Section 2 in Tamil Nadu Palm Products Development Board Act, 1993
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Board" means the Tamil Nadu Palm Products Development Board established under sub-section (1) of section 3;(b)"Chief Executive Officer" means the executive authority of the Board appointed under clause (g) of sub-section (2) of section 3;(c)"Government" means the State Government;(d)"Khadi and Village Industries Commission" means the Khadi and Village Industries Commission established under section 4 of the Khadi and Village Industries Commission Act, 1956 (Central Act 61 of 1956);(e)"Member" means a member of the Board and includes the President;(f)"palm products" means the products developed from the ingredients of palmyrah, coco palm, date palm and sago palm trees;(g)"palm products industry" means the industry relating to the palm products;(h)"President" means the President of the Board;(i)"regulation" means the regulation made by the Board under this Act;(j)"Vice-President" means the Vice-President of the Board.
