Section 2 in The Gujarat Tribal Development Corporation Act, 1972
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agriculture" includes dairy farming, poultry farming, breeding of livestock] pisciculture, sericulture and forestry; and the term "agriculture" shall be construed accordingly;(b)"Board" means the Board of directors of the Corporation;(c)"Chairman" means the Chairman of the Board;(d)"Corporation" means the Gujarat Tribal Development Corporation established under section 3;(e)[ "director" means a member of the Board and includes the chairman and the Vice-Chairman;] [This clause was substituted by Gujarat 21 of 1986, section 2(1) (a).](f)"Executive Director" means the Executive Director appointed under section 13;(g)"marketing" means all activities relating to the transport, grading, pooling, marketing and sale of agricultural or industrial produce, whether in the primary form or in semi-processed or processed form;(h)"prescribed" means prescribed by rules made under this Act;(i)"processing" means all activities relating to the processing of agricultural produce so as to make it marketable or fit for consumption and includes purchase and storage of raw material, purchase of equipment, and purchase, installation and running of machinery, required for processing and storage of finished produce;(j)"regulation" means a regulation made under section 25;(k)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Gujarat under article 342 of the Constitution of India;(l)"society" means a society registered under the Societies Registration Act, 1860 (XXI of 1860), or a co-operative society registered under the Gujarat Co-operative Societies Act, 1961 (Gujarat X of 1962);(m)"Scheduled Tribes Organisation" means a firm registered under the Indian Partnership Act, 1932 (IX of 1932), or a society, all or majority of the partners, or as the case may be, members whereof belong to Scheduled Tribes;Explanation. - Where a society (hereinafter referred to as the "principal society") has as its member another society (hereinafter referred to as the "member society") or an association, all or a majority of members of which belong to Scheduled Tribes, such member society or association shall be deemed to be a member of the principal society belonging to Scheduled Tribes;(n)"small-scale industry" means cottage and small scale industry including industry engaged in fabrication, repairs and maintenance of agricultural machinery and equipment in which capital investment does not exceed five lakhs of rupees; and(o)"supply and storage" means supply and storage of agricultural inputs and establishments, maintenance and running of storages, cold storages and warehouses;(p)[ "Vice-Chairman" means the Vice-Chairman of the Board.] [This clause was added by Gujarat 21 of 1986, section 2(1) (b).]
