(1)In this Act, unless the context otherwise requires:(a)"Adhakshya" means an Adhakshya of a Zilla Panchayat elected under sub- section (1) of section 54;(b)"Auditor" means and auditor appointed under sub-section (2) of section 48;(c)"District Collector" means the Collector of the District;(d)"District Development Officer-cum-Panchayat Officer" means the District Development Officer-cum-Panchayat Officer of the District appointed by the State Government;(e)"Governor" means the Governor of Sikkim;(f)"Gram" means any village or part of a village group of adjoining villages or parts there of declared by the State Government to be a Gram under sub- section(1)of section 3;(g)"Gram Panchayat" means a Gram Panchayat constituted under section 12;(h)"Nagar Panchayat" means a Nagar Panchayat and includes a municipality, municipal committee or corporation or such other body by whatever name called constituted under the law relating to such Nagar Panchayat for the time being in force;(i)"Notification" means the notification published in the Official Gazette;(j)"Prescribed Authority" means an authority appointed by the State Government by notification,for all or any of the purpose of this Act.(k)"Sabhapati" means a Sabhapati of a Gram Panchayat elected under sub-section (1) of section 17;(l)"Secretary" means the Secretary to the Government of Sikkim in the Rural Development Department and includes an Additional Secretary, Joint Secretary, Deputy Secretary and Under Secretary of that Department;(m)"State Government" means the Government of the State of Sikkim;(n)"Up-Sabhapati" means an Up-Sabhapati of Gram Panchayat elected under sub-section(1) of section 17;(o)"Up-Adhyaksha" means an Up-Adhyaksha of Zilla Panchayat elected under sub-section (1) of section54;(p)"Zilla Panchayat" means a Zilla Panchayat of a district constituted under sub- section (1) of section 49;
