Section 2 in Tamil Nadu State Khadi and Village Industries and Board Regulations, 1961
2. Definitions.
- In these regulations, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Khadi and Village Industries Board Act, 1959 (Tamil Nadu Act 18 of 1959);(b)"Agenda" means the list of business propose to be transacted at a meeting of the Board;(c)"Chairman" means the Chairman of the Standing Finance Committee;(d)"Presiding Authority" means the president or the Vice-President or, in their absence, any member chosen to preside over any meeting of the Board; and(e)"Vice-President" means the Vice-President of the Board elected under Clause (c) of sub-section (2) of section 3 of the Act.
