Section 2 in The Darjeeling Gorkha Hill Council Act, 1988
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"constituency" means a constituency provided by an order made under section 6 for the purpose of election to the General Council;(a1)[ "Council" means the Executive Council;] [Clauses (a1) and (b1) inserted by W.B. Act 3 of 1994.](b)"Council Fund" means the fund constituted under section 52;(b1)[ Councillor" means a member of the General Council;] [Clauses (a1) and (b1) inserted by W.B. Act 3 of 1994.](c)"election" includes general election and also an election to fill a seat or seats in the General Council;(d)"elector" in relation to a constituency means a person whose name is entered in the electoral roll of that constituency for the time being in force;(e)"Executive Council" means the Executive Council of the General Council constituted under section 38;(e1)[ "Executive Councillor" means the person nominated under clause (a) or clause (b) of sub-section (1) of section 38, and includes the Chief Executive Councillor or the Vice-Chairman of the General Council;] [Clause (e1) inserted by W.B. Act 3 of 1994.](f)"General Council" means the [Darjeeling Gorkha Autonomous Hill Council] [Words substituted for the words 'Darjeeling Gorkha Hill Council' by W.B. Act 21 of 2000.] constituted under this Act;(g)"Government" means the Government of the State of West Bengal;(h)"Gram Panchayat" means a Gram Panchayat constituted under section 4 of the West Bengal Panchayat Act, 1973;(i)"hill areas" means the territory comprising the three hill subdivisions of the district of Darjeeling, namely, Darjeeling, Kalimpong and Kurseong, and includes the following mouzas in the sub-division of Siliguri of that district :-(1)Lohagarh Tea Garden,(2)Lohagarh Forest,(3)Rangmohan,(4)Barachenga,(5)Panighata,(6)Chota Adalpur,(7)Paharu,(8)Sukna Forest,(9)Sukna Part I,(10)Pantapati Forest I,(11)Mahanadi Forest,(12)Champasari Forest, [* *] [Word 'and' omitted by W.B. Act 21 of 2000.](13)Salbari Chhat [Part II, and] [Words and figures substituted for the words and figures 'Part II' by W.B. Act 21 of 2000.](14)[ Sittong Forest;] [Sub-clause (14) inserted by W.B. Act 21 of 2000.][* * * *] [Clause (j) omitted by W.B. Act 3 of 1994.](k)"municipality" has the same meaning as in the Bengal Municipal Act, 1932;(l)"Official Gazette" means the Calcutta Gazette published by the Government;(m)"Panchayat Samiti" means a Panchayat Samiti constituted under section 94 of the West Bengal Panchayat Act, 1973;(n)"prescribed" means prescribed by rules made under this Act;(o)"State Planning Board" means the West Bengal State Planning Board established by the Government;(p)"Zilla Parishad" means a Zilla Parishad constituted under section 140 of the West Bengal Panchayat Act, 1973;
