Section 2 in The M.P. Rajya Anusuchit Janjati Ayog Adhiniyam, 1995
2. Definitions.
- In this Act, unless the context otherwise requires,(a)"Commission" means the Madhya Pradesh Rajya Anusuchit Janjati Ayog constituted under Section 3;(b)"Member" means a member of the Commission and includes the chairperson;(c)"Scheduled Tribes" means such tribes, tribal Communities or parts of, or groups within such tribes or tribal Communities specified as Scheduled Tribes with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.
