Section 2 in Election of Members To The Committees of Panchayat Unions (Other Than Appointment Committee) Rules, 1998
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(b)"Committee" means the Committee constituted under clause (c) of subsection (1) of section 96 of the Act;(c)"President" means the President of the meeting;(d)"Meeting" means the meeting specially convened for the purpose of the election.
