Section 2 in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Goa Panchayat Raj Act, 1994 (Goa Act 14 of 1994);(b)"Committee" means a committee constituted under section 63 of the Act;(c)"Election" means an election to elect a member of the Committee from amongst the member of the Panchayat;(d)"Presiding Authority" means the Sarpanch and in his absence, the Deputy Sarpanch of the Panchayat and in the absence of both, any member of the Panchayat elected by the members of the Panchayat from amongst themselves;(e)"Section" means a section of the Act;(f)"Words and phrases" used but not defined in these Rules, shall have the same meaning as assigned to them in the Act.Chapter - II Election
