Section 2 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
2. Definitions.
- In these rules, unless the context otherwise requires, -(i)"Act" means the Tamil Nadu panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(ii)"close relation", in relating to a panchayat employee, includes, father, step-father, mother, step-mother, husband, wife, son, adopted son, daughter, brother, step-brother, sister, step-sister, wife's father, wife's mother, husband's father, husband's mother, brother's wife, sister's husband, daughter's husband and son's wife. All other expression used in these rules shall have the same meaning as in the Act;(iii)"members of the family", in relation to a panchayat employee includes, -(a)the wife or husband as the case may be, of the panchayat employee whether residing with the panchayat employee or not, but does not include a wife or husband, as the case may be, separated from the panchayat employee by a decree or order of a competent Court;(b)son or daughter or step-daughter of the panchayat employee and wholly dependent on him, but does not include a child or step-child who is no longer in any way dependent on the panchayat employee or of whose custody the panchayat employee has been deprived by or under any law;(c)any other person related, whether by blood or marriage, to the panchayat employee or to the panchayat employee's wife or husband and wholly dependent on the panchayat employee;(iv)"panchayat employee" means any person appointed by the panchayat in connection with the affairs of the panchayat, who may be officer or servant.
