Section 2 in Chhattisgarh Panchayat Samvida Shala Shikshak (Appointment and Conditions of Service) Rules, 2004
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(b)"Appointing Authority" means the authority designated in column (4) of Schedule-1;(c)"Scrutinizing Committee" means the committee designated in column (6) of Schedule-2;(d)"State Government" means Government of Chhattisgarh;(e)"Panchayat" means Zila Panchayat, Janpad Panchayat or Gram Panchayat constituted under the Act, as the case may be;(f)"State" means Chhattisgarh State;(g)"Schedule" means a schedule annexed to these rules;(h)"Samvida Shala Shikshak" means persons appointed under these rules by any Panchayat for teaching in a school under its control;(i)"General Administration Committee" means the General Administration Committee of the Panchayat.
