The National Commission for Backward Classes Act, 1993

2. Definitions.

In this Act, unless the context otherwise requires,-

1. "Backward classes" means such backward classes of citizens other than the Scheduled Castes and the Scheduled Tribes, as  may be specified by the Central Government in the lists;
2. "Commission" means the National Commission for Backward Classes constituted under section 3;
3. "lists" means lists prepared by the Government of India from  time to time, for purposes of making provision for  the reservation  of appointments or posts in favour  of  backward classes of citizens which, in the opinion of that Government, are  not  adequately represented in the  services  under  the Government  of India and any local or other authority  within the territory of India or under the control of the Government of India;
4. "Member" means a Member of the Commission and includes the Chairperson;
5. "Prescribed" means prescribed by rules made under this Act.

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