- In this Act, unless there is anything repugnant in the subject or context,(a)"Adhyaksha" means an Adhyaksha of Zila Parishad elected under the provisions of this Act;(b)"Backward Classes" means and includes the list of Backward Classes of citizens specified in Annexure 1 of the Bihar Reservation of Vacancies in Posts and Services (for SC, ST and other Backward Classes) Act, 1991 (Bihar Act No. 3, 1992);(c)"Block" means such local area in a district as the State Government may constitute to be a Block;(d)"Block Development Officer" means an officer appointed as such by the State Government;(e)"Chief Executive Officer" means the Chief Executive Officer of a Zila Parishad appointed under the provisions of this Act;(f)"Commission" means the State Election Commission constituted under Article 243-K read with Article 243-ZA of the Constitution of India;(g)"Commissioner" means the Divisional Commissioner or such other officer, as may be especially authorised by the State Government to discharge the functions of a Commissioner under this Act;(h)"Criminal Case" means a criminal proceeding in respect of an offence triable by a bench of the Gram Katchahry;(i)"District" means a District as notified by the State Government to be a district;(j)"District Magistrate" means a District Magistrate of a District so appointed by the State Government and includes any other officer, who may be especially appointed by the State Government to discharge all or any of the functions of the District Magistrate under this Act;(k)"District Panchayat Raj Officer" means a District Panchayat Raj Officer of a district so appointed by the State Government and includes any other officer, who may be especially appointed by the State Government to discharge all or any of the functions of the District Panchayat Raj Officer under this Act;(l)"Executive Officer" means an Executive Officer of a Panchayat Samiti;(m)"Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of the Panchayat at the village level;(n)"Gram Katchahry" means a Gram Katchahry established under Sub-Section (1) of Section 90 of this Act;(o)"Government" means the State Government of Bihar;(p)"Member Board of Revenue" means the Member, Board of Revenue or such other officer, as may be especially authorised by the State Government to perform the functions of a Member, Board of Revenue under this Act and includes an Additional Member, Board of Revenue;(q)"Member of Gram Panchayat" means an elected member of that Panchayat,(r)"Mukhiya" means a Mukhiya of Gram Panchayat elected under the provisions of this Act;(s)"Municipality" means an institution of self-government constituted under Article 243-Q of the Constitution of India.(t)"Munsif" with reference to a Gram Panchayat means the Munsif having local jurisdiction in the area in which such Gram Panchayat is constituted and includes a court of small cause cases;(u)"Notification" means a notification published in the State or District Gazette;(v)"Panch of a Gram Katchahry" means an elected Panch of that Gram Katchahry;(w)"Panchayat" means an institution of Self-Government constituted under Article 243B of the Constitution of India for the rural areas;(x)"Panchayat Area" means the territorial area of a Panchayat,(y)"Panchayat Samiti" means a Panchayat Samiti constituted for every Block under this Act;(z)"Panchayat Secretary" means the Secretary of a Gram Panchayat appointed under this Act;(aa)"Prescribed" means prescribed under this Act or Rules or Regulations or Notifications or Orders made thereunder;(ab)"Prescribed Authority" means an authority appointed under the provisions of this Act or any Notification or Rules or Regulations made thereunder, for all or any of the purposes of this Act;(ac)"Population" means and includes the population as ascertained at the last preceding census of which the relevant figures have been published;(ad)"Pramukh" means a Pramukh of Panchayat Samiti elected under this Act;(ae)"Sarpanch" means the Sarpanch of a Gram Katchahry elected under this Act;(af)"Standing Committee" means a Standing Committee constituted by a Zila Parishad or a Panchayat Samiti or a Gram Panchayat under this Act;(ag)"Sub-divisional Magistrate" means a Sub-divisional Magistrate of a Sub-division so appointed by the State Government and includes any other officer, who may be especially authorised by the State Government to discharge all or any of the functions of the Sub-divisional Magistrate under this Act;(ah)"Suit" means a suit triable by a bench of the Gram Katchahry;(ai)"Up-Adhyaksha" means an Up-Adhyaksha of a Zila Parishad elected under this Act;(aj)"Up-Mukhiya" means an Up-Mukhiya of a Gram Panchayat elected under this Act;(ak)"Up-Pramukh" means an Up-Pramukh of a Panchayat Samiti elected under this Act;(al)"Up-Sarpanch" means an Up-Sarpanch of a Gram Katchahry elected under this Act;(am)[ "Village" means all revenue villages or group of adjoining revenue villages or part thereof falling within a Gram Panchayat."] [Substituted vide Section 2 of Amdt. Act 10 of 2009.](an)[ "Zila Parishad" means Panchayat at the District Level constituted under this Act] [Substituted vide Section 2 of Amdt. Act 21 of 2006.].
