Section 2 in The National Commission For Backward Classes (Annual Statement Of Accounts And Annual Report) Rules, 1996
2. Definitions.
- In these rules, unless the context otherwise requires :(a)'Act' means the National Commission for Backward Classes Act, 1993 (27 of 1993).(b)'Chairperson' means the Chairperson of the Commission nominated by the Central Government under cl. (a) of sub-section (3) of Sec. (2) of the Act.(c)'Member-Secretary', means the Member-Secretary nominated by the Central Government under cl. (d) of sub-section (2) of Sec. (3) of the Act.(d)'Audit Officer' means the Comptroller and Auditor General of India or any person appointed by him in connection with the audit of the accounts of the Commission;(e)'Financial Year' means the year begining on the 1st April and ending on 31st March following;(f)'Form' means Form annexed to these rules;(g)The words and expressions used in these rules but not defined herein shall have the meaning respectively assigned to them in the Act.
