Section 2 in The Haryana Kisan Kalyan Pradhikaran Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the Pradhikaran;(b)"Chief Executive Officer" means the Chief Executive Officer of the Pradhikaran;(c)"Council" means the Agriculture Advisory Council constituted under section 10;(d)"Government" means the Government of the State of Haryana;(e)"Member" means a Member of the Pradhikaran and includes the Chairperson, Vice-Chairperson and the Chief Executive Officer;(f)"Pradhikaran" means the Haryana Kisan Kalyan Pradhikaran established under sub-section (1) of section 3;(g)"prescribed" means prescribed by rules made under this Act;(h)"regulation" means a regulation made under this Act by the Pradhikaran;(i)"State" means the State of Haryana;(j)"Vice-Chairperson" means the Vice-Chairperson of the Pradhikaran.
