(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Uttar Pradesh Janhit Guarantee Adhiniyam, 2011 (U.P. Act No. 3 of 2011);(b)"Form" means a form appended to these rules;(c)"Revision Officer" means an officer nominated by the State Government for the purpose of revision under Section 8 of the Act; and(d)"Section" means a section of the Act.
