Section 2 in The M.P. Rajya Pichhada Varg Ayog (Annual Statement of Accounts and Annual Report) Rules, 1998
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Rajya Pichhada Varg Ayog Adhiniyam, 1995 (No. 26 of 1995);(b)"Audit Officer" means the Accountant General, Madhya Pradesh, Gwalior or any person appointed by him or by the State Government in connection with the audit of the accounts, of the Commission;(c)"Chairperson" means the Chairperson of the Commission appointed by the State Government under clause (a) of sub-section (2) of Section 3 of the Act;(d)"Commission" means Madhya Pradesh Rajya Pichhada Varg Ayog constituted under Section 3 of the Act;(e)"Financial year" means the year beginning on the 1st April and ending on 31st March following;(f)"Form" means Form appended to these rules;(g)"Head of the Department" means the Head of the Department declared by the State Government for Madhya Pradesh Rajya Pichhada Varg Ayog;(h)"Member" means Member of the Commission;(i)"Secretary" means the Secretary of the Commission;(j)The words and expressions used in these rules but not defined herein shall have the meaning as assigned to them in the Act.
