- In this Act, unless there is anything repugnant in the subject or context -(1)"Auditor" means an Auditor appointed under this Act and includes an officer authorised by him to perform all or any of the functions of an Auditor ;(2)"Bye-Election" means an election held to fill a casual vacancy ;(3)"Block" means an area referred to in Section 67 or such local area in a district as the State Government may constitute to be a block ;(4)"Block Development Officer/Additional "Block Development Officer" means an officer appointed as such by the State Government and includes the Additional Block Development Officer-in-charge of Block;
