Section 2 in Gujarat Metropolitan Planning Committees Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Gujarat Metropolitan Planning Committees Act, 2008, (Gujarat Act 18 of 2008);(b)"appropriate authority" means an Area Development Authority or any Urban Development Authority constituted under the Gujarat Act;(c)"Assistant Returning Officer" means an officer appointed by the Election Authority under Rule-7;(d)"Committee" means Metropolitan Planning Committee constituted under subsection (1) of section 3 of the Act;(e)"Constituency" means the constituency as specified in Rule 3;(f)"development" shall have the meaning assigned to it in clause (vii) of section 2 of the Gujarat Act;(g)"Gujarat Act" means the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976);(h)"GDCR" means the General Development Control Regulations made under clause (m) of sub-section (2) of section 12 of the Gujarat Act;(i)"election" means an election of the member under clause (x) of sub-section (2) of section 3 of the Act to a Metropolitan Planning Committee and includes any by-elections;(j)"Election Authority" means an officer appointed by the State Government for the conduct of election for constitution of the Metropolitan Planning Committee under sub-section (1) of section 4 of the Act;(k)"Form" means Form appended to these rules;(l)"List of Voters" means the list of elected members or Councilors as the case may be. of the-(i)Gram Panehayat, for rural constituency; n(ii)Municipality/Nagarpalika, in municipal borough;(iii)Municipal Corporation, for larger urban area constituency;(m)"local authority" means,-(i)a Municipal Corporation constituted under the Gujarat Provincial Municipal Corporation Act, 1949 (Bombay LDC of 1949);(ii)a Municipality/Nagarpalika constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(iii)a Committee appointed for notified area under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(iv)a Gram panchayat constituted under the Gujarat Panchayats Act, 1961 (Bombay LIX of 1949) [Sic (Gujarat VI of 1962)];(n)"polling station" in relation to an election, means the place(s) fixed by the Returning Officer for taking poll of that election;(o)"public holiday", means any day which is a public holiday for the purpose of section 25 of the Negotiable Instruments Act, 1881 (26 of 1881) or any day which is declared by the State to be a holiday for offices in the State or any part thereof;(p)"Returning Officer" means an officer appointed by the Election Authority under Rule 7, to be the Returning Officer and includes the Assistant Returning Officer.(2)The words and expressions used in these rules but not defined shall have the meaning respectively assigned to them in the Act.Chapter-II Constitution of Metropolitan Planning Committee
