2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"appointed day" means such date as the Central Government may, by notification in the Official Gazette, appoint for the purpose of section 3;(b)"Board" means the National Jute Board constituted under section 3;(c)"Chairperson" means the Chairperson of the Board;(d)"Council" means the Jute Manufactures Development Council established under section 3 of the Jute Manufactures Development Council Act, 1983 (27 of 1983);(e)"jute" means the plants of jute, kenaf and mesta;(f)"jute manufacture" shall have the same meaning as assigned to it in the Jute Manufactures Cess Act, 1983 (28 of 1983);(g)"member" means a member of the Board and includes the Chairperson;(h)"prescribed" means prescribed by rules made under this Act;(i)"regulations" means regulations made by the Board under this Act;(j)"Society" means the National Centre for Jute Diversification, a society set up by the Central Government in the Ministry of Textiles and registered under the Societies Registration Act, 1860 (21 of 1860);(k)"year" means the year commencing on the 1st day of April and ending on the 31st day of March next following.
