Section 2 in Jharkhand State Commission for the Scheduled Tribes Act, 2019
2. Definitions.
- In this Act, unless, the context otherwise requires: -(a)"Commission" means "The Jharkhand State Commission for the Scheduled Tribes" constituted under Section 3;(b)"Member" means a member of the Commission and includes the Chairman and the Vice Chairman of the Commission;(c)"Scheduled Tribes" shall have the meaning assigned in Article 342 of the Constitution of India;Chapter-II State Commission for the Scheduled Tribes
