Section 2 in The Khadi And Village Industries Commission Rules, 1957
2. Definition.
- In these rules, unless the context otherwise requires:(a)"Act" means the Khadi and Village Industries Commission Act, 1956 (61 of 1956);(b)"the Board" means the Board constituted under Section 10 of the Act;(c)"Chairman" means the Chairman of the Commission;(d)"Financial Adviser" means the Financial Adviser appointed under Clause (c) of sub-section 3 of Section 41(e)"Government" means the Central Government.
