Section 2 in U.P. State Commission for Backward Classes Act, 1996
2. Definitions.
- In this Act.-(a)'Backward Classes' means such classes of citizens as are defined in Clause (b) of Section 2 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994 as amended from time to time;(b)'Commission' means the State Commission for Backward Classes constituted under Section 3;(c)'Member' means a Member of the Commission and includes the Chairman;(d)'Schedule' means Schedule I to the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 as amended from time to time.
