Section 2 in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Zila Yojna Samiti Adhiniyam, 1995 (No. 19 of 1995);(b)"Committee" means the Madhya Pradesh District Planning Committee constituted under Section 3 of the Act;(c)"Election" means an election to fill a seat or seats in the Zila Yojna Samiti;(d)"Elected Members" means elected members of the Zila Panchayat or Municipalities;(e)"Form" means the form appended to these rules;(f)"Member" means Member of the Zila Yojna Samiti constituted under Section 3 of the Act;(g)"Rural Area" means the area within the jurisdiction of Zila Panchayat;(h)"Urban Area" means local area of Municipal Corporations, Municipal Councils anti Nagar Panchayats in the district;(i)The words and expression used and have not been defined in these rules, shall carry the meaning as has been assigned to them in the Madhya Pradesh Zila Yojna Samiti Adhiniyam, 1995 (No. 19 of 1995).
