Section 2 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(b)"Meeting" means a meeting of a Panchayat;(c)"Secretary" means the Secretary of the Gram Panchayat;(d)"Chief Executive Officer" means the Chief Executive Officer of the Janpad Panchayat or Zila Panchayat, as the case may be;(c)"Chairperson" means the person preside over the meeting of the Panchayat;(f)"Section" means a Section of the Act.
