Section 2 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Panchayat Samiti Act, 1959;(b)"clear days" includes Sundays and holidays but do not include the day of the meeting and the day of the issue of notice;(c)"motion" means the statement of a matter, brought forward for the consideration of the Panchayat Samiti and includes a resolution and an amendment of a motion;(d)"section" means a section of the Act;(e)"official members" means members specified in Clauses (b) and (c) of Sub-section (1) of Section 16 and also Section 15-A of the Act;(f)"members then on the roll" means total sanctioned strength of the members having right to vote excluding seats which are vacant;(g)words and expressions used, but not defined in these rules shall have the respective meaning assigned to them, in the Act.Rules of BusinessMeetings of Panchayat Samitis
