Section 2 in The Gujarat Backward Classes Development Corporation Act, 1985
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"agriculture" including dairy farming poultry farming, breeding of livestock pisciculture, sericulture and forestry; and the term "agricultural" shall be construed accordingly;(b)"socially and educationally backward class citizen" means a citizen belonging to any socially and educationally backward class specified in the Schedule;(c)"backward class organisation" means a firm registered under the Indian Partnership Act, 1932 (IX of 1933) or a society wherein all or a majority of partners, or as the case may be, all or a majority of members of such society are socially and educationally backward class citizens.Explanation. - Where a society (hereinafter referred to as "the principal society") has as its member another society (hereinafter referred to as "the member society") and all or a majority of members of such society are socially and educationally backward class citizens such member society shall be deemed to be a member of the principal society belonging to socially and educationally backward class citizens;(d)"Chairman" means the Chairman of the Corporation;(e)"citizen" means citizen of India;(f)"Corporation" means the Gujarat Backward Classes Development Corporation established under Section 4;(g)[ "director" means a director of the Corporation and includes the Chairman and the Vice-Chairman;] [This clause was substituted by Gujarat 21 of 1986, Section 4 (1) (a) (w.r.e.f. 02-07-1986).](h)"managing director" means a director appointed as managing director under sub-section (3) of Section 6;(i)"marketing" means all activities relating to the transport grading pooling marketing and sale of agricultural or industrial produce, whether in the primary form or in semi-processed or processed form;(j)"prescribed" means prescribed by rules made under this Act;(k)"processing" means all activities relating to the processing of agricultural produce or industrial product so as to make it marketable or fit for consumption and it includes purchase and storage of raw material purchase of equipment, and purchase, installation and running of machinery required for processing and storage of finished produce;(l)"regulation" means a regulation made under Section 28;(m)"small scale industry" means a cottage industry or an industry in which capital investment does not exceed such amount as may be prescribed;(n)"society" means a society registered under the Societies Registration Act, 1860 (XXI of 1860) or a co-operative society registered or deemed to be registered under the Gujarat Co-operative Societies Act 1961 (Gujarat X of 1962);(o)"supply and storage" means supply and storage of agricultural inputs and establishment, maintenance and running of storages cold storages and warehouses;(P)[ "Vice-Chairman" means the Vice-Chairman of the Corporation.] [Clause (p) was added by Gujarat 21 of 1986, Section 4 (1) (b) (w.r.e.f. 02-07-1986).]
