Section 2 in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
2. Definitions.
- Unless otherwise required in the context, in these Rules:-(a)"Act" means the Bihar Panchayat Raj Act, 2006 (Bihar Act 6 of 2006);(b)"Chairman" means a Chairman of elected District Council under the provisions of the Act;(c)"Chief Executive Officer" means a Chief Executive Officer of the District Council appointed under the provisions of the Act;(d)"District" means a district notified as such by the State Government;(e)"District Magistrate" means a District Magistrate of any district appointed by the State Government and includes such other officers who have specially been appointed by the State Government to execute all or any of the functions of the District Magistrate under the Act;(f)"Prescribed" means prescribed by the Act or rules made under it;(g)"Population" means and includes the population as ascertained on the basis of last census;(h)"District Board" means a District Board of any district constituted under the Act;(i)"Municipal Bodies" means a body constituted under the Bihar Municipality Act, 1922; Patna Municipal Corporation Act, 1951 and Bihar Municipality Act, 1978, as amended;(j)"Rural Area" means any area which is different from the Municipal Area;(k)"Municipal Area" means the territorial area of a Municipal Corporation, Municipal Council or Municipal Panchayat, as the case may be;(l)"Committee" means the District Planning Committee constituted under Section 167 (as amended) of the Act;(m)"Metropolitan Planning Committee" means the Metropolitan Planning Committee constituted under the provisions of Article 243ZE of the Constitution;(n)All other words and terms used but not defined in these Rules shall have the same meaning as assigned to them in the Act.
