Section 2 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
2. Definitions.
- In these rules, unless the subject or context otherwise requires-(a)[ "Beneficiary" of the Integrated Rural Development Programme" means a person who has been identified as being below the subsistence level and included in the integrated Rural Development Programme and certified as such by the Collector or his authorised representative;] [Added by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.](aa)"Director" means the Director of Industries [x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] Rajasthan;(b)"Directorate" means the office of the Director of Industries [x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] Rajasthan:(bb)[ "District Level (Saline Area Allotment) Committee" means the Committee constituted under rule 6-A";] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.](c)"Form" means form appended to these rules:((cc) "General Manager, District Industries Centre" means the officer incharge of the concerned District Industries Centre:] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.](d)"Government" means the Government and the State of Rajasthan Respectively:(dd)[ "Integrated Rural Development Programme" means a programme undertaken by the State Government, to identify the poorest person subsisting below the poverty line as well as the subsistence level and residing in a rural and to provide productive assets and benefits for their economic upliftment:] [Added by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.](e)[ "Officer in charge" means any officer, including General Manager, District Industries Centre, appointed by the Director to perform the duties of the officer in charge in this behalf:] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.](f)"Open area" means a saline area other than a reserved area:(g)"Reserved area ' means a saline area in which salt is manufactured by or under the Control of the Government of Rajasthan and/or the Central Government:(h)"Saline area" means an area of land suitable for the manufacture of salt and so declared by the Government under rule 5;(i)"Salt" means Sodium Chloride manufactured from the brine available from springs and lakes or from saline earth or mines:(j)"Society" means a Society registered under Co-operative Societies Act. 1965 (Rajasthan Act 13 of 1965).
