Section 2 in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
2. Definitions.
- Unless there is anything repugnant in the subject or context, in these Rules : -(a)"Act" means the Bihar Panchayat Raj Act, 2006;(b)"Section" means the Section of the Bihar Panchayat Raj Act, 2006;(c)"Government" means the State Government of Bihar;(d)"Gram Panchayat" means the Autonomous Institution constituted under Section 11 of the Act;(e)"Panchayat Samiti" means the Panchayat Samiti constituted under Section 34 of the Act;(f)"Zila Parishad" means Panchayat at the District Level constituted under Section 62 of the Act;(g)"Mukhiya" means the elected Mukhiya of Gram Panchayat under the provisions of the Act;(h)"Members of Gram Panchayat" means the elected members of that Gram Panchayat under clause (b) of sub-section-(l) of Section 12 of the Act;(i)"Gram Sabha" means the body constituting the persons registered in the electoral roll relating to any village falling within the area of a Panchayat at village level;(j)"Secretary" means the Secretary of any Gram Panchayat appointed by the State Government under Section 32 of the Act;(k)"Executive Officer" means the Executive Officer of the Panchayat Samiti appointed under Section 60 of the Act;(l)"Commission" means the Bihar Staff Selection Commission; and(m)All words and expressions used in these Rules but not defined shall have the same meaning as are respectively assigned for them in the Act.
