Section 2(1) in U.P. State Employment Guarantee Council Rules, 2019
(1)In these rules, unless there is anything repugnant in the subject or context, -(a)"Act" means the National Rural Employment Guarantee Act, 2005 (Act 42 of 2005);(b)"Chairperson" means the Chairperson of the State Council;(c)"Member-Secretary" means the Member-Secretary of the State Council;(d)"State Council" means the Uttar Pradesh State Employment Guarantee Council constituted under Uttar Pradesh Gramin Rozgar Guarantee Yojna;(e)"Section" means a section of the Act;(J)"Scheme" means Mahatma Gandi Rastriya Gramin Razgar Guarantee Yojna, Uttar Pradesh made under sub-section (1) Section 4.
