Section 2 in Bihar Gram Katchahry Nyaya Mitra (Employment, Service Conditions and Duties) Rules, 2007
2. Definitions.
- In these Rules, unless otherwise required in the context:-(a)"Act" means the Bihar Panchayat Raj Act, 2006 (Bihar Act 6, 2006);(b)"Government" means the State Government of Bihar;(c)"Collector" means Collector of the district;(d)"Commissioner" means Commissioner of the division;(e)"Gram Katchahry" means the Gram Katchahry constituted under subsection (1) of Section 90 of the Bihar Panchayat Raj Act, 2006;(f)"Sarpanch" means elected Sarpanch of the Gram Katchahry under Section 93(1) of th& Bihar Panchayat Raj Act, 2006;(g)"Panch of the Gram Katchahry" means the elected Panch of a Gram Katchahry;(h)"Sub-Divisional Magistrate" means a Sub-Divisional Magistrate appointed by the State Government and includes such officer as the State Government may especially appoint under the Act to discharge all or any of the functions of the (Sub-Divisional) Magistrate;(i)"Block Development Officer" means an officer appointed as such by the State Government;(j)"Gram Panchayat Supervisor" means block level Panchayat Officer or Block Panchayat Raj Officer especially appointed by the State Government for the purpose of supervision and inspection of books of account of Gram Panchayats of the State and Gram Katchahries under their purview or their benches;(k)"Suit" means triable by the bench of Gram Katchahry;(l)All the words and terms used but not defined in these Rules shall have the same meaning as has been assigned to them in the Act.
