Section 2 in Tamil Nadu Khadi and Village Industries Board Act, 1959
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the [Tamil Nadu Khadi and Village Industries Board] [Substituted for 'Madras State Khadi and Village Industries Board' by the Tamil Nadu Adaptation of Laws Order, 1970.] established under sub-section (1) of section 3;(b)"Government" means the Tamil Nadu Government;(c)"Khadi" means any cloth woven on handlooms in India from cotton, silk or woollen yam, handspun in India or from a mixture of any two or all of such yams;(d)"Khadi and Village Industries Commission" means the Khadi and Village Industries Commission established under section 4 of the Khadi and Village Industries Commission Act, 1956 (Central Act 61 of 1956);(e)"member" means a member of the Board and includes the president;(f)"president" means the president of the Board;(g)"secretary" means the secretary of the Board appointed under clause (d) of sub-section (2) of section 3;(h)"village industries" means-(i)all or any of the industries specified in the Schedule to the Khadi and Village Industries Commission Act, 1956 (Central Act 61 of 1956); and(ii)any industry specified in this behalf by the Government by notification in consultation with the Board.and includes any other industry deemed to be specified in the said Schedule by reason of a notification Order section 3 of the said Act.
