- In this Act, unless the context otherwise requires,-(a)"Chairperson" means a Chairperson of the Commission;(b)"Commission" means a Commission constituted under section 3;(c)"Cow" includes a bull, bullock, ox, heifer or calf;(d)"Government" means the Government of the State of Punjab in the Department of Animal Husbandry, Fisheries and Dairy Development;(e)"institution" means any charitable institution or Non-Government Organization engaged in Cow welfare and established for the purpose of keeping, breeding, rearing and maintaining Cow or for the purpose of reception, protection, care, management and treatment of infirm, aged and diseased Cow and includes Gausadan, Gaushala, Pinjrapole, Gauraksha Sanstha and their federation or union registered under any enactment for the time being in force or otherwise;(f)"member" means a member of the Commission and includes the [Chairperson, Vice-Chairperson] [Substituted 'Chairperson' by Punjab Act No. 18 of 2016, dated 13.5.2016] and the Member Secretary;(g)"prescribed" means prescribed by rules made under this Act;(h)"section" means a section of this Act; [***] [Omitted 'and' by Punjab Act No. 18 of 2016, dated 13.5.2016](i)"State" means the State of Punjab [; and] [Substituted '.' by Punjab Act No. 18 of 2016, dated 13.5.2016](j)[ "Vice-Chairperson" means Vice-Chairperson of the Commission.] [Added by Punjab Act No. 18 of 2016, dated 13.5.2016]
