Section 3 in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
3. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 ( 42 of 2005);(b)"Award" means an award passed by the Ombudsman appointed under these rules;(c)"Competent representative" means such a person who is duly authorized by the complainant and who is his representative for proceedings before the Ombudsman;(d)"Divisional headquarter" means the headquarters of a revenue division;(e)"Divisional Vigilance Committee" means a committee constituted under section 13A of the Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 (No. 37 of 1981);(f)"Grievance" means an oral or written grievance under rule 7 which includes claims of any person due to result of maladministration of Scheme worker or authority, fatal injustice or casual grief's;(g)"Office bearer" means a panch, sarpanch or up-sarpanch of any Gram Panchayat under the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994);(h)"Ombudsman" means a person acting as Ombudsman under sub-rule (1) of rule 4;(i)"Scheme worker or authority" means a person or person entrusted with powers and duties under the Scheme;(j)"State Government" means the Panchayat and Rural Development Department of the Government of Madhya Pradesh;
