Section 2 in East Kolkata Wetlands (Conservation and Management) Rules, 2006
2. Definitions.
(1) In these rules, unless the context otherwise requires,(a)"Act" means the East Kolkata Wetlands (Conservation and Management) Act, 2006 (West Bengal Act No. 7 of 2006);(b)"Authority" means the East Kolkata Wetlands Management Authority constituted under section 3 of the Act;(c)''Chairperson" means the Chairperson of the Authority;(d)"East Kolkata Wetlands" means the area defined under sub-section (c) of section 2 of the Act;(e)"Form" means Form appended to these rules;(f)"Member" means a Member of the Authority and includes the Chairperson;(g)"Member-Secretary" means the Member-Secretary of the Authority;(h)"nominated Member" means persons nominated to the Authority uncle! clause (xvi) of sub-section (2) of section 3 of the Act;(i)"section" means a section of the Act;(j)"State Government" means the Government of West Bengal in the Department of Environment;(k)"sub-rule" means a sub-rule of the rule in which the word occurs.(2)Words and expressions used and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.
