Section 2 in The Karnataka State Minorities Commission Act 1994
2. Definitions.—
In this Act, unless the context otherwise requires,.—(a)"Commission" means the Karnataka State Minorities Commission constituted under section 3 of the Act;(b)"Government" means the Government of Karnataka;(c)"member" means a member of the Commission;(d)"minorities" means the persons belonging to minority communities residing in the State of Karnataka whom the Government has recognised as minorities.
