Section 3 in The Rajasthan Municipalities Accounts Rules, 1963
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context:-(a)"Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).(b)"Board" means Municipal Board and includes Municipal Council.(c)"Chairman" means Chairman of Municipal Board and includes President of Municipal Council.(d)"Competent Authority" means the Government or the Council/Board or any other authority to whom the powers may be delegated by the Government or the Council/Board.(e)"Controlling Authority" means controlling authority appointed tinder section 3 of the Local Fund Audit Act, 1954.(f)"Executive Officer" includes the Commissioner and also the Secretary where no Executive Officer is appointed.(g)"Form" means a form appended to these Rules.(h)"Treasury" means a Government Treasury or Sub-Treasury or a Bank to which the Government Treasury business has been made, over a Post Office Saving Bank where there is no such Treasury, Sub Treasury or Bank and includes a scheduled Bank with which a Municipal fund is kept under section 96 of the Act.(i)"Treasury Officer" includes a banker with whom a Municipal fund is kept under section 96 of the Act.Receipt and crediting Money
