Section 2 in The Orissa Grama Panchayats Act, 1964
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Assembly constituency" shall have the same meaning as has been assigned to it in the Representation of the People Act, 1950 (43 of 1950);[(a-1) "Auditor" means an Auditor appointed under Clause (a) of Subsection (3) of Section 100;] [Inserted vide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative 2.5.1991.](b)[ "Block" means a Block notified under Section 15 of the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960);] [Substituted vide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative 2.5.1991.](c)"Building" includes a hut, shed, house, shop, ware-house, workshop or other roofed structure for whatsoever purpose and of whatever material constructed but does not include a tent or other portable or temporary shelter;(d)"Collector" and "Sub-divisional Officer" with reference to a Grama Sasan respectively mean the Chief Revenue Officer of the district and the Chief Revenue Officer of the subdivision in which such Grama Sasan is constituted;(e)"Committee" means any Committee of a Grama Panchayat constituted under this Act and includes a Joint Committee;(f)[ "Director of Grama Panchayats" means an officer appointed as such by the State Government and shall include a Deputy Director and an Assistant Director of Grama Panchayats ;] [Substituted vide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative 2.5.1991.][(f-1) "Election Commission" means the State Election Commission consisting of a State Election Commissioner appointed by the Governor under Article 243-K of the Constitution; [Inserted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139-Legislative/18.4.1994.](f-2) "Finance Commission" means the Finance Commission constituted by the Governor under Article 243-K of the Constitution;](g)"Grama" means a Grama constituted under Section 3;(h)"Grama Sasan" means a Grama Sasan established under Section 4;(i)"Grama Fund" means a local fund constituted under Section 93;[(i-1) "Jawahar Rozgar Yojana" means a scheme sponsored as such by the Central Government for implementation in the State in the prescribed manner;] [Inserted vide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative 12.5.1991.](j)"Grama Panchayat" means the Executive Committee of the Grama Sasan established under Section 7;(k)"Market" means any place set apart or ordinarily or periodically used for the assembling of persons for the sale or purchase of grains, fruits, vegetables, meat, fish or other perishable articles of food or for-the sale or purchase of livestock or poultry or of any agricultural or industrial produce or any raw or manufactured products or any other articles or commodity necessary for the convenience of life;(l)"Nuisance" includes any act, omission, place, animal or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing, or disturbance to rest or sleep, or which is or may be dangerous to life or injurious to health or property;(m)"Offensive matter" includes animal carcasses, kitchen or stable refuse, night-soil, dung, dirt or putrid or putrefying substances other than sewage;(n)"Owner" in respect of any property includes a person who, for the time being is receiving or is entitled to receive, whether on his own account or on behalf of another person as an agent, trustee, guardian, manager or receiver of the rents or profits of the property;(o)"Palli Sabha" means a Palli Sabha constituted under Section 6;[(o-1) "Parishad" in relation to any Grama means the Zilla Parishad constituted under the Orissa Zilla Parishad Act, 1991 and having jurisdiction over the area comprised within the said Grama;] [Inserted wide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative 12.5.1991.](p)"Population" means population as ascertained in the last preceding census of which the relevant figures have been published under the relevant law for the time being in force;(q)"Prescribed" means prescribed by rules made by the State Government under this Act;[(q-1) "Prescribed authority" means the authority appointed by the State Government by notification for all or any of the purpose of this Act;] [Inserted vide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative/2.5.1991.](r)"Public place" means any place which is open to the use and enjoyment of the public, whether it is actually used or enjoyed by the public or not;(s)"Public street" means any road, street, bridge, lane, square, court, alley or passage which the public has a right to pass along and includes on either sides the drains or gutters and the land up to the defined boundary of any abutting property, notwithstanding the projection over such land of any verandah or other superstructure;(t)[ "Samiti" in relation to any Grama means the Panchayat Samiti constituted under the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1660) and having jurisdiction over the area comprised within the said Grama;] [Substituted vide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative/2.5.1991.][(t-1) "Scheduled Areas" means the Scheduled Areas as referred to in Clause (1) of Article 244 of the Constitution;] [Inserted by O.A.15 of 1997 vide Orissa Gazette Extraordinary No. 1567, Notification No. 22433 dated 22.12.1997.](u)"Village" means any area recorded as a village in the revenue records of the district in which it is situated and in the absence of such records any area as the Collector of the district may from time to time declare to be a village for the purposes of this Act; and(v)"Year" means the financial year.Chapter-II Grama, Grama Sasan, Grama Sabha and Palli Sabha
