Section 3 in The Rules for Grant of Interest Free Loans for Construction & Repairing of Houses to Scheduled Castes, Scheduled Tribes and Denotified Tribes and Nomedic Tribes in Rajasthan, 1970
3. Definitions.
- In these rules, unless and until the context otherwise requires:-(i)"Government" means the Government of Rajasthan:(ii)"Director" means the Director of Social Welfare Department, Rajasthan;(iii)"the Collector" means the Collector of the District:(iv)"Assistant Director" and "District Probation & Social Welfare Officer" means the Assistant Director & District Probation & Social Welfare officer of the Social Welfare Department of Rajasthan:(v)"Municipal Board/Council" means the Municipal Board/Council established or deemed to be established under the Rajasthan Municipalities Act, 1959;(vi)"Panchayat Samiti" and "Panchayat" means the Panchayat Samiti & Village Panchayat constituted under the Rajasthan Panchayat Samities & Zila Parishads Act, 1959:(vii)"Sanctioning Authority" means the authority defined in rule No. 12.
