Section 2 in The Bihar Irrigation, Flood Management and Drainage Rules, 2003
2. Definitions.
- In these Rules, unless there is anything contrary to the subject or context. -(a)The "Act" means, the "Bihar Irrigation Act, 1997 (Bihar Act 11,1998)".(b)"Section" means, the section of this Act.(c)"Proforma" means any proforma under Annexure of this Rule.(d)"System Level Committee" means the highest level committee of Water Users' Association in which there shall be representation from whole command area of canal system viz Distributary/Sub-distributary/Minor, transferred to Water Users' Association.(e)"Village Level Committee" means the lowest level committee of Water Users' Association, constituted in each village of the whole command area of the canal system transferred to the Water Users' Association.
