Section 2 in Rajasthan River Basin and Water Resources Planning Rules, 2015
2. Definitions.
(1)In the Rules, unless the context otherwise requires, -(a)"Act" means the Rajasthan River Basin and Water Resources Planning Act, 2015 (Act No. 15 of 2015);(b)"Authority" means the Rajasthan River Basin and Water Resources Planning Authority constituted under sub-Section (1) of Section 5 of the Act;(c)"Chairperson" means the Chairperson of the Authority nominated under sub-Section (4) of Section 5 of the Act;(d)"Commissioner" means the Commissioner of the Authority appointed under sub-Section (1) of Section 7 of the Act;(e)"Council" means the State Water Resources Advisory Council constituted under sub-Section (1) of Section 3 of the Act; and(f)"Section" means section of the Act.(2)The words and expressions used but not defined in these rules have the same meaning as are respectively assigned to them in the Act.
