Section 2(1) in Rajasthan Panchayati Raj Rules, 1996
(1)In these rules, unless the subject or the context otherwise requires: -(i)"Act" means the Rajasthan Panchayati Raj Act, 1994 (Rajasthan Act No. 13 of 1994);(ii)"Accountant General" means the Accountant General, Rajasthan;[(ii-a) "Authorized Agency" means for the purpose of selection to the Post of Primary and Upper Primary School Teacher, the Director, Elementary Education Rajasthan;] [Inserted by Notification No. G.S.R. 95, dated 15.10.2015 (w.e.f. 30.12.1996).](iii)"Clear days" includes Sundays and holidays but does not include the day of the meeting and the day of the receipt of notice;(iv)"Day" means the calendar day beginning and ending at midnight but an absence from head-quarters which does not exceed 24 hours shall be reckoned as one day at whatever hours the absence beings or ends;(v)"Development Commissioner" means the officer appointed with that designation by the State Government;(vi)"Director Local Fund Audit Department" means the officer appointed with that designation by the State Government;(vii)"Form" means a form appended to these rules;(viii)"Head of office" means the Sarpanch in the case of a Panchayat, Vikas Adhikari in the case of a Panchayat Samiti and Chief Executive Officer in the case of a Zila Parishad;(ix)"Land Revenue" means the annual demand payable directly to the State Government on any account whatsoever in respect of land or of any interest in or use of land and shall include assigned land revenue;(x)"Meeting" means a meeting of the concerned Panchayati Raj Institution or of its Standing Committee, if any;(xi)"Member" means member of Panchayati Raj Institution and includes a Sarpanch;(xii)'Motion" means a proposal made by a member for consideration in the meeting of a Panchayati Raj Institution or a Standing Committee, if any, thereof;(xiii)"Panchayat", "Panchayat Samiti" and "Zila Parishad" means the institutions of self Government established under the Act for rural areas respectively at the level of a village, block and a district;(xiv)"Panchayat Fund" means the fund constituted for each Panchayati Raj Institution by its name under Section 64 of the Act;(xv)"Patwari" means an official appointed with that designation;(xvi)"Schedule" means a schedule appended to these rules;(xvii)"Secretary" "Vikas Adhikari" or "Chief Executive Officer" means the officers appointed with such designation by the State Government or by such authority as may be authorised by the Government in this behalf respectively for a Panchayat, Panchayat Samiti or Zila Parishad, as the case may be;(xviii)"Section" means a section of the Act;(xix)"Tehsildar" means officer appointed with that designation under the provisions of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(xx)"Treasury" shall include Sub-treasury and where a Panchayat keeps its funds in a post office or a branch of a Nationalised bank/Scheduled bank/Gramin Vikas bank, it shall also include such post office or branch of the bank;(xxi)"Year" means financial year beginning on the 1st April and ending on 31st March following;
