Section 2 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Authority" means an Authority constituted under section 6;(2)"Board" means the Andhra Pradesh Tourism, Culture and Heritage Board constituted under section 3;(3)"Chief Executive" means the Chief Executive of the Authority or Commission appointed under section 17 and includes any acting Chief Executive;(4)"Commission" means the Commission constituted under section 6;(5)"Company" means a body corporate registered under the Companies Act, 2013(Act No. 30 of 2013) and includes a firm or association of individuals;(6)"Constituent body" means any entity formed under sections 4 to 8;(7)"Director-General" means the Director - General of the Board referred to under section 16;(8)"Erstwhile departments" means the department of Tourism, the department of Culture, the department of Archaeology and such other departments as may be notified from time to time, except the Administrative departments in the Andhra Pradesh Secretariat;(9)"Financial year" means a period of twelve months beginning on 1st day of April and ending on the last day of the March of the succeeding year;(10)"Fund" means a Fund established under section 20;(11)"Government" means the State Government of Andhra Pradesh;(12)"Local Body" means a Municipal Corporation constituted under the respective Act, or a Municipality or a Nagar Panchayat constituted under the Andhra Pradesh Municipalities Act, 1965 or a Gram Panchayat constituted under the Andhra Pradesh Panchayat Raj Act, 1994 or any other body constituted under the relevant Act to govern the urban services;(13)"Notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly;(14)"Prescribed" means prescribed by rules made by the Government under this Act;(15)"Regulations" means regulations made under section 41 of this Act;(16)"Rules" means rules made under section 42 of this Act;(17)"State" means the State of Andhra Pradesh;(18)"Successor Authority" means an Authority constituted under this Act in the place of an erstwhile department to perform its functions.Part-II Constitution of Board, Executive Committee, Authorities, Commissions and Local Councils
