Section 2 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
2. Interpretation.
- In these rules, unless the subject or context otherwise requires-(i)'Act' shall mean the Rajasthan Agricultural Loans Act, 1956 (Rajasthan Act No. 1 of 1957).(ii)'Form' shall mean a form appended to these Rules.(iii)'Section' shall mean a section of the Act.(iv)'Taqavi' or 'Taqavi loan' shall mean a loan granted under the Act.(v)[ 'Block Advisory Committee' means a Committee of officials and non-officials appointed by the District Development Officer, namely, the Collector for the purpose of (a) ensuring the participation of the public at all stages of development of the villages situated in a Community Development Block (b) making positive contribution towards the planning of the development of the villages and its execution and (c) critically reviewing the progress of the work in the Community Development Block.] [Added by Notification No. F.3(13) Rev./11/53, dated 11-6-58 and further corrected by Notification No. F. 3(13) Rev. 11/53, dated 8-8-58, published in Rajasthan Gazette, Part IV-C, dated 31-8-58 and 4-9-58 respectively.](vi)"Block Development Officer" means an officer of the State appointed by Government for the development of the villages situated in a Community Development Block.(vii)"District Development Committee" means a Committee of Officials and non-Officials under the Chairmanship of the Collector of the District appointed to advise the District Development officer, namely the Collector in the implementation of the five Year Plan.(viii)'Tehsil Taqavi Distribution Committee' means a Committee of non-officials under the Chairmanship of the Tehsil to advise him in the distribution of Taqavi loans.
