Section 2 in The Gujarat Khadi and Village Industries Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Khadi and Village Industries Board constituted under section 3;(b)"Khadi" means any cloth woven on handlooms in India from cotton, silk or woollen yarn, handspun in India or from a mixture of any two or all of such yarns and certified as khadi by the Khadi and Village Industries Commission established under the Khadi and Village Industries Commission Act, 1956 (LXI of 1956);(c)"member" means a member of the Board, whether an official or a nonofficial, and includes the Chairman, the Vice-Chairman and a Member-Secretary of the Board;(d)"prescribed" means prescribed by rules;(e)"regulations" means regulations made under this Act;(f)"rules" means rules made under this Act;(g)"village industry" means,-(i)any industry located in a rural area which produces any goods or renders any service with or without the use of power and in which the fixed capital investment per head of an artisan or a worker does not exceed fifty thousand rupees or such other sum as may, by notification in the Official Gazette, be specified from time to time by the State Government;Provided that any industry specified in the Schedule and located in an area other than a rural area and recognized as a village industry prior to coming into force of this Act shall notwithstanding anything contained in this sub-clause, continue to be a village industry under this Act;(ii)any other non-manufacturing unit established for the sole purpose of promoting, maintaining, assisting, servicing (including other units) or managing any village industry;(iii)any other industry specified in this behalf by the State Government, by notification in the Official Gazette, in consultation with the Board.Explanation. - For the purpose of this clause,~(1)"Fixed capital investment" includes investment in plant and machinery and land and building of an industry;(2)"rural area" means the area comprised in any village, and includes the area comprised in any town, the population of which does not exceed twenty thousand or such other figure as the State Government may, by notification in the Official Gazette, specify from time to time.
