Section 2 in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959
2. Definitions.
- In these rules, unless the context otherwise requires:-(1)"Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).(2)"Chairman" means the Chairman of a Municipal Board and includes the Vice-Chairman or member who presides at the meeting of the Municipal Board.(3)[ "Councillor" means any person who is lawfully a member of the Municipal Council] [Substituted vide Notification No. F. 8 (114) SG/61, dated 27-3-1962, Published in Rajasthan Gazette, Part VI-A, dated 17-5-1962.].(4)"Member" means any person who is lawfully member of a Municipal Board.(5)"President" means the President of a Municipal council and includes the Vice-President or the Councillor who presides at the meeting of the Municipal council.
