Section 2 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
2. Definitions.
- In this Act, unless the context requires otherwise,-(1)[* * * * * ] [ Clause (1) was deleted by Maharashtra 21 of 1994, Section 33(1).](2)[ "Backward Class of Citizens" means such classes or parts of or groups within such classes as are declared, from time to time, by the State Government to be Other Backward Classes and Vimukta Jatis and Nomadic Tribes;] [Clause (2) was substituted by Maharashtra 21 of 1994, Section 33(2).](2A)[ "Ballot box" or "ballot paper" includes an electronic voting machine used at an election for giving or recording of votes;] [Clause (2A) was inserted by Maharashtra 20 of 2005, Section 4.](3)"Block" means such local area in a District as the State Government may constitute to be a Block under section 5;(4)"Block grant" means a grant given by the State Government to a Panchayat Samiti under section 188 [and includes any sum paid as grant] [These words and figures were added by Maharashtra 35 of 1963, Section 2.] under [sections 100 and 155] [These words and figures were substituted for 'section 155' by Maharashtra 21 of 1968,Section 2(a).]; [or any sum paid as block grant under any law for the time being in force] [These words were added by Maharashtra 34 of 1970, Section 28.];(5)"Block Development Officer" means an officer appointed by that designation under section 7;(6)"bye-laws" means bye laws made under section 276;(7)"Chief Executive Officer" means the Chief Executive Officer of a Zilla Parishad appointed under section 94;(8)[*****] [Clause (8) was deleted by Maharashtra 21 of 1994, Section 33(3).](9)"Councillor" means a member of a Zilla Parishad constituted under this Act;(10)"Development scheme" includes a work, scheme, project, function, development activity or plan of works, schemes, projects, functions and development activities:(11)"District" means a District as constituted under section 4;(12)"District List" means the list of subjects enumerated in the First Schedule as amended from time to time in respect of which a Zilla Parishad is empowered to make provision under section 100;(13)[* * * * * *] [Clauses (13) and (14) were deleted by Maharashtra 4 of 1987 Section 3.](14)[* * * * * *] [ Clauses (13) and (14) were deleted by Maharashtra 4 of 1987 Section 3.](15)"Election" means election to a Zilla Parishad or Panchayat Samiti, as the case may be, includes a by-election,(15A)[ "Executive Officer" means the Executive Officer appointed under section 96A;] [Clause (15A) was Inserted by Maharashtra 12 of 1994, Section 2.](15B)[ "Finance Commission" means the Finance Commission constituted in accordance with the provisions of Article 243-1 of the Constitution of India;] [Clause (15B) was Inserted by Maharashtra 21 of 1994, Section 33(4).](16)"Financial year" means the year beginning on the 1st day of April or on such other date as the State Government may, by notification in the Official Gazette, appoint;(16A)[ "Irrigation Development Corporation" means the Maharashtra Krishna Valley Development Corporation established under the Maharashtra Krishna Valley Development Corporation Act, 1996, or the Vidarbha Irrigation Development Corporation established under the Vidarbha Irrigation Development Corporation Act, 1997, or the Konkan Irrigation Development Corporation established under the Konkan Irrigation Development Corporation Act, 1997, or the Maharashtra Tapi Irrigation Development Corporation established under the Maharashtra Tapi Irrigation Development Corporation Act, 1997, or the Maharashtra Godawari Marathwada Irrigation Development Corporation established under the Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1998;] [Clause (16A) was Inserted by Maharashtra 3 of 2002, Section.](17)"list of voters" means list of voters provided for, and maintained, under section 13;(18)"member" means a member of any Panchayat Samiti or Committee constituted under this Act;(19)"Panchayat" means a Village Panchayat established or deemed to be established under the Bombay Village Panchayats Act, 1958 (Bombay III of 1959);(20)"Panchayat Samiti" or "Samiti" means a Panchayat Samiti constituted for every Block under section 57;(20A)[] [Clause (20A) was substituted for the original by Maharashtra 21 of 1994, Section 33(5).] "Population" means