In this Act, unless the context otherwise requires,-- (a) "appointed day" means the date of commencement of this Act; (b) "Board" means the Board of Directors of the National Dairy Development Board; (c) "Chairman" means the Chairman of the National Dairy Development Board; (d) "Companies Act" means the Companies Act, 1956 (1 of 1956); (e) "director" means a director of the National Dairy Development Board, and includes the Chairman; (f) "foodstuffs" means such of the foodstuffs as are included in the definition of essential commodities as contained in clause (a) of section 2 of the Essential Commodities Act, 1955 (10 of 1955); (g) "Indian Dairy Corporation" means the Indian Dairy Corporation, a company formed and registered under the Companies Act, and having its registered office at Baroda in the State of Gujarat. (h) "milk product" means-- (i) sterilised, standardised, recombined, toned, double-toned, skimmed, flavoured or acidified milk; (ii) ice-cream; (iii) cream; (iv) cheese; (v) butter; (vi) milk powders; (vii) weaning foods with milk and infant milk foods; (viii) malted milk foods with or without cocoa powder; (ix) ghee; (x) anhydrous milk fat and butter oil; (xi) casein; (xii) any other product containing milk or all or any of the milk products specified above which the Central Government may, by notification in the Official Gazette, specify in this behalf; (i) "National Dairy Development Board" means the National Dairy Development Board incorporated under section 4; (j) "prescribed" means prescribed by regulations made under this Act; (k) "restructuring and streamlining", in relation to the organisational and functional set-up of the National Dairy Development Board, includes-- (i) opening or closing of units or offices; (ii) revision of the organisational and functional set-up; (iii) declaration of staff required; (iv) integration of posts, fixation of seniority and pay scales; (v) integration of required personnel in the revised set-up and issuance of appointment orders in that behalf; (vi) declaration or demarcation of duties and responsibilities attendant to posts; (vii) declaration of posts equivalent to one another; and (viii) any other matter that may be necessary of incidental to meet the organisational or functional needs of the National Dairy Development Board; (l) "society" means the National Dairy Development Board, a society formed and registered under the Societies Registration Act, 1860 (21 of 1860) and functioning as such immediately before the appointed day; (m) words and expressions used herein and not defined, but defined in the Companies Act, have the meanings respectively assigned to them in that Act.Open in Lexace · Ask the AI about this section
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