Section 2 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"agricultural development" includes development of dairy, poultry, piggery, sheep and cattle breeding, pissiculture and sericulture;(b)"Bank" means-(i)a banking company as defined in the Banking Regulation Act, 1949 (10 of 1949),(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (25 of 1955),(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959),(iv)a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (21 of 1976),(v)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970),(vi)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (10 of 1949),(vii)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (10 of 1963),(viii)the Agro-Industries Corporation as defined in clause (c) of section 2 of the Himachal Pradesh Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1972 (1 of 1973),(ix)the Agricultural Finance Corporation Limited, a company . incorporated under the Companies Act, 1956 (1 of 1956) and(x)any other financial institution notified by the State Government in the Official Gazette as bank for the purposes of this Act;(c)"Board" means the Board of Directors of the Corporation;(d)["Chairman-cum-Managing Director"] [Word 'Chairman' substituted by 'Chairman-cum-Managing Director' vide Act. No. 16 of 1981 effective w.e.f. 25-8-1981 repealed by H. P. Act . No. 13 of 1984 effective w.e.f. 25-8-81.] and "Vice-Chairman" means the [Chairman-cum-Managing Director] [Word 'Chairman' subs, by ''Chairman-cum-Managing Director' vide Act. No. 16 of 1981 effective w.e.f. 25-8-1981 repealed by H. P. Act . No. 13 of 1984 effective w.e.f. 25-8-81.] and Vice-Chairman of the Corporation;(e)"Corporation" means the Himachal Pradesh Ex-Servicemen Corporation established under section 3;(f)"Ex-servicemen" means a person who is ordinarily residing in the State of Himachal Pradesh and has served in any rank whether as combatant or non-combatant, in the Indian Armed Forces or armed forces of the former Indian States (but excluding the Assam Rifles, Defence Security Corps, General Reserve Engineering Force, Lok Sahayak Sena and Territorial Army) for a continuous period of not less than six months after attestation and has been released, otherwise than by way of dismissal or discharge on account of misconduct or inefficiency, and in the case of a deceased or incapacitated ex-servicemen includes his wife, children, father, mother; minor brother, widowed daughter and widowed sister, wholly dependent upon such ex-servicemen immediately before his death or incapacitation;(g)"Ex-servicemen Organisation" means a firm registered under the Indian Partnership Act, 1932, (9 of 1932), an association registered under the Societies Registration Act, 1860 (21 of 1860), or a Co-operative Society registered under the Himachal Pradesh Co-operative Societies Act, 1968 (3 of 1969) all the partners or members whereof, as the case may be, are ex-servicemen.(h)"Government" means Government of the State of Himachal Pradesh;(i)[X X X X X X X] [Definition' of 'Managing Director' omitted vide Act No. 16 of 1981 effective w.e.f. 25-8-81 repealed by Act No. 13 of 1984 effective w.e.f, 25-8-81.]:(j)"margin money" means the money required as the share of the beneficiary for granting financial assistance by the financial/banking institutions and other organisations;(k)"marketing" means all activities relating to the transport, grading, polling, marketing and sale of agricultural or industrial produce, whether in the primary form or. in semi-processed form;(l)"prescribed" means prescribed by rules made under this Act;(m)"processing" means all activities relating to the processing of agricultural produce so as to make it marketable or fit for eon¬' sumption and includes purchase and storage of raw materials, purchase of equipment, and purchase, installation and running of machinery required for processing and storage of finished produce;(n)"small scale-Industry" means a cottage and small-scale industry and includes industry engaged in fabrication, repairs and maintenance of agricultural machinery and equipment, in which capital investment does not exceed five lacs of rupees; and(o)"supply and storage" means supply and storage of agricultural inputs and establishment, maintenance and running of storages, cold storages and warehouses.
