Section 2 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
2. Definitions.
(1)In this Act, unless there is anything repugnant in the subject on context.(a)"Auditor" means an Auditor appointed under this Act and includes an officer authorized by him to perform all or any of the functions of an Auditor.(b)"Autonomous District" means the Tripura Tribal Areas Autonomous District comprising the Tribal Areas referred to in part 11A of the Table of the Sixth Schedule to the Constitution of India.(c)"Block Development Officer" means an officer appointed as such by the State Government and includes the Additional Block Development Officer-in-Charge of Block.(d)" Casual Vacancy" means a vacancy occurred otherwise than by efflux of the time in the office of an elected Village Committee.(e)" Chief Executive Member" means the Chief Executive Member of the District Council and includes any person for the time being performing the duties of the Chief Executive Member;(f)" Chief Executive Office" means the Chief Executive Officer of the District Council.(g)" Collector" means the Collector of the District appointed by the State Government to be in-charge of Revenue District.(h)"Constituency" means a constituency as determined for election of members of a Village Committee under the provisions of this Act;(i)"Chairman or Vice-Chairman" as the case may be, means the Chairman or Vice-Chairman of a Village Committee constituted under this Act;(j)" District" means the Tripura Tribal Areas Autonomous District.(k)"District Council" means the District Council of the Tripura Tribal Areas Autonomous District.(l)"Executive Committee" means the Executive Committee of the Tripura Tribal Areas Autonomous District Council constituted under Rule 157 of the Tripura Tribal Areas Autonomous District Council (Constitution, Election and Conduct of business) Rules, 1985.(m)"Extension Officer" means Extension Officer of the Village Committee appointed as such by the District Council;(n)"First General Election" means the first general election of members held for constitution of Village Committee after commencement of this Act;(o)"General Election" means an election of members held for constitution of Village Committee in such areas as the District Council may, by Notification, specify and include the first General Election;(p)"Government" means the Government of Tripura;(q)"Governor" means the Governor of Tripura;(r)"Member" means a member of Village Committee;(s)"Notification" means the Notification published in the Tripura Gazette;(t)"Prescribed" means prescribed by Rules made under this Act;(u)"Prescribed Authority" means the authority appointed by the District Council by Notification published in the Tripura Gazette for all or any of the purpose of this Act;(v)"Principal Officer" means the Principal Officer of Village Committees, District Council and includes an Additional Principal Officer of Village Committees, Joint Principal Officer of Village Committees and Deputy Principal Officer of Village Committees;(w)"Public Servant" means a public servant as defined in Section 21 of the Indian Penal Code 1860(Act XIV of 1860);(x)"Section" means Section of this Act.(y)["Sub-Divisional Magistrate" [Substituted by Amendment Act 2005.] includes an Additional Sub-Divisional Magistrate designated or appointed as such by the State Government;](z)"Village Committee" means a Committee constituted in accordance with the provisions of paragraph 3(1) (e) of the Sixth Schedule to the Constitution of India and this Act;(za)" Village Committee Secretary" means the Village Committee Secretary appointed by the District Council and includes an Additional Village Committee Secretary.(zb)"Year" means the year beginning on the first day of April; the same meaning as assigned to them in the Tripura Tribal Areas Autonomous District Council (Constitution, Election and conduct of business) Rules, 1985 or in the Constitution of India.
