Section 2 in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Caste Certificate" means the certificate issued by the Competent Authority to an applicant indicating therein the Scheduled Caste, Scheduled Tribe or Other Backward Class, as the case may be, to which such applicant belongs;(b)"Competent Authority" means an officer or authority authorized by the Government, by notification in the Official Gazette, to issue a Caste Certificate, for such area and for such purpose as may be specified in the said notification;(c)"Educational Institution" means any School, Degree College, College of Education, Polytechnic, Industrial Training Institute, College of Fine Arts and Architecture, College of Music and Dance, Engineering College, Agricultural College, Veterinary College, Medical College, Dental College, Ayurvedic College, Homoeopathic College, Unani College, Nurses Training School, Health Visitors Training School, Vocational Training Institution, Deemed University, Open University and various colleges under the control of any University established by or under an Act of the Central or State Legislature and such other Institution, by whatever name called, which is carrying on (either exclusively or among other activities) the activity of imparting education;(d)" Government " means the Government of Gujarat;(e)"Local authority" means,-(i)a Municipal Corporation constituted under the Gujarat Provincial Municipal Corporations Act, 1949, (Bombay LIX of 1949);(ii)a Municipality constituted under the Gujarat Municipalities Act, 1963;(iii)a Panchayat constituted under the Gujarat Panchayats Act, 1993, (Gujarat 18 of 1993);(f)"Other Backward Classes" means any Socially and Educationally Backward Classes of citizens as declared by the Government and includes other Backward Classes declared by the Government of India in relation to the State of Gujarat;(g)"prescribed" means prescribed by rules made under this Act;(h)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in clause (24) and clause (25) of article 366 of the Constitution of India;(i)"Scrutiny Committee" means the Committee or committees constituted under sub-section (1) of section 6 for verification of the Caste Certificate and to perform the functions of Scrutiny Committee under this Act.
