Section 2 in Chhattisgarh Nagar Palika Mohalla Samiti (Constitution, Functions, Powers and Procedure for Conduct of Business) Rules, 2005
2. Definitions.
- In these rules, unless the context, otherwise requires,-(a)"Act" means the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(b)"Council" means Corporation in case of Municipal Corporation and Council in case of a Municipality or Nagar Panchayat, as the case may be;(c)"Mohalla Samiti" means the Mohalla Samiti constituted under Rule 4 of said rules;(d)"Municipal Area" means the area notified under Section 7 of the Chhattisgarh Municipal Corporation Act, 1956, in case of a Municipal Corporation and under Section 5 of the Chhattisgarh Municipalities Act, 1961 in case of a Municipal Council or Nagar Panchayat;(e)"Municipality" means any Municipal Corporation constituted under Section 7 of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and any Municipal Council or Nagar Panchayat constituted under Section 5 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(f)"Section" means a Section of the Act;(g)"Territorial Area" means the territorial area of any Mohalla (Samiti);(h)"Chairman District Planning Committee" means such member of Cabinet who is nominated as Chairman of the District Planning Committee under the provision of Clause (a) of sub-section (3) of Section 4 of Jila Yojana Samiti Adhiniyam, 1995.
