Section 2 in Punjab Right to Information (Disclosure of Information by public authorities providing services in Municipalities) Rules, 2012
2. Definitions.
- In these rules, unless the context otherwise requires.-(a)'Appendix' means an appendix, appended to these rules ;(b)`assets' means all immovable or movable assets owned by the Municipalities ;(c)`Corporation' means a Corporation constituted under section 4 of the Punjab Municipal Corporation Act, 1976 (Punjab Act No. 42 of 1976) ;(d)`Director' means the Director, Local Government, Punjab ;(e)`disclosure of information' means disclosure of information as enumerated in Appendix I and II ;(f)`Government' means the Government of the State of Punjab in the Department of Local Government;(g)`liability' means the amount of money which a Municipality owes to another person, legal or otherwise; and(h)`Municipality' means a Municipality as defined in clause (e) of Article 243P of the Constitution of India.
