Section 2 in The Manipur Hill Areas Autonomous District Council Act, 2000
2. Definitions.
- In this Act, unless the context otherwise requires:(a)"Autonomous District" means the Autonomous District constituted under this Act;(b)"Chief Executive Officer" means the Chief Executive Officer of a District Council appointed under the provisions of this Act;(c)"District Council" means the District Council established for an Autonomous District;(d)"Election Commission" means the Election Commission of District Council constituted under this Act;(e)"Election Tribunal" means Election Tribunal constituted under the Manipur Panchayati Raj Act, 1994 (No. 26 of 1994);(f)"Executive Member" means an Executive Member of the Executive Committee constituted under Section 16;(g)"Finance Commission" means the Finance Commission of District Councils constituted under this Act;(h)"Governor" means the Governor of Manipur;(i)"Government" means the State Government of Manipur;(j)"Hill Areas" means the areas specified in the First Schedule to the Manipur Legislative Assembly (Hill Areas Committee) Order, 1972;(k)"Hill Areas Committee" means the Hill Areas Committee constituted by paragraph 3 of the Manipur Legislative Assembly (Hill Areas Committee) Order, 1972;(l)"Member" means member of a District Council;(m)"Prescribed" means prescribed by rules under this Act;(n)"Scheduled Tribes" means such Tribes as are specified in the Presidential order made by the President of India under Article 342 of the Constitution of India in relation to the State of Manipur;(o)"Secretary" means the Secretary to the Executive Committee appointed under this Act;(p)"Town Committee" means Town Committee established under this Act;(q)"Village Council" means Village Council established under this Act.
