Section 2 in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Councillor" means a councillor of a Municipal Corporation or, as the case may be, a municipality;(b)"Member" means a member of a panchayat;(c)"Municipal Corporation" means a municipal corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949);(d)"municipal party" in relation to a councillor belonging to any political party in accordance with the Explanation to Section 3 means,-(i)in the case of a councillor of a municipal corporation, the group consisting of all the councillors of the municipal corporation for the time being belonging to that political party in accordance with the said Explanation;(ii)in the case of a councillor of a municipality the group consisting of all the councillors of the municipality for he time being belonging to that political party in accordance with the said Explanation ;(e)"Municipality" means a municipality constituted or deemed to be constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(f)"original political party" in relation to a councillor or a member means the political party to which he belongs for the purposes of sub-section (1) of Section 3;(g)"panchayat" means a district panchayat or, as the case may be, a taluka panchayat constituted under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962);(h)"panchayat party" in relation to a member belonging to any political party in accordance with the Explanation to Section 3 means the group consisting of all the members of the panchayat for the time being belonging to that political party in accordance with the said Explanation.
