Section 2 in The Basavakalyan Development Board Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Amenity" includes road, streets, sub-ways, lighting, drainage, sanitation, electricity and water supply or other convenience, public works, market places, post office, bank, hospital, dispensary, police station, fair price shop, milk booth, library, recreation centers, service stations of any public utility service authorised by the Board or other facility; and such other amenity as the State Government may, by notification specify;(b)Board' means the Basavakalyan Development Board constituted under section 3;(c)"Basavakalyan" means and includes limits of Basavakalyan Town Municipal Committee and area within twelve kilo meters from the town and lands acquired by Government from time to time for development of Basavakalyan heritage sites and such other area declared by the State Government, by notification;(d)"Chairman" means the Chairman of the Board;(e)"Commissioner" means the Commissioner of the Board appointed under section 10;(f)"Fund" means fund of the Board;(g)"Heritage Site" means the whole of the area comprising the sites specified in the Schedule but excluding the area referred to as protected area under the Ancient Monuments and Historical Sites and Remains Act, 1958 (Central Act 24 of 1958).(h)"Member" means a member of the Board;(i)"Regulations" means regulations of the Board made under section 46;(j)"Schedule" means Schedule appended to this Act.Chapter-II Board and its Employees
