Section 2(1) in The Maharashtra District Planning Committees (Conduct of Meetings) Rules, 1999
(1)In these rules, unless the context otherwise requires. -(a)"Act" means the Maharashtra District Planning Committees (Constitutions and Functions) Act, 1998;(b)"Chairperson" means the Chairperson of the District Planning Committee as provided in sub-section (4) of section 3 of the Act;(c)"Committee" means the District Planning Committee:(d)"Government" means the Government of Maharashtra;(e)"Member-Secretary" means the Member-Secretary of the District. Planning Committee as provided in sub-section (4) of section 3 of the Act.
