Section 2 in Chhattisgarh Panchayat (Purchase of Material and Goods) Rules, 2013
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);)(b)"Chief Executive Officer" means the Chief Executive Officer of Zila Panchayat or Janpad Panchayat, as the case may be;(c)"Chhattisgarh Store Purchase Rules" means the Chhattisgarh Store Purchase Rules, 2003 as amended and applicable in Chhattisgarh State;(d)"Collector" means the Collector of revenue district;(e)"Executive Engineer" means the Executive Engineer of rural engineering service;(f)"Panchayat" means the Gram Panchayat, Janpad Panchayat or Zila Panchayat as the case may be, constituted under the Act;(g)"Sarpanch" means Sarpanch of the Gram Panchayat constituted under the Act;(h)"Standing Committee/General Administration Committee" means the Standing Committee/General Administration Committee of the Gram Panchayat, Janpad Panchayat or Zila Panchayat, as the case may be, constituted under the provisions of the Act;(i)"State purchase rules" means the rules made by the State Government for purchase of materials and goods in the Government Institutions;(j)"Tender" means Inviting rates of goods or material from supplier for purchasing goods or material.
