Section 2(1) in Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018
(1)In these Rules, unless the context otherwise requires,-(i)"Authority" means the Telugu Language Development Authority of Andhra Pradesh established under Section 6 of the Act;(ii)"Chairman" means the Chairman of the Authority;(iii)"Erstwhile Department" means Department of Official Language;(iv)"Fund" means the Telugu Language Development Fund established under Rule 8;(v)Projects and Programmes" means the Annual Projects Programmes approved by the Authority, for development and promotion of Telugu Language in the State; and
