Section 3 in The Rajasthan District Boards Act, 1954
3. Definitions.
- In this Act, unless there is something repugnant in the subject or context, -(1)"Board" means a District Board established under this Act and shall include, in any case where a power is expressed as being conferred or a duty is being imposed on a Board, a Committee appointed by a Board, and any member, officer or servant of a Board authorised or required under this Act to exercise the power or perform the duty.(2)"District" means a district formed under the Rajasthan Territorial Divisions Ordinance, 1949, or any other subsequent enactment for the time being in force.(3)"prescribed" means prescribed by or under this Act or by rules, regulations or bye-laws made under this Act.(4)"Public road" means any road, street, bridge, culvert, thoroughfare, passage or place over which the public have a right of way and which is vested in or maintained by Government or a local authority.(5)"Quarter" when referring to a period of time, means a period of three months commencing on the first day of any of the months of January, April, July and October.(6)"Rural area" means the area of a district excluding every municipality as defined in the Rajasthan Town Municipalities Act, 1951, and the municipalities of Jaipur, Jodhpur, Bikaner, Udaipur and Alwar.(7)"servant of the Board" means a person in the pay and service of the Board.All references to anything done, required, prescribed, authorised, permitted, forbidden or punishable to any power vested, under this Act shall include, anything done, required, prescribed, authorised, permitted, forbidden or punishable or any power vested by any provision of this Act or by any rule lawfully made thereunder.
