Section 2 in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020
2. Definitions – In this Act unless the context otherwise requires,
(a)“Chairman” means the Chairman of the Andhra Pradesh State Commission for Scheduled Tribes appointed under section 5;(b)“Commission” means the Andhra Pradesh State Commission for Schedule 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 of India;(d)“Disabilities” means those as provided in article 15 (2) of the Constitution of India;(e)“Government” means the State 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)“Scheduled Tribes” shall have the meanings assigned to them under clause (25) of Article 366 of the Constitution;(i)“Scheduled Areas” means such areas as the president may by order declare to be Scheduled Areas under Para 6(1) of the Fifth Schedule to the Constitution of India;(j)The words and expressions used by not defined in this Act shall have the same meaning assigned to them in the concerned Acts/Regulations/Rules or any other such Legislation time being.CHAPTER-II ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES
