- ln these rules unless the context otherwise requires-(1)"Act" means the Orissa Grama Panchayats Act, 1964;[(1-A) "Appendix" means the Appendix appended in these rules;] [Inserted vide Orissa Gazette Extraordinary No. 883/1991-SRO No. 526/1991.](2)"Auditor" means an Officer appointed by the Examiner of Local Accounts under Section 100 (3) (b) of the Act;(3)"Clear days" includes Sundays and holidays but does not include the day of the meeting and the day of the issue of notice;(4)"Deputy Examiner" means the Deputy Examiner of Local Accounts appointed by the State Government under Section 100 (3) (a) of the Act;(5)"District Panchayat Officer" means an officer, appointed as such, by the State Government to assist the Collector in the administration of Grama Sasans in the district;[(5-A) "Employee" means the Secretary, Officers and servants of the Grama Panchayat referred to in Sub-section (1) of Section 122; and] [Inserted vide Orissa Gazette Extraordinary No. 2278 dated 12.12.2002-SRO No. 981/2002.](6)"Government loan" means loan taken from the State Government for Remunerative Schemes;(7)"Loan" means a loan made, taken or raised under the Act;(8)"Local area" means the area within the jurisdiction of a Grama Panchayat;[(8-A)] [Inserted vide Orissa Gazette Extraordinary No. 883/1991-SRO No. 526/1991.] "Rules" means the Orissa Grama Panchayats Rules, 1968;[(8-B) "Secretary" means the Secretary of the Grama Sasan as referred to in Section 122. [Inserted vide Orissa Gazette Extraordinary No. 2278 dated 12.12.2002-SRO No. 981/2002.](8-C) "Section" means a Section of the Act.](9)"Term of loan" means the period elapsing between the date on which the loan is completely made, taken or raised and the date on which it is completely repaid with interest;(10)Words and expressions used but not defined in these rules shall have the respective meaning assigned to them, in the Act.
