Section 2 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"local authority" means-(i)a Municipal Corporation constituted under the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(ii)a Municipal Council constituted under the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(iii)a Panchayat constituted under the Madhya Pradesh Panchayat Adhiniyam, 1981 (No. 35 of 1981);(iv)a Mandi Samiti constituted under the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);(b)"Officer" means a person serving in connection with the affairs of the State, public undertaking, local authority, co-operative society or any other institution or organisation aided by the State Government;(c)"public undertaking" means a Government company within the meaning of Section 617 of the Companies Act, 1956 (No. 1 of 1956), and includes a Corporation or other statutory body, by whatever name called, in each case owned or controlled by the State Government.
