Section 2 in The Bodoland Autonomous Council Act, 1993
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Constitution" means the Constitution of India ;(b)"Constituency" means a constituency provided by an order made under Section 6 for the purpose of election to the General Council;(c)"Council Area" means the Bodoland Autonomous Council Areas ;(d)"Council Fund" means the fund constituted under Section 46 ;(e)"Executive Council" means the Bodoland Executive Council constituted under Section 35;(f)"Elector" in relation to a constituency means a person whose name is entered in the electoral roll of that constituency for the time being in force;(g)"Government" means the State Government of Assam ;(h)"Governor" means the Governor of Assam ;(i)"General Council" means the General Council constituted under Section 5;(j)"Gaon Panchayat", "Ancalik Panchayat" and "Mahkuma Parishad" have the same meanings as defined in the Assam Panchayati Raj Act, 1986 (Assam Act XVII of 1986);(k)"Member" means the member of the General Council and the Executive Council;(l)"Municipality" has the same meaning as in the Assam Municipal Act, 1956 Assam Act XV of 1957);(m)"Notification" means the notification issued under this Act;(n)"Official Gazette" means the official Gazette of Assam ;(o)"Prescribed" means prescribed by rules made under this Act.(p)"Commission" means State Election Commission, Assam Constituted vide Government Notification No. PDA, 116/94/5 dated Dispur, May 31,1994.
