Section 2 in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020
2. Definitions -
In this Act, unless the context otherwise requires,-(a)“administration” means administration for the purpose of achieving the objectives of the Act;(b)“Board” means the Millets Board established under section 3;(c)“Chairman” means the Chairman of the Board appointed under section 3;(d)“dealer” means a dealer in millets;(e)“Government” means the State Government of Andhra Pradesh;(f)“Managing Director” means the Managing Director of the Board appointed under section 3;(g)“member” means a member of the Board appointed; under section 3 and includes the Chairman;(h)“millets” means a plant that is similar to grass or the small seeds from this plant that can be eaten ;(i)“notification” means a notification published in the Andhra Pradesh Gazette and the word “notified” shall be construed accordingly;(j)“prescribed” means prescribed by rules made under this Act;(k)“processor” means a person who processes the millets with an intention of adding value to the crop;(l)“trader” means a person who is buying or selling millets in the State of Andhra Pradesh;CHAPTER – II THE MILLETS BOARD
