Section 2 in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011;(b)"Commission" means the State Finance Commission for Panchayats and Municipalities constituted under section 3 of the Act;(c)"Chairperson" means the Chairperson of the Commission;(d)"Government" means the Government of Jammu and Kashmir;(e)"Member" means a Member of the Commission and includes the Chairperson;(f)"Municipality" means the Municipal Corporation, Municipal Committee or a Municipal Council constituted under the Jammu and Kashmir Municipal Corporation Act, 2000 or the Jammu and Kashmir Municipal Act, 2000, as the case may be;(g)"Notification" means a notification published in the Government Gazette;(h)"Panchayats" means Panchayati Raj Institutions constituted under the Jammu and Kashmir Panchayati Raj Act, 1989;(i)"Panchayati Raj Institution" means an institution by whatever name called, constituted under the Jammu and Kashmir Panchayati Raj Act, 1989;(j)"Prescribed" means prescribed by rules made under the Act.
