Section 2 in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(b)"Member" means a member of Janapada Panchayat, other than the member referred to in clause (iii) of sub-section (1) of Section 22 of the Act;(c)"Panchayat" means the Janapada Panchayat;(d)"Place of meeting" means a place fixed for the meeting of the Panchayat or a place to which journey is required" to be performed by President, Vice-President and any member under general or special order of Government;(e)the expression "Place of residence" means in case of the President, Vice-President and the member of the Janapada Panchayat, the place intimated to the Chief Executive Officer, where the member usually resides; if such place is within the Janapada Panchayat area and if his actual place of residence situated outside the Janapada Panchayat area, then the specified nearest place within the Panchayat area;(f)"President and Vice-President" means the President and Vice-President of Janapada Panchayat.
