Section 2 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
2. Definitions.
- In these rules unless the subject or context otherwise requires-(i)"Act" means the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961 ;(ii)"member" means a person who is a Member of a Zila Panchayat under Section 18 ;(iii)"returned candidate" means a person chosen as a member under clause (b) of sub-section (1) of Section 18 ;(iv)"section", "sub-section" and "clause" shall mean section, subsection and clause of the Act.
