Section 2 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
2. Definitions.
- In these rules, unless the context otherwise requires,-(i)"Act" means the Tamil Nadu Agricultural Produce .Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989);(ii)"Auditor" means the Examiner of Local Fund Accounts in respect of matters relating to the Board and Assistant Examiner of Local Fund Accounts concerned in respect of the market committee;(iii)"Executive Authority" means the Secretary in respect of a market committee and the Chief Executive Officer in respect of the Board;(iv)"Head of market" means any officer not below the rank of Junior Assistant posted so, by the market committee;(v)"Law Officer" means and includes,-(a)in respect of matters relating to the High Court, the Government Pleader, Additional Government Pleader, Special Government Pleader, Government Advocate, Public Prosecutor, Additional Public Prosecutor, Government Advocate (Criminal) in the High Court, [Chennai] [Substituted for 'Madras' by the Tamil Nadu Act 28 of 1996.];(b)in respect of matters relating to the Tamil Nadu Administrative Tribunal, the Senior Standing Counsel, Standing Counsel and Government Advocates;(c)in respect of the city of [Chennai] [Substituted for 'Madras' by the Tamil Nadu Act 28 of 1996.], the City Government Pleader, Additional City Government Pleader, City Public Prosecutor, Additional City Public Prosecutor; and(d)in respect of districts other than the City of [Chennai] [Substituted for 'Madras' by the Tamil Nadu Act 28 of 1996.], the Government Pleader of the district, Additional Government. Pleader, Government Pleader-cum-Public Prosecutor, Additional Government Pleader-cum-Additional Public Prosecutor, Pleader doing Government work, the Public Prosecutor, Additional Public Prosecutor and Assistant Public Prosecutor.
