Section 2 in Manipur State Commission For The Scheduled Tribes Act, 2014
2. Definitions.
- in this Act, unless the context otherwise requires, -(a)"Chairperson" means the Chairperson of the Manipur State Commission for the Scheduled Tribes;(b)"Commission" means the Manipur State Commission for the Scheduled Tribes constituted under section 3;(c)"Member" means a Member of the Commission;(d)"prescribed" means prescribed by rules made under this Act;(e)"Scheduled Tribes" means the Scheduled Tribes as notified for the State of Manipur by the President under article 342 of the Constitution of India.Chapter-II State Commission for the Scheduled Tribes
