Section 2 in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Madhya Pradesh Professional Examination Board established under Section 3;(b)"Chairperson" means the Chairperson of the Board appointed under Section 6;(c)"Executive Committee" means the Executive Committee constituted under Section 19;(d)"Finance Committee" means the Finance Committee constituted under sub-section (1) of Section 20;(e)"Other Backward Classes" means the Other Backward Classes of citizens as specified by the State Government vide Notification No. F 85-XXV-4-84, dated the 26th December, 1984 as amended from lime to time;(f)"Regulations" means the regulations made by the Board under this Act;(g)"Scheduled Castes" means any caste, race or tribe or part of, or group within caste, race or tribe specified as Scheduled Castes with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;(h)"Scheduled Tribes" means any tribe or tribal community or part of, or group within such tribe or tribal community, specified as Scheduled Tribes with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.
