Section 2 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
2. In this Act, unless the context otherwise requires,-
(a)“Chief Executive Officer” means the Chief Executive Officer of the Parishad appointed under section 4;(b)“Executive Committee” means the Executive Committee constituted under sub-section (1) of section 5;(c)" Executive Vice-Chairperson" means the Executive Vice-Chairperson of the parishad appointed under section 4;(d)“Implementing agency” means a department of the State Government or a Local Body in Mirzapur district or a public undertaking under the jurisdiction of the State Government or the Government of India chosen for preparation and/or implementation of any Project plan;(e)“Land” includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(f)“Local body” means a Development Authority, Municipal Body or any other local authority concerned with the urban development of the Vindhyachal region or any Gram Panchayat;(g)“Member” means a member of the Parishad or the Planning and Development Committee and includes the Chairperson there of;(h)“Parishad" means the Vindhya Dham Teerth Vikas Parishad constituted under section 3;(i)“Participating Department” means the State Government Department or a Local Body in Mirzapur District whose activities have or are likely to have bearing on the functions of the Parishad;(j)"Plan" means the Vindhya Dham Teerth Vikas Plan prepared under this Acr for the development of the Vindhayachal region and for the development of infrastructure facilities for tourism and conservation of the Heritage, both tangible and intangible, in Vindhyachal region;(k)“Planning and Development Committee” means the Planning and Development Committee constituted under section 6;(l)“Project Plan” means a detailed plan prepared to implement one or more elements to the Plan;(m)“Regulations” means regulations made by the Parishad under section 41;(a)“Vindhyachal Region” means the whole of the area within the revenue districtof Mirzapur in Uttar Pradesh;
