Section 2 in Haryana Rural Employment Guarantee Scheme, 2007
2. Definitions.
- In this scheme unless the content otherwise requires, -(a)"Act" means the National Rural Employment Guarantee Act, 2005 (Act 42 of 2005) ;(b)"Additional District Programme Coordinator" means the Additional Deputy Commissioner-cum-Chief Executive officer of the District Rural Development Agency ;(c)"Central Rules" means the rules framed by the Central Government under the Act ;(d)" Panchayat Act" means the Haryana Panchayati Raj Act, 1994(Act 11 of 1994);(e)"section" means the section of the Act;(f)"State Programme Coordinator" means the Officer of the State Government in the Rural Development Department, not below the rank of Joint Secretary, so designated;(g)"State Rules" means the rules framed by the State Government under the Act;(h)"Zila Parishad, Panchayat Samiti, Gram Panchayat, Gram Sabha" shall have the same meaning as defined in the Haryana Panchayati Raj Act, 1994(Act 11 of 1994);(i)words and expressions used herein but not defined in this scheme, shall have the same meaning as are respectively assigned to them in the Act.
