Section 2 in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(b)"Annexure" means Annexure appended to these rules;(c)"Appointing Authority" means Mayor-in-Council as specified by the order under sub-section (2-a) of Section 58 of the Act;(d)"Contract Appointment" means any person appointed by any Municipal Corporation on contract basis under these rules;(e)"Contract Officer/Employee" means any person appointed by the Municipal Corporation, for the Execution of the Work under its control;(f)"Corporation" means any Municipal Corporation constituted under the Act;(g)"Government" means the Government of Madhya Pradesh;(h)"Mayor-in-Council" means Mayor-in-Council constituted under Section 37 of the Act and includes the City Administrator appointed by the State Government under sub-section (1) of Section 423 of the Act;(i)"Schedule" means schedule appended to these rules;(j)"Section" means the Section of the Act;(k)"Selection Committee" means the Selection Committee constituted for appointment of contract service officers/ employees as specified in column (6) of the Schedule-1.
