Section 2 in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
2. Definitions.
- Unless there is anything repugnant to the subject or context, in these Rules :-(a)"Act" means the Bihar Panchayat Raj Act, 2006;(b)"Section" means the section of the Bihar Panchayat Raj Act, 2006;(c)"Government" means the State Government (Bihar);(d)"Gram Panchayat" means an institution of self-governance constituted for the rural area under Article 243 B of the Constitution of India and under Section 11 of the Act;(e)"Gram" means all revenue villages or group of contiguous revenue villages or a part thereof;(f)"Panchayat Samiti" means the Panchayat Samiti constituted for each Block under section-34 of the Act;(g)"Zila Parishad" means Zila Parishad constituted for a district under Section 62 of the Act;(h)"Mukhiya" means a Mukhiya of the Gram Panchayat elected under the provisions of the Act;(i)"Members of Gram Panchayat" mean members of the Gram Panchayat elected under clause (b) of sub-section (1) of Section 12 of the Act;(j)"Gram Sabha" means a body constituted consisting of persons registered therein the electoral roll pertaining to any village falling within the territorial area of a Panchayat at village level;(k)"Panchayat Secretary" means Secretary of a Gram Panchayat under Section 32 of the Act;(l)"Executive Officer" means an Executive Officer of the Panchayat Samiti appointed under Section 60 of the Act;(m)"Chief Executive Officer" means Chief Executive Officer of the Zila Parishad appointed under Section 87 of the Act; and(n)All words and expressions used in these Rules but not defined shall have the same meaning which is respectively assigned to them in the Act.
