Section 2(1) in Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011
(1)In these rules, unless the subject or the context otherwise requires, -(i)"Act" means the Rajasthan Panchayati Raj Act, (Act No. 13 of 1994);(ii)"Competent Officer" means such officer or authority authorized by the State Government to issue administrative, technical and financial sanctions;(iii)"Transferred Activities" means activities, schemes, programs, missions of the Central or State Government entrusted to Panchayati Raj Institutions time to time;(iv)"Transferred Employees" means employees working on the posts relating to activities transferred to the Panchayati Raj Institutions; and(v)"Transferred Funds" means the funds allotted for implementation of transferred activities including wages of employees and other administrative expenditure.
