Section 2 in The Maharashtra Local Authority Members Disqualification Rules, 1987
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Local Authority Members' Disqualification Act, 1986;(b)"Form" means the form appended to these rules;[(b-1) (i) "Leader in relation to a municipal party" means a councillor chosen by each political party or aghadi or front in the Municipal Corporation or as the case may be in the Municipal Council as its leader and includes any other Councillor of such party or aghadi or front authorised by it to act in the absence of the leader as, or discharge the functions of the leader of such party or aghadi or front for the purposes of these rules. [Inserted by G. N. of 16.3.1990.](ii)"Leader in relation to a Panchayat Samiti party" means a member chosen by each political party or aghadi or front in Panchayat Samiti as its leader and includes any other member of such party or aghadi or front authorised by it to act in the absence of the leader as, or discharge the functions of the leader of such party or aghadi or front for purposes of these rules.(iii)"Leader in relation to a Zilla Parishad Party" means a councillor chosen by each political party or aghadi or front in Zilla Parishad as its leader and includes any other councillor of such party or aghadi or front authorised by it to act in the absence of the leader as, or discharge the functions of the leader of such party or aghadi or front for the purposes of these rules.](c)Words and expressions used in these rules, but not defined, shall have the meanings, respectively assigned to them in the Act.
