Section 2 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Commission" means the Finance Commission constituted by the Governor pursuant to Clause (1) of Article 243-I of the Constitution;(b)"Grama Panchayat" means a Grama Panchayat constituted under the Orissa Grama Panchayat Act, 1964 (Orissa Act 1 of 1965);[(b-1) "institution" means any Panchayati Raj Institution or a Municipality;] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.](c)"member" means a member ot the Commission and includes the Chairman thereof;[(c-1) "Municipality" means a Municipality as defined in the Orissa Municipal Act, 23 of 1950;] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.](d)"Panchayati Raj institution" means a Grama Panchayat or a Samiti of a Parishad.(e)"Parishad" means a Zilla Parishad constituted under the Orissa Zilla Parishad Act, 17 of 1991;(f)"prescribed" means prescribed by rules;(g)"rules" means Rules made under this Act;(h)"Samiti" means a Panchayat Samiti constituted under the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960);Chapter-II Composition and Powers of Commission Including Requisite Qualification and Manner of Selection of Members
