Section 2 in The National Rural Employment Guarantee (Central Council) Rules, 2006
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Act" means the National Rural Employment Guarantee Act, 2005 (42 of 2005);(b)"Central Council" means the Central Employment Guarantee Council constituted under sub-section (1) of section 10;(c)"Chairperson" means the Chairperson of the Central Council;(d)"District Panchayat" means an institution (by whatever name called) of self-Government constituted under article 243-B of the Constitution, for the rural areas at the district levels in accordance with the provisions of Part IX of the Constitution;(e)"Executive Committee" means the Executive Committee of the Central Council constituted under sub-rule (1) of rule 9;(f)"Member-Secretary" means the Member-Secretary of the Central Council;(g)"section" means a section of the Act;(h)"Scheme" means a scheme notified by a State Government under sub-section (1) of section 4;(i)"Technical Secretariat" means the Technical Secretariat of the Central Council;(j)words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
