- In this Act, unless the context otherwise requires,-(a)"Block" means the Block notified under Section 15 of the Orissa Panchayat Samiti Act, 1959.[(a-1) "Council" means the State Council of Parishad as constituted under Section 31-A; [Inserted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).](a-2) "Election Commission" means the State Election Commission consisting of a State Election Commissioner appointed by the Governor under Article 243-K of the Constitution; and(a-3) "Finance Commission" means the Finance Commission constituted by the Governor under Article 243-I of the Constitution;](b)"Government" means the Government of Orissa;(c)"Grama" means a Grama Constituted under the Orissa Grama Panchayat Act, 1964;(d)"Grama Panchayat" means the Grama Panchayat Constituted under the Orissa Grama Panchayat Act, 1964;(e)"Official" shall have reference to Government official and the word "non-official" shall be construed accordingly;(f)"Ordinary resident in any area" with all its grammatical variations and cognate expressions shall have reference to a person whose name finds place in the electoral roll for the time being in force prepared under the Representation of the People Act, 1950, in so far as the roll relates to such area;(g)"Panchayat Samiti" hereinafter referred to as the "Samiti" means the Panchayat Samiti constituted under Section 16 of the Orissa Panchayat Samiti Act, 1959;[(g-1) "Parishad area or area of Parishad" shall mean the territorial area of a district excluding any Municipal area as defined in the Orissa Municipal Act, 1950 and any other area which is specified for the time being to be an industrial township under that Act or to which the provisions of the Cantonments Act, 1924 is extended;] [Inserted vide Orissa Act No. 21 of 1995 (O.G.E. No. 1448 dated 21.12.1995).](h)"Population" means populations as ascertained in the last census of which the relevant figures have been published;(i)"Prescribed" means prescribed by rules;(j)"Rules" means the rules made under this Act;[(j-1) "Scheduled Areas" means the Scheduled Areas as referred to in Clause (1) of Article 244 of the Constitution;] [Inserted vide Orissa Act No. 17 of 1997 (O.G.E.No, 1566 dated 22.12.1997).](k)"Year" means the financial year;(l)"Zilla Parishad" hereinafter referred to as the "Parishad" means the body constituted under Sub-section (1) of Section (3).Chapter-II Constitution of Zilla Parishads and their Functions
