Section 2 in Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes - Issue of Community, Nativity and Date of Birth Certificates Rules, 1997
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Form" means a form appended to these rules.(b)"Act" means the Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 (Act No. 16 of 1993).(c)"Competent Authority" means the authority specified under column (2) of Annexure I appended to, these rules, for issue of certificates to the communities specified in column (1) within the territorial jurisdiction as specified in column (3) thereof.(d)"Traditional Habitat" of a tribe means the area in which a tribe or part or group of that tribe is found inhabiting traditionally, on the date of notification of that tribe or part or group of that tribe as a Scheduled tribe for the first time in the State of Andhra Pradesh.
