Section 3 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
3. Definitions.
- In these rules unless the context otherwise requires,-(i)"Act" means the U. P. [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961;(ii)"Adhyaksha" shall mean the Adhyaksha of a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(iii)["Kshettra Panchayat"] [Substituted by U.P. Act No. 9 of 1994.] means a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] established under Section 5 of the Act;(iv)"Member" means a member of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and shall include a co-opted member;(v)"Section" and "sub-section" shall mean the "section" and "subsection" of the U. P. [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961; and(vi)["Zila Panchayat"] [Substituted by U.P. Act No. 9 of 1994.] means a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] established under Section 17 of the Act.
