Section 2 in The National Commission For Scheduled Tribes Chairperson, Vice-Chairperson And Members (Conditions For Service And Tenure) Rules, 2004
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"article" means article of the Constitution;(b)"Chairperson" means the Chairperson of the Commission;(c)"Commission" means the National Commission for Scheduled Tribes established under Article 338-A;(d)"Member" means a Member of the Commission;(e)the expression "Scheduled Tribes" shall have the meaning assigned to it in clause (25) of Article 366;(f)"Vice-Chairperson" means the Vice-Chairperson of the Commission.
