Section 2 in U.P. Zila Panchayats (Voting on Motions of Non-Confidence) Rules, 1966
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,-(1)"Act" means the Uttar Pradesh [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961.(2)"Member" means a member of a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.].(3)"Presiding Officer" means the officer presiding under sub-section (4) of Section 28 of the Act at the meeting convened for consideration of the motion of no-confidence.
