Section 2 in Andhra Pradesh Backward Classes Sub-Plan (Planning, Allocation and Utilization of Financial Resources) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Backward classes" shall have the meanings assigned respectively under Article 15 and 16 of the Constitution of India as specified by the State Government from time to time.(b)"Backward classes Sub-Plan (BCSP)" means the Plan approved by the State Council for inclusion in the Annual Plan of the Department to bridge the gap in development of Backward Classes and shall include the Backward classes component of general schemes;(c)"Backward classes Sub-Plan Fund" means a portion of the total plan outlays of the State, in a financial year, as earmarked under the section 3;(d)"Backward Classes habitation" means any habitation where population of Backward Classes is not less than 40% of the total population of the habitation;(e)"Backward classes Sub-Plan Schemes" means the Backward Classes Sub-Plan schemes included in the Backward Classes Sub-Plan of the Departments;(f)"Gaps in development" means differences in development indicators of Backward Classes when compared to the state averages, as may be prescribed particularly relating to human and economic development;(g)"General Schemes" means schemes included in the Annual Plans of the Departments which benefit all social groups including Backward classes;(h)"Government" means the State Government of Andhra Pradesh;(i)"Nodal Agency for BCSP" means the committee headed by Minister of Backward Classes Welfare;(j)"Nodal Department" means Backward Classes Welfare Department for Backward Classes Sub-Plan;(k)"Notification" means notification published in the Andhra Pradesh Gazette and the word 'Notified' shall be construed accordingly;(l)"Prescribed" means prescribed by the Government by rules made under the Act;(m)"State Council" means State Council for Development of Backward Classes constituted under the Act;(n)"Sub-Plans" means Backward Classes Sub-Plan (BCSP);(o)"The Department" means any Government Department concerned with implementation of the plan schemes for the welfare of Backward classes;
