Section 3 in The National Dairy Development Board Act, 1987
3. Definitions.-
In this Act, unless the context otherwise requires,-(a)"appointed day" means the date of commencement of this Act;(b)"Board" means the Board of Directors of the National Dairy Development Board;(c)"Chairman" means the Chairman of the National Dairy Development Board;(d)"Companies Act" means the Companies Act, 1956 (1 of 1956);(e)"director" means a director of the National Dairy Development Board, and includes the Chairman;(f)"foodstuffs" means such of the foodstuffs as are included in the definition of essential commodities as contained in clause (a) of section 2 of the Essential Commodities Act, 1955 (10 of 1955);(g)"Indian Dairy Corporation" means the Indian Dairy Corporation, a company formed and registered under the Companies Act, and having its registered office at Baroda in the State of Gujarat.(h)"milk product" means-(i)sterilised, standardised, recombined, toned, double-toned, skimmed, flavoured or acidified milk;(ii)ice-cream;(iii)cream;(iv)cheese;(v)butter;(vi)milk powders;(vii)weaning foods with milk and infant milk foods;(viii)malted milk foods with or without cocoa powder;(ix)ghee;(x)anhydrous milk fat and butter oil;(xi)casein;(xii)any other product containing milk or all or any of the milk products specified above which the Central Government may, by notification in the Official Gazette, specify in this behalf;(i)"National Dairy Development Board" means the National Dairy Development Board incorporated under section 4;(j)"prescribed" means prescribed by regulations made under this Act;(k)"restructuring and streamlining", in relation to the organisational and functional set-up of the National Dairy Development Board, includes-(i)opening or closing of units or offices;(ii)revision of the organisational and functional set-up;(iii)declaration of staff required;(iv)integration of posts, fixation of seniority and pay scales;(v)integration of required personnel in the revised set-up and issuance of appointment orders in that behalf;(vi)declaration or demarcation of duties and responsibilities attendant to posts;(vii)declaration of posts equivalent to one another; and(viii)any other matter that may be necessary of incidental to meet the organisational or functional needs of the National Dairy Development Board;(l)"society" means the National Dairy Development Board, a society formed and registered under the Societies Registration Act, 1860 (21 of 1860) and functioning as such immediately before the appointed day;(m)words and expressions used herein and not defined, but defined in the Companies Act, have the meanings respectively assigned to them in that Act.
