Section 2 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
2. Definition.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Orissa Zilla Parishad Act, 1991;(b)"Clear days" includes Sundays and holidays but does not include the day of the meeting and the day of the issue of the notice;(c)"Members then on the roll" means the total strength of members having right to vote excluding the seats which are vacant;(d)"Motion" means the statement of a matter brought forward for the consideration of the Parishad and includes a resolution and an amendment of a motion;(e)"President" and "Vice-President" shall respectively mean the President or the Vice-President of the Parishad as the case may be;(f)"Secretary" means the Secretary of the Parishad;(g)"Section" means a Section of the Act;(2)Words and expressions used but not defined in these rules, unless the context otherwise required, shall have the same meaning as respectively assigned to them in the Act.
