Section 2 in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007
2. Definitions.
- In these rules unless the context otherwise requires. -(a)"Act" means the Chhattisgarh Municipal Corporation Act. 1956 (No. 23 of 1956).(b)"Appointing Authority" means the Mayor-in-Council or the Commissioner as the case may be, specified by the State Government by an order under proviso (i) of sub-section (1) of Section 58 of the Act;(c)"Corporation" means any Corporation constituted under section 7 of the Act;(d)"Mayor-in-Council" means the Mayor-in-Council constituted under Section 37 of the Act and includes the Administrator of the city appointed by the State Government under sub-section (1) of Section 423 of the Act;(e)"Section" means section of the said Act [Chhattisgarh Municipal Corporation Act, 1956;](f)"Schedule" means schedule appended to these rules;(g)"Committee" means a committee constituted by the Mayor-in-Council for selection of the candidates;(h)"Commission" means Chhattisgarh Public Service Commission;(i)"Government" means the Government of Chhattisgarh;(j)"Governor" means the Governor of Chhattisgarh;(k)"Scheduled Caste" means the scheduled caste as specified in relation to this State under article 341 of the Constitution of India;(l)"Scheduled tribe" means the scheduled tribe as specified in relation to this State under article 342 of the Constitution of India;(m)"Other Backwards Classes" means the other Backwards classes of the citizen as specified in the notification No. F-8-5 Twenty five-4-84, dated 26-12-1984 of the Chhattisgarh Government, General administration department reservation cell and amended by the State Government from time to time;(n)"Section" means section of the Chhattisgarh Municipal Corporation Act. 1956 (No. 23 of 1956);(o)"State" means State of Chhattisgarh;(p)The words and expressions used but not defined in these Rules, shall carry the same meaning as have been assigned to them in the Chhattisgarh Municipal Corporation Act. 1956 (No. 23 of 1956).
