Section 2 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
2. Definitions.-In this Act, unless the context otherwise requires,-
(a)“Board” means the Karnataka Prison Development Board constituted under section 3;(b)“Building” includes a house, dormitory, barrack, cell, latrine, godown, factory shed, hut, wall or any other structure whether of masonry, bricks, mud, wood, metal, cement, concrete or any other material whatsoever;(c)“Chairperson” means the chairperson of the Board;(d)"Commissioner" means commissioner of the Board;(e)“competent Authority” means any officer appointed as such by the Government having jurisdiction and with due legal authority to deal with a particular matter;(f)“Fund” means Prison Development fund of the Board;(g)“Government” means the Government of Karnataka;(h)“Land” includes rights in or over land and benefits to arise out of land, and buildings, structures and other things attached to the earth or permanently fastened to anything attached to earth;(i)‘Member’ means member of the Board;(j)'Member Secretary' means member secretary of the Board;(k)“Notification” means a notification published in the official Gazette of Government of Karnataka and the word “notified” shall be construed accordingly;(l)“prescribed” means prescribed by rules by the Government;(m)“Prison” means any prison or jail or place by whatever name called, including all lands and buildings, appurtenant thereto, used permanently or temporarily under the general or special order of the State Government for the detention of prisoners and includes all Central Prison or District Prison or Taluka Prison or Revenue Prison or Open Prison or Women Prison or any other Prison so notified by the Government from time to time;(n)"Schedule" means schedule appended to this Act.(o)"Vice-Chairperson" means Vice-Chairperson of the Board.
