Section 2 in Telangana Khadi and Village Industries Board Act, 1958
2. Definitions.
- In this Act, unless the context otherwise requires,-(i)'Board' means the [Telangana] [Substituted by G.O.Ms.No.72, Industries and Commerce (FP & MSME) Department, dated 30.09.2015.] Khadi and Village Industries Board constituted under section 3;(ii)[ 'Commission' means the Khadi and Village Industries Commission established under section 4 of the Khadi & Village Industries Commission Act, 1956, (Central Act 61 of 1956);] [Substituted by Act No.5 of 1962.](iii)'Chairman', [xxx] [Omitted (Vice-Chairman) by Act No.5 of 1962.], [Vice-Chairman] [Substituted for 'Secretary' by Act No.30 of 1981.], 'Chief Executive Officer' and 'Member' means respectively the Chairman, [xxx] [Omitted (Vice-Chairman) by Act No.5 of 1962.], [Vice-Chairman] [Substituted for 'Secretary' by Act No.30 of 1981.] and Chief Executive Officer and Member of the Board;(iiia)[xxx] [Clause (iiia) inserted by Act No.5 of 1962 omitted by Act No.30 of 1981.](iv)'Government' means the State Government of [Telangana] [Substituted by G.O.Ms.No.72, Industries and Commerce (FP & MSME) Department, dated 30.09.2015.];(v)'Khadi' means any cloth woven on hand-looms in India from cotton, silk or woollen yarn hand spun in India or from a mixture of any two or all of such yarns;(vi)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.72, Industries and Commerce (FP & MSME) Department, dated 30.09.2015.] Gazette;(vii)'prescribed' means prescribed by rules made under this Act;(viii)'regulations' means regulations made by the Board under this Act;(ix)'State' means the State of [Telangana] [Substituted by G.O.Ms.No.72, Industries and Commerce (FP & MSME) Department, dated 30.09.2015.];(x)'Village Industries' means all or any of the industries which form the normal occupation, whether whole time or part time, of any class of the rural population of the State and includes any other industry which the Government may, of their own motion or on the recommendation of the Board, declare by notification to be a village industry for the purposes of this Act; but does not include any of the industries specified in the Schedule to the Industries (Development and Regulation) Act, 1951 (Central Act 65 of 1951).
