Section 2 in The Orissa District Planning Committees Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Committee" means a District Planning Committee constituted under Section 3;(b)"Government" means Government of Orissa;(c)"Member" means a member of the Committee and includes the Chairperson thereof;(d)"Municipality" means a Notified Area Council or a Municipal Council or a Municipal Corporation constituted under the Orissa Municipal Act, 1950;(e)"Panchayat" means a Grama Panchayat constituted under the Orissa Grama Panchayats Act, 1964, or a Panchayat Samiti constituted under the Orissa Panchayat Samiti Act, 1959 or a Zilla Parishad;(f)"Prescribed" means prescribed by rules;(g)"Rules" means rules made by the Government under this Act;(h)"Zilla Parishad" means a Zilla Parishad constituted under the Orissa Zilla Parishad Act, 1991.Chapter-II Constitution, Powers and Function of District Planning Committee
