Section 2 in Orissa Rural Employment Guarantee Scheme, 2006 under NREGA-2005
2. Definitions.
- In this Scheme, unless the context otherwise, requires(a)'Act' means the National Rural Employment Guarantee Act 2005;(b)'Council' means the Orissa Employment Guarantee Council constituted under Section 12 of the Act;(c)'Fund' means the Orissa Employment Guarantee Fund established under Section 21 of the Act;(d)'Guidelines' means the operational guidelines prescribed by the Ministry of Rural Development, Government of India, for implementation of the scheme;(e)'Hilly Area' means mainly scheduled area or any other area as notified by Government from time to time;(f)'Nodal Department' means the Panchayati Raj Department of Government of Orissa;(g)'Panchayati Raj Institution' (PRIs) means 'Zilla Parishad' at the District level, 'Panchayat Samiti' at the intermediate level, and 'Gram Panchayat' at the village level;(h)'Registered Household' means the members of the rural household who have been entered in the Application Registration Registers as mentioned in Sub-clause (8) of clause 7;(i)'Year' means financial year commencing on the first day of April.(2)Words and expressions not defined in this Scheme shall have the same meaning as in the Act or the Orissa Gram Panchayat Act, 1964, the Orissa Panchayat Samiti Act, 1959 or the Orissa Zilla Parishad Act, 1991, as the case may be.
