Section 2 in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
2. Definitions:
- In these rules unless the context otherwise requires,-(a)"Act" means the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 (Central Act No. 43 of 1978);(b)[ "Authorised Officer" means [any Joint Collector in his respective Jurisdiction authorised by State Government in this behalf under Section 12] [Substituted by G.O.Ms.No. 673 Home (Gen.-B) Pub. in A.P. Gazette R.S. to Part II (Extraordinary Dated 5.1.1981.)];(c)"Form" means a form specified in the Schedules to these rules;(d)"Office of the Reserve Bank" means the office of the Reserve Bank specified in sub-rule (1) of Rule 4;(e)"Promoter" means a person conducting a Prize Chit or Money Circulation Scheme at the commencement of the Act and desiring to continue such chit or schemes pursuant to sub-section (1) of Section 12 for winding up the business relating to such chit or scheme;(f)"Schedule" means the Schedule to these rules;(g)"Scheme" means a Money Circulation Scheme or as the case may be, a Prize Chit as defined in clauses (c) and (e) respectively of Section 2;(h)"Section" means a section of the Act;(i)"Subscriber" means a subscriber to a Prize Chit or Money Circulation Scheme;(j)Words and expressions used in these rules but not defined shall have the meaning respectively assigned to them in the Act.
