Section 2 in Secretary, Bihar Gram Katchahry (Employment, Service Conditions and Duties) Rules, 2007
2. Definitions.
- In these Rules, unless otherwise required in the context:-(a)"Act" means the Bihar Panchayat Raj Act, 2006 (Bihar Act 6 of 2006);(b)"Government" means State Government of Bihar;(c)"District Magistrate" means District Magistrate of any district appointed by the State Government and includes any other officer who has especially been appointed by the State Government for the execution of all the works and any work of District Magistrate under this Act;(d)"Commissioner" means Divisional Commissioner;(e)"Gram Katchahry" means the Gram Katchahry established under sub-section (1) of Section-90 of the Bihar Panchayat Raj Act, 2006;(f)"Sarpanch" means the elected Sarpanch of the Gram Katchahry under Section 93(1) of the Bihar Panchayat Raj Act, 2006;(g)"Panch of the Gram Katchahry" means the elected Panch of a Gram Katchahry;(h)"Sub-Divisional Magistrate" means a Sub-Divisional Magistrate appointed by the State Government and includes any other officer as the State Government may appoint under the Act especifically to discharge all or any of the functions of the (Sub-Divisional) Magistrate;(i)"Block Development Officer" means an officer appointed as such by the State Government;(j)"Suit" means a suit triable by the judicial bench of the Gram Katchahry;(k)"Gram Panchayat Supervisor" means an officer especially appointed by the State Government for the purpose of supervision and inspection of books of account of Gram Panchayats and Gram Katchahry coming under their purview;(l)All the words and terms used but not defined in these Rules shall have the same meanings as are assigned to them in the Act.