the population as ascertained at [the latest preceding census of which the relevant figures have provisionally or finally been published;] [These words were substituted for the words 'the last preceding census of which the relevant figures have been published', by Maharashtra 4 of 2002, Section 2 (w.e.f. 31-10 2001).][Explanation. - Having regard to the information furnished by the census authority that districtwise and villagewise figures of population of Scheduled Castes or Scheduled Tribes have not been determined and notified under section 5 of the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 and such figures of population are not available, the population of the Scheduled Castes and Scheduled Tribes for the reservation of seats for Scheduled Castes and Scheduled Tribes on the Zilla Parishads and Panchayat Samitis or for election of the Chairman and Deputy Chairman of a Panchayat Samiti, the percentage of the population of Scheduled Tribes in the Tribal Development Block, shall for the purposes of sections 12, 58, and 64, be the population of Scheduled Castes and Scheduled Tribes as originally ascertained in the 1971 census only.] [This explanation was deemed to have been added on 10th may, 1985 by Maharashtra 14 of 1990, section 2. ](21)"prescribed" means prescribed by rules made under this Act;(22)"President" means the President of Zilla Parishad',(23)"President authority" means the President or the Chairman of a Panchayat Samiti or Standing Committee or Subjects Committee or any other Committee appointed by the Zilla Parishad and includes a Vice-President, and a Deputy Chairman of a Panchayat Samit and any person chosen to preside at the meeting of a Zilla Parishad, Panchayat Samits or as the case may be, a Standing Committee or Subjects Committee;(24)"regulations" means regulations made under section 275;(25)"relevant Code" [mean as respects any period before the 15th day of August 1967, in relation to] [These words were substituted for words 'means in relation to' by Maharashtra 21 of 1968, Section 2(b).](a)the Bombay area of the State, the Bombay Land Revenue Code, 1879;(b)the Vidarbha Region of the State, the Madhya Pradesh Land Revenue Code, 1954, and(c)the Hyderabad area of the State, the Hyderabad Land Revenue Act;[and as respect any period thereafter, the Maharashtra Land Revenue Code, 1966;] [These words were added by Maharashtra 21 of 1968.](26)"relevant District Boards Act" means-(a)in relation to the Bombay area of the State, the Bombay Local Boards Act, 1923,(b)in relation to the Vidarbha Region of the State, the Central Provinces and Berar Local Government Act, 1948, and(c)in relation to the Hyderabad area of the State, the Hyderabad District Boards Act, 1955;(26A)[ "Scheduled Areas" means the Scheduled Areas referred to in clause (1) of article 244 of the Constitution of India;] [Clause (26A) was inserted by Maharashtra 20 of 1997, Section 2.](27)[* * * * ] [Clause (27) was deleted by Maharashtra 21 of 1994, Section 33(6).](28)[* * * * ] [Clause (28) was deleted by Maharashtra 7 of 1967, Section 2.](29)"Scheduled Castes" means such castes, races or tribes or parts of, or groups within, such castes, races, or tribes as are deemed to be Scheduled Castes in relation to the State of Maharashtra article 341 of the Constitution of India;(30)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under article 342 of the Constitution of India;(31)"Standing Committee" means a Standing Committee constituted under section 79;(31A)[ "State Election Commission" means the State Election Commission consisting of State Election Commissioner appointed in accordance with the provisions of clause (1) of article 243K of the Constitution of India;] [Clause (31A) was inserted by Maharashtra 21 of 1994, Section 33(7).](32)"subjects allotted" means subjects allotted to a Standing Committee or Subjects Committee by a Zilla Parishad under regulations;(33)"Subjects Committee" means a Subjects Committee constituted under section 80;(34)"Vice-President" means the Vice-President of a Zilla Parishad;(35)"Zilla Parishad" or "Parishad" means a Zilla Parishad constituted under section 9;(36)words or expressions used in this Act but not defined, shall have the meanings respectively assigned to them in the relevant Code.Administrative Areas
