Section 2 in The Daman And Diu Panchayat Regulation, 2012
2. Definitions.
- In this Regulation, unless the context otherwise requires,-(a)"Administration" means the Union territory administration of Daman and Diu;(b)"Administrator" means the Administrator of the Union territory of Daman and Diu appointed by the President of India under article 239 of the Constitution;(c)"building" includes a house, an out-house, stable, privy, urinal, shed, hut, wall (other than a boundary wall not exceeding eight feet in height) and any other structure, whether of masonry, bricks, wood, metal or any other material but does not include any temporary structure erected on ceremonial or festive occasions or a tent;(d)"Chief Executive Officer" means an officer appointed by the Administrator as Chief Executive Officer, District Panchayat;(e)"Director Panchayat"means an officer in charge of Panchayats in the Department of Panchayati Raj working under the direct control and superintendence of the Secretary of that Department;(f)"District" means. a district specified by the Administrator by a public notification to be a district for the purposes of this Regulation;(g)"District Judge" means the District Judge of Daman and Diu;(h)"District Panchayat" means the District Panchayat constituted under section 54;(i)"District Panchayat Fund" means the fund constituted under section 80;(j)"Election Commission" means the Election Commission referred to in subsection (1) of section 99;(k)"Finance Commission" means the Finance Commission referred to in section 100;(l)"Gram" means a village;(m)"Gram Fund" means fund referred to in section 35;(n)"Gram Panchayat" means a Gram Panchayat constituted under this Regulation;(o)"Gram Sabha" means the Gram Sabha constituted under sub-section (2) of section 3;(p)"Notification" means a notification published in the Official Gazette and the expression "notified" shall be construed accordingly;(q)"Official Gazette" means the Daman and Diu Gazette;(r)"Panchayat Secretary" means a Panchayat Secretary appointed under subsection (1) of section 25;(s)"President" and "Vice-President" means the President and Vice-President of the District Panchayat respectively;(t)"Panchayat area" means the territorial area of a Gram Panchayat declared by the Administrator under sub-section (1) of section 3;(u)"prescribed" means prescribed by rules made under this Regulation;(v)"public street" means a pathway, road, street, square, court, alley, cart track, foot path or riding path over which the public have a right of way, whether thoroughfare or not and includes--(i)the road-way over any public bridge or cause-way;(ii)the foot-way attached to any such street, public bridge or cause-way;(iii)the drains attached to any such street, road, public bridge or cause-way; and(iv)the land which lies on either side of the road-way,(a)up to the boundaries of the adjacent property, or(b)up to the right of way duly notified by the Chief Executive Officer in this regard;.(w)"Regulation" means Daman and Diu Panchayat Regulation, 2012;(x)"Sarpanch" means the Sarpanch of a Gram Panchayat;(y)"Secretary Panchayat" means the Secretary incharge of the Department of Panchayati Raj in the Union territory of Daman and Diu;(z)"Schedule" means a Schedule to this Regulation;(za)"section" means section of this Regulation;(zb)"tax" means a tax, cess, rate or other impost leviable under this Regulation but does not includes a fee;(zc)"Union territory" means the Union territory of the Daman and Diu;(zd)"Upa-Sarpanch" means an Upa-Sarpanch of Gram Panchayat;(ze)"village" means a village specified by the Administrator, by a public notification, to be a village for the purpose of this Regulation and includes a group of villages so specified;(zf)"Ward" means a body consisting of persons registered in the electoral rolls relating to ward of a district.
