Section 2 in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appropriate authority" means any officer of the Revenue Department not below the rank of District Revenue Officer having jurisdiction over the revenue village within his district;(b)"competent authority" means -(i)in the [Chennai] [ Substituted for 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] district, the Personal Assistant (General) to the Collector of [Chennai] [ Substituted for 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]; and(ii)in other districts, the Revenue Divisional Officer having jurisdiction over the revenue village within his division;(c)"Government" means the State Government;(d)"Law" includes any rule, by-law, regulation, notification, scheme, form or order;(e)"part-time Village Officer" means Village Headman (including Additional Village Headman), Village Kamam (including Chief Kamam and Additional Village Kamam) Revenue Officer appointed under-(i)the Madras Proprietary Estates Village Service Act, 1894 (Madras Act II of 1894) or the Madras Hereditary Village Officers Act, 1895 (Madras Act III of 1895);(ii)[ The Board's Standing Orders;] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now Board's Standing orders have been renamed as Revenue Standing Orders.](iii)the Tamil Nadu Village Officers Service Rules, 1970 or any other rules made under the proviso to Article 309 of the Constitution; or(iv)any other law, but does not include Grama Kavalar, Grama Paniyalar and Pasana Kavalar;(f)"Village Administrative Officer" means an officer appointed under sub-section (1) of section 4.
