Section 2 in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Community Certificate" means the Certificate issued by the Competent Authority to the person indicating therein the Scheduled Tribes or Scheduled Castes, as the case may be, to which the person belongs;(b)"Competent Authority" means any officer or authority authorized by the Government by notification to perform the functions of the competent authority under this Act, for such an area or for such purposes as may be specified in the notification;(c)"Educational Institution" means any School, College, University, other educational institutes and any other institution imparting education as may be notified by the Government from time to time;(d)"Government" means the Government of Mizoram(e)"Local Authority" means in relation to local areas comprised within the jurisdiction of the concerned Municipal Council, Local Council/Village Council having jurisdiction over such local areas;(f)"prescribed" means prescribed by rules made by the Government under this Act;(g)"Scheduled Tribes and Scheduled Castes" shall have the meanings respectively assigned to them in clause (24) and clause (25) of Article 366 of the Constitution of India;(h)"Scrutiny Committee" means the State Scrutiny Committee constituted under sub-section(i) of Section 6 under this act for the Scheduled Tribes and Scheduled Castes for verification of the Community Certificate and to perform the function of the Scrutiny Committee under this Act;
