Section 2 in The Mahatma Gandhi National Rural Employment Guarantee Act, 2005
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)"adult" means a person who has completed his eighteenth years of age;(b)"applicant" means the head of a household or any of its other adult members who has applied for employment under the Scheme;(c)"Block" means a community development area within a district comprising a group of Gram Panchayats;(d)"Central Council" means the Central Employment Guarantee Council constituted under sub¬section (1) of section 10;(e)"District Programme Coordinator" means an officer of the State Government designated as such under sub-section (1) of section 14 for implementation of the Scheme in a district;(f)"household" means the members of a family related to each other by blood, marriage or adoption and normally residing together and sharing meals or holding a common ration card;(g)"implementing agency" includes any department of the Central Government or a State Government, a Zila Parishad, Panchayat at intermediate level, Gram Panchayat or any local authority or Government undertaking or non-governmental organisation authorised by the Central Government or the State Government to undertake the implementation of any work taken up under a Scheme;(h)"minimum wage", in relation to any area, means the minimum wage fixed by the State Government under section 3 of the Minimum Wages Act, 1948 (11 of 1948) for agricultural labourers as applicable in that area;(i)"National Fund" means the National Employment Guarantee Fund established under sub¬section (1) of section 20;(j)"notification" means a notification published in the Official Gazette;(k)"preferred work" means any work which is taken up for implementation on a priority basis under a Scheme;(l)"prescribed" means prescribed by rules made under this Act;(m)"Programme Officer" means an officer appointed under sub-section (1) of section 15 for implementing the Scheme;(n)"project" means any work taken up under a Scheme for the purpose of providing employment to the applicants;(o)"rural area" means any area in a State except those areas covered by any urban local body or a Cantonment Board established or constituted under any law for the time being in force;(p)"Scheme" means a Scheme notified by the State Government under sub-section (1) of section 4;(q)"State Council" means the State Employment Guarantee Council constituted under sub-section (1) of section 12;(r)"unskilled manual work" means any physical work which any adult person is capable of doing without any skill or special training;(s)"wage rate" means the wage rate referred to in section 6.
