3. Definitions.-

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.

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