- In these rules unless there is anything repugnant in the subject or context-(a)"Act" means the U.P. Melas Act, 1938 (U.P. Act No. XVI of 1938);(b)"Additional Officer-in-Charge" means the officer appointed under the second proviso to clause (ii) of Section A of the Act;(c)"Commissioner" means the Commissioner, Saharanpur Division;(d)"Committee" means the Committee appointed by the District Magistrate under Section 5 of the Act;(e)"Mela" means the Kumbha Mela, Hardwar, 1998;(f)"Officer-in-Charge" means the officer appointed by the State Government for the management and Superintendence of Kumbha Mela, Hardwar, 1998;
