Section 2 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
2. Definitions.
- In these rules unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(b)"Appointing Authority" means the Mayor-in-Council or the Commissioner, as the case may be, specified by the State Government by an order under proviso (i) of sub-section (1) of Section 58 of the Act;(c)"Corporation" means any Corporation constituted under the Act;(d)"Mayor-in-Council" means the Mayor-in-Council constituted under Section 87 of the Act and includes the Administrator of the City appointed by the State Government under sub-section (1) of Section 423 of the Act;(e)"Section" means section of the Madhya Pradesh Municipal Corporation Act, 1956;(f)Words and phrases used but not defined in these rules shall have the same meaning as assigned to them in the Act.
