Section 2 in Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2003
2. Definitions.
- In this Act, unless the Context otherwise requires: -(a)"Chairman" means the Chairman of the Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes appointed under Section 5;(b)"Commission" means the Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes constituted under Section 3;(c)"Civil Rights" means any right accruing to a person by reason of the abolition of untouchability by Article 17 of the Constitution;(d)"Disabilities" means those as provided in Article 15 (2) of the Constitution;(e)"Government" means the Government of Andhra Pradesh;(f)"Notification" means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly:(g)"Prescribed" means prescribed by rules made by the Government under this Act;(h)"Schedule Castes and Scheduled Tribes" shall have the meanings assigned to them respectively under clause (24) and clause (25) of Art. 266 of the Constitution.
