Section 3 in The Coconut Development Board Act, 1979
3. Definitions.
In this Act, unless the context otherwise requires,--(a)"Board" means the Coconut Development Board established under section 4;(b)"Chairman" means the non-executive Chairman of the Board appointed under clause (a) of sub-section ( 4) of section 4;(ba)"Chief Executive Officer" means the Chief Executive Officer of the Board appointed under sub-section ( 1) of section 7;(c)"coconut" means the fruit of coconut palm and includes green coconut, ripe coconut and copra.Explanation.--"Coconut palm" means the coconut tree, Cocos Nucifera Linn;(d)"coconut industry" does not include--(i)coir industry; or(ii)an industry from which products (including by-products) out of coconut oil are manufactured;(e)"member" means a member of the Board and includes the Chairman;(f)"prescribed" means prescribed by rules made under this Act.
