Section 2 in The Punjab Khadi and Village Industries Board Act, 1955
2. Definitions
. - In this Act, unless there is anything repugnant in the subject or context,(i)"Board" means the Punjab Khadi and Village Industries Board constituted under section 3,(ii)"Khadi" means any handloom cloth woven from yarn handspun in India.(iii)"prescribed" means prescribed by rules made under this Act.(iv)"village industries" means such industries which generally form the normal occupation, whether whole time or part time, of any class of the rural population of the State of Punjab and in particular such industries as may be recommended from time to time by the [Commission] [Substituted by Punjab Act, 29 of 1957, section 2.] appointed by the Government of India and such other industries as the State Government may, by notification in the official gazette, specify in this behalf in consultation with the Board.(v)"Government " means the Government of the State of Punjab.(vi)[ "Commission" means the Khadi and Village Industries Commission established under section 4 of the Khadi and Village Industries Commission Act, 1956, (No. 61 of 1956).] [Inserted by PunjabAct 29 of 1957, section 2.](vii)["member" or "member of the Board" includes "Chairman" or "Chairman of the Board" respectively.] [Inserted by Punjab Act 30 of 1964, section 2.]
