Section 2 in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)[ "Committee" means the State Scrutiny Committee constituted under section 8A for verification of social status of a person in whose favour a certificate is issued under section 5;] [Original clause (a) renumbered as clause (aa) and new clause (a) inserted by W.B. Act 4 of 2007.](aa)[ "Constitution" mean the constitution of India.] [Original clause (a) renumbered as clause (aa) and new clause (a) inserted by W.B. Act 4 of 2007.](b)"notification" means a notification published in the Official Gazette;(c)"prescribed" means prescribed by rules made under this Act;(d)"Scheduled Castes" shall have the same meaning as in clause (24) of Article 366 of the Constitution;(e)"Scheduled Tribes" shall have the same meaning as in clause (25) of Article 366 of the Constitution;(f)"the Constitution (Scheduled Castes) Order" means the Constitution (Scheduled Castes) Order, 1950, made by the President in exercise of the powers conferred by clause (1) of Article 341 of the Constitution;(g)"the Constitution (Scheduled Tribes) Order" means the Constitution (Scheduled Tribes) Order, 1950," made by the President in exercise of the powers conferred by clause (1) of Article 342 of the Constitution.
