Section 2 in The U.P. Village Forests Joint Management Rules, 1997
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context-(a)"Act" means Indian Forest Act, 1927 as amended in its application to Uttar Pradesh;(b)"Forest Panchhyat" shall have the meaning assigned to it in the Uttar Pradesh Panchayati Forest Rules, 1976;(c)"Form" means a Form appended to these rules;(d)"Governor" means the Governor of Uttar Pradesh;(e)"Government" means State Government of Uttar Pradesh;(f)"Gram Sabha", "Gram Panchayat", "Pradhan", "Up Padhan", "Panchayat area", "Village" shall have the meanings respectively assigned to them in the United Provinces Panchayat Raj Act, 1947;(g)"Micro plan" means the Scheme of management of a Village Forest;(h)"Sarpanch", means the Sarpanch of a Forest Panchayat;(i)"Village community" means such person as are registered in the electoral rolls relating to a village;(j)"Village committee" means a Village Forest Committee or Forest Panchayat, as the case may be;(k)"Village Forest Committee" means a committee constituted under sub-section (6) of Section 29 of the United Provinces Panchayat Raj Act, 1947 for the proposes of these rules;(l)"Village forest" means a Village Forest referred to in Section 28 of the Act.
