Section 2 in The Jharkhand Area Autonomous Council Act, 1994
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context:-(a)"Governor" means the Governor of the State of Bihar;(b)"The State Government" means the Government of Bihar;(c)"Area" means the area specified in sub-section (2) of Section 1;(d)"Council" means the Jharkhand Area Autonomous Council;(e)"Member" means the members of the Jharkhand Area Autonomous Council;(f)"The Executive Council" means the Executive Council constituted under section 20 of the Act;(g)"Gazette" means the Bihar Gazette published by Government of Bihar;(h)"Act" means the Jharkhand Area Autonomous Council Act, 1994;(i)"Rules" means the rule made by the State Government under this Act;(j)"Regulation" means the regulation made by the Council under this Act;(k)"Bye-law" means the Bye-law made by the Council under this Act;(l)"Prescribed" means prescribed by this Act and the rules made thereunder;(m)"State Election Commission" means the State Election Commission constituted under section 136 of the Bihar Panchayat Raj Act, 1993 (Bihar Act 19 of 1993);(n)"Village" means the region which is recorded, defined and surveyed as particular and separate village in the revenue record of the district;(o)"Backward Class" means all the classes which are specified in Schedule 1 of the Bihar Panchayat Raj Act, 1993 (Bihar Act, 19 of 1993).
