Section 2 in Andhra Pradesh Women's Commission Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires: -(a)"Commission" means the Commission constituted under Section 5:(b)"Director" means the Director appointed under Section 12:(c)"Government" means the Government of Andhra Pradesh:(d)"Member" means a Member of the Commission and includes the Chairperson:(e)"Notification" means the notification published in the Andhra Pradesh Gazettee and word "notified" shall be construed accordingly:(f)"Prescribed" means prescribed by rules made under this Act:(g)"Public Servant" means by employees of the Government or an local body or any Corporation owned or controlled by the Government or of any Government agency or any public undertaking:(h)"Unfair practice" means any distinction, exclusion or restriction made on the basis of sex for the purpose of or which has effect of impairing or nullifying the recognition, enjoyment or exercise by women of fundamental, constitutional rights, or of human rights, or of fundamental freedom in the political, economic, social, cultural, civil or any other field or the infringement of any right or benefit conferred on women by or under the provisions of any law for the time being in force or the mental or physical torture or sexual excessess on women:(i)"Women" includes adolescent girl or female child.
