Section 2 in Tamil Nadu Village Panchayat Secretaries (Conditions of Service) Rules, 2013
2. Definitions.
- In these Rules, unless the context otherwise requires,(1)"Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994):(2)"Collector" means the Collector of the District concerned;(3)"Executive Authority" means the executive authority of a Village Panchayat appointed by the Government under Section 83 of the Act;(4)"Village Panchayat Secretary" means the Secretary of a Village Panchayat;
