Section 2 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
2. Interpretation.
(1)In these rules, unless the subject or the context otherwise requires,-(i)"Act" means the Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Act, 1999 (Act No.16 of 1999);(ii)"Gram Sabha" means a village assembly, comprising all persons whose names are included in the electoral rolls for the Panchayat at the village level; and(iii)"Minor Forest Produce" means Minor Forest Produce includes all non-timber forest produce of plant origin including bamboo, brush wood, stumps, cane, tussar, cocoons, honey, wax, lax, tendu or kendu leaves, medicinal plants and herbs, roots, tubers and the like.(2)All words and expressions used but not defined in these rules have the same meanings as are respectively assigned to them in the Act.Chapter-II Gram Sabha
