Section 2 in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017
2. Definitions.
- Unless there is anything repugnant to 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)"Mukhiya" means a Mukhiya of the Gram Panchayat elected under the provisions of the Act;(e)"Member of Gram Panchayat or Ward Member" mean member of the Gram Panchayat elected under clause (b) of sub-section (1) of Section 12 of the Act;(f)"Gram Sabha" means a body constituted consisting of persons registered therein the electoral roll pertaining to any village falling within the territorial area of a Panchayat at village level;(g)"Ward Sabha" means a Ward Sabha constituted under sub-section (1) of section 170 A;(h)"Ward Sabha Secretary" means the Secretary of the Ward Sabha selected under sub-rule (4) of rule 3 of these rules;(i)"Ward Implementation and Management Committee" means the Ward Implementation and Management Committee constituted under Section 170B of the Act;(j)"Member Secretary" means Secretary of the Ward Implementation and Management Committee;(k)"Executive Officer" means an Executive Officer of the Panchayat Samiti appointed under Section 60 of the Act;(l)All words and expressions used in these Rules but not defined shall have the same meaning which is respectively assigned to them in the Act.
