Section 2 in Andhra Pradesh (50 Percent Reservation to BCs, SCs, STs and Minorities in Works Contracts and Service Contracts given on nomination) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Administrative Departments" mean all the Departments working under the administrative control of the Government of Andhra Pradesh;(b)"Engineering Departments" mean all the Engineering wings attached to the Administrative Departments functioning under the control of Government of Andhra Pradesh;(c)"Backward Classes" mean the class or classes of people other than the Scheduled Castes and the Scheduled Tribes, who are socially and educationally backward, as may be notified by the Government of Andhra Pradesh in the State Gazette, from time to time;(d)"Minority", for the purposes of this Act, means a community notified as such by the Central Government;(e)"Nominated Works" means any civil work or service, which is given on nomination, by any Department functioning under the administrative control of the Government of Andhra Pradesh;(f)"Scheduled Castes and Scheduled Tribes" shall have the meaning assigned to them respectively under Clause (24) and Clause (25) of Article 366 of the Constitution.
