Section 2 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
2. Definitions.
- In these Rules(i)Unless the context otherwise requires "Act" means the Andhra Pradesh Municipalities Act, 1965 (Act No. 6 of 1965);(ii)"Annual Income" means the amount realised through all sources during the last financial year except teaching grants and loans;(iii)"Form" means Form appended to these rules;(iv)"Government" means the Government of Andhra Pradesh;(v)"Member' means a member of the Ward Committee;(vi)"Wards Committee' means the Wards Committee constituted under Section 5-B of Andhra Pradesh Municipalities Act, 1965 (Act No.6 of 1965);(2)The words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
