Bengal Scheduled Castes Advisory Council Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the Council;(b)"Council" means the West Bengal Scheduled Castes Advisory Council;(c)"member" means a member of the Council and includes the Chairperson and the Vice-Chairperson;(d)"notification" means a notification published in the Official Gazette;(e)"regulations" means the regulations made by the Council under section 14;(f)"rules" means the rules made by the State Government under section 13;(g)"Scheduled Castes" shall have the same meaning as defined in clause (24) of article 366 of the Constitution;(h)"Secretary" means the Secretary of the Council;(i)"State Government" means the Government of West Bengal in the Backward Classes Welfare Department;(j)"Vice-Chairperson" means the Vice-Chairperson of the Council.Chapter-II West Bengal Scheduled Castes Advisory Council
