Section 2 in The Khadi and Village Industries Commission Rules, 2006
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means Khadi and Village Industries Commission Act, 1956 (61 of 1956);(b)"The Board" means the National Khadi and Village Industries Board constituted under section 10 of the Act;(c)"Chairman" means the Chairman of the Commission;(d)"Chief Executive Officer" means the Chief Executive Officer appointed under clause (c) of sub-section (2) of section 4 of the Act;(e)"Financial Adviser" means the Financial Adviser appointed under clause (d) of sub-section (2) of section 4 of the Act;(f)"Government" means the Central Government;(g)"Standing Finance Committee" means a committee constituted under section 19A of the Act;(h)"Individual" means an artisan or any other worker undertaking activities falling under purview of the commission and for which grants and subsidies are given.
