Section 2 in The Haryana Municipal Citizens' Participation Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"area" means an area as determined under section 3;(b)"area sabha" means in relation to an area, the body of all the persons registered in the electoral rolls pertaining to every polling booth in that area of the municipality;(c)"budget year" means the period for which the Government lays down the annual financial statement;(d)"chairperson" means the chairperson of the ward committee who shall be the councillor of each ward;(e)"Government" means the Government of the State of Haryana;(f)"member" means the area sabha representative of the ward committee nominated under this Act;(g)"municipality" means an institution of self-government constituted under the Haryana Municipal Act, 1973 (Haryana Act No. 24 of 1973);(h)"prescribed" means prescribed by rules made under this Act;(i)"Schedule" means Schedule appended to this Act;(j)"ward committee" means a committee constituted under section 11;(k)"ward infrastructure index" means a composite index generated by taking into account the condition of all public infrastructure elements in that ward.
