Section 2 in The Bayaluseeme Development Board Act, 1994.
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"Bayaluseeme" means the area specified in the Schedule appended to this Act;(b)"Board" means the Bayaluseeme Development Board constituted under section 3;(c)"Chairman" means the Chairman of the Board;(d)"development department" means, all departments of the State Government functioning in Bayaluseeme including any body or corporation established by the State Government by or under any law, having jurisdiction over that area but excluding police and judicial departments:(e)"Implementation Committee" means, the Implementation Committee constituted under section 10;(f)"member" means, a member of the Board;(g)"plan" means, the annual plan prepared by the Board for development of Bayaluseeme but excluding the district plan of the zilla panchayat and of various development departments;(h)"Secretary" means, Secretary of the Board.
