Section 2 in The Jammu and Kashmir State Finance Commission Act, 2006
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir State Finance Commission Act, 2006;(b)"Commission" means the State Finance Commission constituted under section 3 of the Act;(c)"Chairperson" means the Chairperson of the Commission;(d)"Member" means a Member of the Commission and includes the Chairperson;(e)"Notification" means a notification published In the Government Gazette;(f)"Prescribed" means prescribed by rules made under the Act.Chapter-II Constitution
