Section 2 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
2. Definitions.
- In this Regulation, unless the context otherwise requires,-(a)"Administration" means the Union territory administration of Dadra and Nagar Haveli;(b)"Administrator" means the Administrator of the Union territory of Dadra and Nagar Haveli appointed by the President of India under article 239 of the Constitution;(c)"building" includes a house, an out-house, stable, privy, urinal, shed, hut, wall (other than a boundary wall not exceeding 8 feet in height) and any other structure, whether of masonry, bricks, wood, metal or any other material but does not include any temporary structure erected on ceremonial or festive occasions or a tent;(d)"Chief Executive Officer" means an officer appointed by the Administrator as Chief Executive Officer, District Panchayat;(e)"Director Panchayat" means an officer in charge of Panchayats in the Department of Panchayati Raj working under the direct control and superintendence of the Secretary of that Department;(f)"District" means a district specified by the Administrator by a public notification to be a district for the purposes of this Regulation;(g)"District Judge" means the District Judge of the Dadra and Nagar Haveli;(h)"District Panchayat" means District Panchayat constituted under section 54;(i)"District Panchayat Fund" means the fund constituted under section 80;(j)"Election Commission" means the Election Commission referred to in sub-section (1) of section 99;(k)"Finance Commission" means the Finance Commission referred to in section 100;(l)"Gram" means a village;(m)"Gram Fund" means fund referred to in section 35;(n)"Gram Panchayat" means a Gram Panchayat constituted under this Regulation;(o)"Gram Sabha" means the Gram Sabha constituted under sub-section (2) of section 3;(p)"Notification" means a notification published in the Official Gazette and the expression "notified" shall be construed accordingly;(q)"Official Gazette" means the Dadra and Nagar Haveli Gazette;(r)"Panchayat area" means the territorial area of a Gram Panchayat declared by the Administrator under sub-section (1) of section 3;(s)"Panchayat Secretary" means a Panchayat Secretary appointed under sub-section (1) of section 25;(t)"prescribed" means prescribed by rules made under this Regulation;(u)"President" and "Vice President" means the President and Vice President of the District Panchayat respectively;(v)"public street" means a pathway, road, street, square, court, alley, cart track, foot path or riding path over which the public have a right of way, whether thoroughfare or not and includes-(i)the roadway over any public bridge or causeway;(ii)the footway attached to any such street, public bridge or causeway;(iii)the drains attached to any such street, road, public bridge or causeway; and(iv)the land which lies on either side of the roadway,((a)up to the boundaries of the adjacent property, or(b)up to the right of way duly notified by the Chief Executive Officer in this regard;(w)"Regulation" means the Dadra and Nagar Haveli Panchayat Regulation, 2012;(x)"Sarpanch" means the Sarpanch of a Gram Panchayat;(y)"Schedule" means a Schedule to this Regulation;(z)"Secretary Panchayat" means the Secretary in-charge of the Department of Panchayati Raj in the Union territory of Dadra and Nagar Haveli;(za)"section" means section of this Regulation;(zb)"tax" means a tax, cess, rate or other impost leviable under this Regulation but does not includes a fee;(zc)"Union territory" means the Union territory of the Dadra and Nagar Haveli;(zd)"Upa-Sarpanch" means an Upa-Sarpanch of Gram Panchayat;(ze)"village" means a village specified by the Administrator, by a public notification, to be a village for the purpose of this Regulation and includes a group of villages so specified;(zf)"Ward" means a body consisting of persons registered in the electoral rolls relating to ward of a district.
