Section 2 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
2. Definitions.
- In these Rules, unless the context otherwise requires :-(a)"Act" means Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994);(b)"Form" means the forms appended to these rules;(c)"President" means the President of a Standing Committee of the Gram Sabha;(d)"Sarpanch" means the Sarpanch of the Gram Panchayat;(e)"Scheduled Area" means the Scheduled Area as referred to in clause (1) of Article 244 of the Constitution of India;(f)"Section" means a Section of the Act;(g)"Stake Holder" means a person who is a beneficiary of any scheme of a programme or has a stake in the matters under consideration;(h)"Standing Committee" or "Adhoc Committee" means the Standing Committee or Adhoc Committee of the Gram Sabha constituted under Section 7-A of the Act;(i)"Technical Valuation" means technical valuation submitted by an Agency duly directed by the District Collector or Zila Panchayat, after enquiring the quality of construction work; and(j)"Member" means the elector of Gram Sabha.
