Section 2 in The Andhra Pradesh Special Protection Force Act, 1991
2. Definitions.—
In this Act , unless the context otherwise requires,—(a)‘armed force’ means the Special Protection Force constituted under Section 3;(b)‘autonomous body’ means an institution wholly or partially run on the funds or grants of or controlled by the Government;(c)‘Director-General’ means the Director-General of the Force appointed under Section 4;(d)‘enrolled members of the Force’ means any subordinate officer, under officer or any other member of the Force of the rank not lower than that of an under officer;(e)‘establishment’ means an office, guest house or such other institutions run by the Government;(f)‘Force Custody’ means the arrest or confinement of a member of the Force in accordance with the rules made under this Act;(g)‘Government’ means Government of Andhra Pradesh;(h)‘industrial undertaking’ means any undertaking pertaining to a scheduled industry and includes an undertaking engaged in any other industry, or any trade, business or service which may be regulated by law made by the Parliament or Legislative Assembly of the State;(i)‘industrial undertaking in public sector’ means an industrial undertaking owned, controlled or managed by the Government and includes,(i)a Government company as defined in Section 617 of the Companies Act, 1956;(ii)a Corporation established and is controlled by the Government;(j)‘Managing Director’ in relation to an industrial undertaking, means the person, who exercises control over the affairs of that undertaking and includes a general manager, manager, chief executive officer or called by any other name;(k)‘Member of the Force’ means a person appointed as such to the Force under this Act ;(l)‘Prescribed’ means prescribed by rules made under this Act;(m)‘Scheduled industry’ means any industry engaged in the manufacture or production of the articles mentioned in the First Schedule to the Industries Development and Regulation Act, 1951;(n)‘State’ means the State of Andhra Pradesh;(o)‘strategic and vital installations’ means all such vulnerable points or areas as specified by the Government from time to time, and declared essential for the maintenance of the life of the community and which require special protection against sabotage;(p)‘subordinate officer’ means a person appointed to the force as an Inspector, a Sub-Inspector or an Assistant Sub-Inspector;(q)‘supervisory officer’ means any of the officers appointed under Section 4 and includes any other officer appointed by the Government as supervisory officer of the Force;(r)‘under officer’ means a person appointed to the Force as a Head Constable, or Constable.
