- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradehs Municipalities Act, 1961 (No. 37 of 1961) and the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(b)"Fund" means the fund created under these Rules which includes the amount deposited in the Devolution Account, Infrastructure Account and the Repayment Account;(c)"Year" means the financial year;(d)"Competent Officer" means the competent officer as shown in the Madhya Pradesh Book of Financial Powers;(e)"Government" means the Government of Madhya Pradesh;(f)"Administrative Department" means the Urban Administration and Development Department;(g)"Director" means the Director, Urban Administration and Development;(h)"Financial Institutions" means Banks/HUDCO and other financial institutions providing loan for infrastructure development;(i)"Urban Local Bodies" means Corporation/Municipalities/ Nagar Panchayat constituted under the Act;(j)"Committee" means the Fund Management Committee constituted under these rules.
