Section 2 in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961;(b)"Disqualification" means disqualifications mentioned under clauses (c), (e), (f), (g), (h), (i), (j), (k) or (l) of Section 13 of the Act;(c)"Form" means a form appended at the end of these rules;(d)"Member" means elected member of Kshettra Panchayat specified under clause (b) of sub-section (1) of Section 6.
