Section 2 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) or the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961), as the case of may be;(b)"Chief Executive Officer" in relation to these rules means Commission as construed under sub-section (11) of Section 5 of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and Chief Municipal Officer as construed under sub-section (5) of Section 3 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(c)"Councillor" means the Mayor and Councillors elected under clause (a) and (b) of sub-section (1) of Section 9 of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and the President and Councillors elected under clause (a) and (b) of sub-section (1) of Section 19 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(d)"Form" means the forms appended to these rules;(e)"Mayor" means the Mayor elected under clause (a) of sub-section (1) of Section 9 of the Municipal Corporation Act, 1956 (No. 23 of 1956);(f)"Municipality" means the Municipal Corporation constituted under subsection (13) of Section 5 of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) or Municipal Council or Nagar Panchayat constituted under sub-section (18) of Section 3 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(g)"President" means the President of Municipal council or Nagar Panchayat;(h)"Presiding Officer" means the person presiding over the meeting;(i)"Secretary" means in case of Municipal Corporation, the Officer appointed as Secretary by the Commissioner or the Chief Municipal Officer in the case of Municipal Council and Nagar Panchayat.
