Section 2 in Sonowal Kachari Autonomous Council Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"bye-law" means the bye-law framed by the General Council;(b)"Constitution" means, the Constitution of India;(c)" Constituency" means, a constituency referred to in section 48 ;(d)"Council Area" means the Sonowal Kachari Autonomous Council Area;(dd)"Core Areas" means the compact and contiguous areas predominantly inhabited by Sonowal Kachari community and having more than 50% Schedule Tribes populations as a whole in the area and not necessarily in the individual villages.(e)"Executive Council" means the executive body of the General Council of the Sonowal Kachari Autonomous Council constituted under section 3 (3) and 24 ;(f)"Elector" in relation to a constituency means a person whose name is entered in the electoral roll of that constituency ;(g)" General Council Fund" and " Village Council Fund" means the funds constituted under section 61;(h)"Government" means the State Government of Assam;(i)"Governor" means the Governor of Assam ;(j)'General Council 'means the General Council of the Sonowal Kachari Autonomous Council referred to in section 3 ; Assam(k)"Gaon Panchayat', " Anchalik Panchayat' and "Zila Parishad" have the same meaning defined in the Assam Panchayat Act, 1994 (Assam Act 18 of 1994);(l)"Member" means a member of the Village Council or the General Council or the Executive Council, as the case may be;(m)"Municipality" has the same meaning as in the Assam Municipal Act, 1956 (Assam Act 15 of 1957);(n)"Notification" means the notification issued under this Act;(o)"Official Gazette" means the Official Gazette of Assam;(p)"prescribed" means prescribed by rules made under this Act;(q)Satellite area" means the area or areas consisting of non contiguous cluster of villages predominantly inhabited by Sonowal Kachari community and having more than 50% Schedule Tribes population as a whole in the cluster and not necessarily in the individual villages;(r)" Village Council" means the Village Councils referred to in section 4 ; and(s)"Village Council Area" means the area declared to be the area of a Village Council by the Government by notification in the Official Gazette.
