Section 2 in The Ancient Monuments and Archaeological Sites and Remains (Framing of Heritage Bye-laws and Other Functions of the Competent Authority) Rules, 2011
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958);(b)"competent authority" means the competent authority notified by the Central Government under sub-section (db) of section 2 of the Act;(c)"Authority" means the National Monuments Authority constituted under section 20F of the Act;.(d)"Form" means the form annexed to these rules;(e)"Schedule" means the Schedule appended to these rules;
