Section 2 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
2. Definitions.
- In this Act, unless the context otherwise requires-(1)"Board" means the Madhya Pradesh [Khadi and Gramodyog Board] [Substituted by M.P. Act No. 25 of 1979 (w.e.f. 22-6-1979).] established under Section 4;(2)"Commission" means the Khadi and Village Industries Commission established under the Khadi and Village Industries Commission Act, 1956 (No. 61 of 1956);(3)"Khadi" means any cloth woven on handlooms in India from cotton, silk or woollen yarn hand spun in India or from a mixture of any two or all of such yarn and is certified as such by the Commission or any other body established or recognised in its place by the Central or State Government;(4)"Member" includes Chairman [and Vice-Chairman] [Inserted by M.P. Act No. 28 of 1981 (w.e.f. 2-6-1981).];(5)"Regulations" means regulations made by the Board under this Act;(6)"Village industries" means all or any of the industries for the time being specified in the Schedule.
