In this Act, unless there is anything repugnant in the subject or context,
(a) agricultural development includes development of horticulture, forests, dairy, poultry, piggery, sheep and cattle breeding, pisciculture and sericulture;
3[(aa) bank means,
(i) a banking company as defined in the Banking Regulation Act, 1949, (10 of 1949),
(ii) the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955),
(iii) a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959),
(iv) a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (21 of 1976),
(v) a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970),
(vi) any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (10 of 1949),
(vii) the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (1 of 1963),
(viii) the Agro-Industries Corporation as defined in clause (c) of section 2 of the Himachal Pradesh Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1972 (7 of 1973),
(ix) the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (1 of 1956),
(x) any other financial institution, notified by the State Government in the Official Gazette as bank for the purposes of this Act],
(b) Board means the Board of directors of the Corporation;
(c) Central Government means the Government of India;
4[(d) Chairman and Vice-Chairman means the Chairman and the Vice-Chairman of the Corporation];
(e) Corporation means the Himachal Pradesh Scheduled Castes Development Corporation, established under section 3;
(f) director means a director of the Board and includes the chairman 5[and the Vice-Chairman];
(g) Government means the Government of Himachal Pradesh;
(h) margin money means the margin money required by the financial banking institutions from the beneficiaries;
(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 the Act;
(k) processing means all activities relating to the processing of agricultural produce so as to make it marketable or fit for consumption and 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) scheduled castes means such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed under article 341 of the Constitution of India to be scheduled castes;
(m) scheduled castes organisation means a firm registered under the Partnership Act, 1932 (9 of 1932), an association registered under the Societies Registration Act, 1860 (21 of 1860), or a co-operative society registered under the Himachal Pradesh Co-operative Societies Act, 1968 (3 or 1969), all the partners or members, whereof, as the case may be belong to scheduled castes;
(n) small scale industry means such cottage and small scale industry as may by notification in the Official Gazette be specified by the State Government; and
(o) supply and storage means supply and storage of agricultural inputs and establishment, maintenance and running or storage, cold-storage and warehouses.
Chapter II
INCORPORATION OF HIMACHAL PRADESH SCHEDULED CASTES DEVELOPMENT CORPORATION AND ITS CAPITAL