Section 2 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
2. Definition.
(1)In these rules, unless the context otherwise requires -(a)"Act" means Rajasthan Farmers' Participation in management of Irrigation Systems Act, 2000 (Act No. 21 of 2000)(b)"Commissioner" means the Commissioner appointed under section 35 of the Act;(c)"Election Officer" means officer appointed by project authority for conduct of election of Farmers' Organization;(d)"Electoral Registration Officer" means Officer appointed as such by the Project Authority for the preparation of voter list of constituency of Water Users' Association.(e)"Form" means form appended to these rules; and(f)"Irrigation Agency" means Irrigation Department or Command Area Development Department or Indira Gandhi Canal Department as the case may be(2)The words and expressions used but not defined in these rules have the same meaning as are respectively assigned to them in the Act.CHAPTER-II Formation of Territorial Constituencies
