Section 2 in The Deori Autonomous Council Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'bye-law' means the bye-law framed by the General Council;(b)'Constitution' means, the Constitution of India ;(c)'Constituency' means, a constituency referred to in section 48;(d)'Council Area' means the Deori Autonomous Council Area;(dd)'Core Areas' means the compact and contiguous areas predominantly inhabited by Deori community and having more than 50% Scheduled Tribes populations as a whole in the area and not necessarily in the individual villages;(e)'Executive Council' means the executive body of the General Council of the Deori Autonomous Council constituted under section 3 (3) and 24;(f)'Elector' in relation to a constituency means a person whose name is entered in the electoral roll of that constituency;(g)'General Council Fund' and 'Village Council Fund' means the funds constituted under section 61;(h)'Government' means the State Government of Assam;(i)'Governor' means the Governor of Assam;(j)'General Council' means the General Council of the Deori Autonomous Council referred to in Section 3;(k)'Gaon Panchayat', 'Anchalik Panchayat' and 'Zila Parishad' have the same meaning defined in the Assam Panchayat Act, 1994 Assam Act 18 of 1994;(l)'Member' means a member of the Village Council or the General Council or the Executive Council, as the case may be;(m)'Municipality' has the same meaning as in the Assam Municipal Act, 1956 Assam Act 15 of 1957;(n)'Notification' means the notification issued under this Act;(o)'Official Gazette' means the Official Gazette of Assam;(p)'prescribed' means prescribed by rules made under this Act;(q)'Satellite area' means the area or areas consisting of non-contiguous cluster of villages predominantly inhabited by Deori community and having more than 50% Scheduled Tribes population as a whole in the cluster and not necessarily in the individual villages;(r)'Village Council' means the Village Councils referred to in section 4; and(s)'Village Council Area' means the area declared to be the area of a Village Council by the Government by notification in the Official Gazette.
