Section 2 in The M.P. Municipal Service (Executive) Rules, 1973
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(b)"Appointing Authority" means State Government in respect to Select Grades, Class I, Class II and Class III Chief Municipal Officers;(c)[ "Committee" means a Committee constituted under Rule 13] [Substituted by Notification No. 35-XVIII-1-88, dated 9-12-1988.],[(c-i) "Commission" means the State Public Service Commission.] [Inserted by Notification No. 35-XVIII-1-88, dated 9-12-1988.](d)"Director" means Director of Local Bodies, and includes Additional Director;[(d-i) "Disciplinary Authority" means the authority competent under these rules to impose upon a member of the service any of the penalities specified in Rule 31; [Inserted by Notification No. F-4-74-05-XVIII-1, dated 28-4-2005.](d-ii) "Divisional Commissioner" means the Officer appointed by the State Government under Section 14 of the Madhya Pradesh Land Revenue Code, 1959];(e)"Form" means a form appended to these rules;(f)"Member of the sendee" means a member of the State Municipal Service (Executive);(g)"Schedule" means a schedule appended to these rules;(h)"Secretary" means the Secretary' to the Government of Madhya Pradesh in the Local Government Department;(i)"Sendee" means the Municipal Service for the State constituted under sub-section (i) of Section 86 of the Act.
