Section 2 in The Delhi Minorities Commission Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires :-(a)"Commission" means the Delhi Minorities Commission constituted under section 3 of this Act;(b)"Chairperson" means the Chairperson of the Delhi Minorities Commission appointed under sub-section (2) of Section 3 of this Act;(c)"Delhi" means the National Capital Territory of Delhi;(d)"Government" means the Lieutenant Governor referred to in article 239 AA of the Constitution;(e)"Lieutenant Governor" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 of the Constitution;(f)"Member" means a member of the Commission;(g)"Minority Community" for the purpose of this Act, means a Comminute notified as such by the Central Government as per provisions of the National Commission for Minorities Act, 1992;(h)"prescribed" means prescribed by the rules made under this Act;
