Section 2 in Punjab Urban Transport Fund Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Chairperson" means the Chairperson of the Committee;(b)"Company" means the Punjab Municipal Infrastructure Development Company under the control and supervision of the Department;(c)"Committee" means the Punjab Urban Transport Fund Management Committee constituted under section 3 of this Act;(d)"Department" means the Department of Local Government;(e)"Fund" means the Punjab Urban Transport Fund constituted under section 7 of this Act;(f)"Member" means the member of the Committee;(g)"prescribed" means prescribed by rules made under this Act;(h)"SPV" means the special purpose vehicle to be set up by the State Government for the urban transport projects under this Act;(i)"State Government" means the Government of the State of Punjab in the Department of Local Government;(j)"transport" means the bus or vehicle or other related services provided by the State or community or Municipality or private partner for the public including motorized and non-motorized vehicle; and(k)"urban area" means the areas of the city as defined in the Punjab Municipal Corporation Act, 1976.
