Section 2 in Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011
2. Interpretation.
(1)In these rules, unless the subject or the context otherwise requires, -(i)"Act" means the Rajasthan Panchayati Raj Act, (Act No. 13 of 1994);(ii)"Competent Officer" means such officer or authority authorized by the State Government to issue administrative, technical and financial sanctions;(iii)"Transferred Activities" means activities, schemes, programs, missions of the Central or State Government entrusted to Panchayati Raj Institutions time to time;(iv)"Transferred Employees" means employees working on the posts relating to activities transferred to the Panchayati Raj Institutions; and(v)"Transferred Funds" means the funds allotted for implementation of transferred activities including wages of employees and other administrative expenditure.(2)All words and expressions used but not defined in these rules have the same meanings as are respectively assigned to them in the Act.Chapter - II Control of Transferred Employees
