Section 3 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
3. Definitions.
- In these rules unless the context otherwise requires,-(i)"Act" means the U. P. [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961;(ii)"Circle" and "Gaon Panchayat" shall have the meanings assigned to them under the U.P. Panchayat Raj Act, 1947;(iii)"Committee" means a committee of a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(iv)["Kshettra Panchayat"] [Substituted by U.P. Act No. 9 of 1994.] means a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] established under Section 5 of the Act;(v)"Member" means a Member of a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and shall include an additional member thereof;(vi)"Pramukh" means the Pramukh of a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(vii)"Sign" includes the placing of left thumb-impression;(viii)"Section" and "sub-section" shall mean the "section" and "subsection" of the U. P. [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961; and(ix)["Zila Panchayat"] [Substituted by U.P. Act No. 9 of 1994.] means [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] established under Section 17 of the Act.
