Section 2 in Andhra Pradesh Village Servants Service Rules, 2005
2. Definitions:
- In these rules, unless the context otherwise requires,-(a)'Collector' means the Collector of the District or any other Officer not below the rank of a Revenue Divisional Officer who is empowered by the Government to exercise the powers of the Collector under these rules ;(b)'Commissioner' means the Chief Commissioner of Land Administration ;(c)'Emoluments' means salary or any other remuneration payable in cash in respect of any village servants governed by these rules ;(d)'Government' means the Government of Andhra Pradesh ;(e)'Notification' means a notification published in the Andhra Pradesh Gazette ;(f)'Revenue Divisional Officer' means the Revenue Officer in charge of a revenue division and includes a Deputy Collector, a Sub-Collector or an Assistant Collector-in-charge of a Revenue Division ;(g)'Service' means the Andhra Pradesh Village Servants Service ;(h)'Mandal Revenue Officer' means an Officer appointed for the Revenue Administration of a Mandal ;(i)'Village' means any local area registered in the Revenue Records as a Revenue Village and includes such other area as the Government may from time to time by notification, declared to be a revenue village;(j)'Village Office' means any of the Office held by a Panchayat Secretary as Neerganti, Neeradi, Vatti Kavalkar, Toti, Talayari, Tandalgar and Sethsindhi or any such village office by whatever designation it may be locally known ;Explanation: - For the purposes of these rules, a village office is an office of profit under the Government and the holder of that office is a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860) ;(k)'Village Servant' means any person who holds any of the Village Office of Neeraganti, Neeradi, Vetti, Kavalkar, Toti. Talayari, Tandalgar, and Sethsindhi or any such village office by whatever designation it may be locally known.
