Section 2 in The Maharashtra State Commission for Backward Classes Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force, under sub-section (3) of section 1;(b)"Accountant General" means the Accountant General of Maharashtra State;(c)"backward classes" means such backward classes of citizens other than the Scheduled Castes and the Scheduled Tribes, as specified by the State Government in the Lists;(d)"Commission" means the Maharashtra State Commission for Backward Classes constituted under section 3;(e)"Lists" means the Lists prepared by the State Government, from time to time, for the purposes of making provision for the reservation of appointments or posts, in favour of the backward classes of citizens who, in the opinion of the State Government, are not adequately represented in the services under the State Government and any local or other authority within the State or under the control of the State Government;(f)"member" means a member of the Commission and includes the Chairperson and Member-Secretary;(g)"prescribed" means prescribed by rules made under this Act;(h)"State Government" means the Government of Maharashtra;(i)"State" means the State of Maharashtra.
