Section 2 in Haryana Pond and Waste Water Management Authority Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Authority" means the Haryana Pond and Waste Water Management Authority constituted under section 3;(b)"Chairperson" means the Chairperson of the Authority;(c)"district level committee" means District Consultation and Monitoring Committee constituted under section 12;(d)"District Pond Management Officer" means an officer of Group A service at the district level, to be nominated by the Government;(e)"Executive Vice-Chairperson" means the Executive Vice- Chairperson of the Authority;(f)"Government" means the Government of the State of Haryana in the administrative department;(g)"Gram Panchayat" means a Panchayat constituted at village level under the Haryana Panchayati Raj Act, 1994 (11 of 1994);(h)"member" means a member of the Authority and includes the Chairperson, Senior Vice-Chairperson and Executive Vice-Chairperson;(i)"Member Secretary" means the Member Secretary of the Authority;(j)"municipality" means an institution of self-Government which may be Municipal Committee or a Municipal Council or a Municipal Corporation;(k)"pond" means a tank or lake or any other inland water body having an area of 0.5 acre or more, whether it contains water or not, and mentioned in revenue records as talab, johar, tank or by any other name and includes green belt and the peripheral catchments areas, main feeder inlet and other inlets, bunds, weirs, sluices etc but does not include wet lands as notified by the Government from time to time;(l)"prescribed" means prescribed by the rules made under this Act;(m)"protected area" means the area declared as such under section 16;(n)"State" means the State of Haryana;(o)"village level committee" means the Village Pond and Waste Water Management Committee constituted under section 19.
