Section 2(1) in Shatabdi Anna Kalash Yojana Rules, 2011
(1)In these Rules, unless otherwise requires in the context-(i)"Anchal Adhikari" means the officer designated as such by the State Government.(ii)"Block Development Officer" means the officer as such designated by the State Government.(iii)"Department of Disaster Management" means the Disaster Management Department of the State.(iv)"Department of Food and Consumer Protection" means the Department of Food and Consumer Protection of the State Government of Bihar.(v)"Department of Social Welfare" means the Department of Social Welfare of the State Government.(vi)"District Magistrate" means the District Magistrate and Collector of a district.(vii)"Fund" means the Funds constituted under the Yojana.(viii)"Mukhiya" means the person working as mukhiya of a gram panchayat under the Bihar Panchayati Raj Act.(ix)"Rules" means the Shatabdi Anna Kalash Yojana Rules, 2010.(x)"State Government" means the Government of Bihar.(xi)"Ward Council or" means the council or of a municipal ward as defined in the Bihar Municipality Act, 2007.(xii)"Welfare Schemes" means the welfare schemes of the Central and State Government under implementation in the State of Bihar by various departments of the State Government.(xiii)"Yojana" means the Shatabdi Anna Kalash Yojana.
