Section 2 in Bihar Urban Local Body (Community Participation) Rules, 2013
2. Definition.
- In these rules unless otherwise requires in the context-(a)"Area" - means an Area as determined in the manner prescribed in sub rule (b) of rule 3(b)"Area Sabha" - means, in relation to an Area, the body of all the persons registered in the electoral rolls pertaining to every polling booth in the Area, in a Municipality;(c)"Budget year" -means the period for which the State government lays down the annual financial statement"(d)"Chairperson" - means the councilor of each Ward who shall be the chairperson of that Ward committee.(e)"Members" - means and refers to the member of the Ward Committee, elected or nominated as provided under the rules.(f)'Ward Infrastructure Index" - Ward Infrastructure Index means a composite index generated by taking into account the condition of all public infrastructure elements in that Ward.(g)"Ward Committee" -Means the committee constituted under rule 16 of this Rules.(h)"Municipality" - Municipality means an institution -of self-government constituted under section-16 of Bihar Municipal Act, 2007 read with Article 243 Q of the Constitution of India, and includes a Municipal Corporation a Municipal Council and a Nagar Panchayat, referred to in section-13.Part-II Area SabhaConstitution and Governance of Area Sabha
