Section 2 in The Karnataka Border Area Development Authority Act, 2010
2. Definitions
In this Act, unless the context otherwise requires,-(a)"Authority" means, the Karnataka Border Area Development Authority constituted under section 3;(b)“Border area” means, the Taluks and other areas situated in the border areas of Karnataka enumerated in the Schedule;(c)"Chairman" means, the Chairman of the Authority;(d)"Department" means, all departments of the State Government, including any body or corporation established by the State Government by or under any law or any institution or body of organisations receiving financial aid from the State Government;(e)"Member" means, a member of the Authority;(f)"Projects and programmes" means, the annual projects and programmes in various departments prepared by the Authority for the development of the border areas of Karnataka;(g)"Secretary" means, the Secretary of the Authority;(h)"Regulations" means, the regulations made under this Act.
