Section 3 in Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012
3. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Appointing Authority" for the purpose of State Services means the Government in the Department of Local Self Government and for the purpose of other than State Services means Project Director, or such other officer to whom the power may be delegated by the Government with or without any condition;(b)"Committee" means the Committee referred to in Rule 10;(c)"Central Government" means the Government of India;(d)"Government" means the Government of Rajasthan;(e)"Project Director" means the Project Director of the Rajasthan Urban Infrastructure Development Project (RUIDP);(f)"Central Public Enterprises" means an undertaking wholly or substantially owned by the Government of India;(g)"State" means the State of Rajasthan;(h)"State public enterprises" means an undertaking wholly or substantially owned by the Government of Rajasthan;(i)"Schedule" means the Schedule appended to these rules; and (j) "Year" means the financial year.
