Section 2 in The Rajasthan Public Trust Rules, 1962
2. Definitions.
In these rules, unless the subject or context otherwise requires:(a)"Act" means the Rajasthan Public Trusts Act, 1959 (Rajasthan Act No.42 of 1959);(b)"budget" means a statement of the estimate of receipts and expenditures of a public trust;(c)"balance sheet" the budget balance sheet of a public trust;(d)"Committee of management" means a Committee appointed under Chapter X of the Act;(e)"Form" means a form appended to these rules(f)"fee" means a fee levied under these rules;(g)"region" means the local limits of the area in which the Assistant Commissioner has jurisdiction;(h)"Secretary" means a secretary of the Rajasthan Public Trusts Board or of the Regional Advisory Committee appointed by the Government as such;(i)"section" means a Section of the Act;(j)"year" means the Financial Year beginning on the first day of April and ending on the 31st March following.
