Section 2 in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Chhattisgarh Municipal Corporation Act, 1956 and the Chhattisgarh Municipalities Act, 1961 as the case may be;(b)"Municipality" means any Municipal Corporation constituted under Section 7 of the Chhattisgarh Municipal Corporation Act, 1956 or any Municipal Council or Nagar Panchayat constituted under Section 5 of the Chhattisgarh Municipalities Act, 1961, as the case may be;(c)"Chief Executive Officer" means Municipal Commissioner in case of Municipal Corporation and Chief Municipal Officer in case of Municipal Council or Nagar Panchayat;(d)"Mayor-in-Council" means the Mayor-in-Council constituted under Section 37 of the Chhattisgarh Municipal Corporation Act, 1956;(e)"President-in-Council" means the President-in-Council, constituted under Section 70 of the Chhattisgarh Municipalities Act, 1961;(f)"Member-in-Charge" means such member of the Mayor-in-Council or the President-in-Council, as the case may be, who has been made incharge of any department or departments of the Municipality by the Mayor or President, as the case may be,(g)"Department" means-(1)In case of Municipal Corporation-(i)Housing, Environment and Public Works Department;(ii)Water Works Department;(iii)Health and Medical Department;(iv)Market Department;(v)Education Department;(vi)Women and Child Welfare Department;(vii)Food and Civil Supplies Department;(viii)Rehabilitation and Employment Department;(ix)Revenue Department;(x)Law and General Administration Department;(2)In case of Municipal Council-(i)Housing, Environment and Public Works Department;(ii)Water Works Department;(iii)Health and Medical Department;(iv)Revenue and Market Department;(v)Food, Civil Supplies; Rehabilitation and Employment Department;(vi)Education, Women and Child Welfare Department;(vii)Law and General Administration Department.(3)In case of Nagar Panchayat-(i)Housing, Environment. Public Works and Water Works Department;(ii)Food, Civil Supplies, Health and Medical Department;(iii)Revenue and Market Department;(iv)Education, Women and Child Welfare Department;(v)Rehabilitation, Employment, Law and General Administration Department.Explanation.-The sub-office or sections which shall remain within the departments, described in this clause and what functions shall be performed therein shall be determined by the Council with the approval of State Government.(h)"President" means the President of the Municipal Council or Nagar Panchayat;(i)"Authority" means the authority described in Rule 3;(j)"Council" means the Corporation in case of Municipal Corporation and Council in case of Municipal Council or Nagar Panchayat;(k)"Secretary" means the officer posted as Secretary by the Chief Executive Officer;(l)The words used in these rules but not defined shall carry the same meaning which have been assigned to them in the Act.
