Section 2 in Andhra Pradesh State Minorities Commission Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairman" means the Chairman of the Andhra Pradesh State Minorities Commission appointed under section 5;(b)"Commission" means the Andhra Pradesh State Minorities Commission constituted under section 3;(c)"Government" means the Government of Andhra Pradesh;(d)"Minority" means the persons who profess faith in any one of the following religions namely:-(i)Buddhism;(ii)Christianity;(iii)Islam;(iv)Sikhism;(v)Zorastrianism; irrespective of the language spoken by them;(e)"Notification" means a notification published in the Andhra Pradesh Gazette and the word notified? shall be construed accordingly;(f)"Prescribed" means prescribed by rules made by the Government under this Act;(g)"Vice-Chairman" means the Vice-Chairman of Andhra Pradesh State Minorities Commission appointed under section 5.Chapter - II Andhra Pradesh State Minorities Commission
