In this Act, unless the context otherwise requires,-- (a) "Adhyaksha and Up-Adhyaksha" means an Adhyaksha and a Up-Adhyakhsa of a Zilla Parishad elected under section 54 of this Act; (b) "Chairperson" means Chairperson of a Standing Committee of a Zilla Parishad or a Gram Panchayat, as the case may be, constituted under the provisions of this Act; (c) "Chief Executive Officer" means the Chief Executive Officer of a Zilla Parishad appointed under section 75 of this Act; (d) "Commissioner" means the Commissioner of the Government in the Development and Panchayati Raj or such other person as may be appointed by the State Government to exercise the powers of a Commissioner under this Act; (e) "district" means the revenue district; (f) "Deputy Commissioner" means the Deputy Commissioner of District; (g) "Government" means the State Government of Manipur; (h) "Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of the Panchayat at the village level; (i) "Gram Panchayat" means the Gram Panchayat constituted under the Act; (j) "Official Gazette" means the Manipur Gazette; (k) "Panchayat" means a Gram Panchayat and a Zilla Parishad constituted under the provisions of this Act; (l) "Panchayat area" means the territorial area of a Panchayat; (m) "population" means the population as ascertained at the last preceding census of which the relevant figures have been published, (n) "Pradhan" means a Pradhan of a Gram Panchayat elected under section 21 of this Act; (o) "prescribed" means prescribed by rules made under the Act; (p) "Secretary" means the Secretary of a Gram Panchayat appointed under this Act; (q) "Standing Committee" means a Standing Committee constituted by a Zilla Parishad or a Gram Panchayat under this Act; (r) "Up-Pradhan" means a Up-Pradhan of a Gram Panchayat elected under section 24 of this Act; (s) "village" means a village specified by the Governor by public notification to be a village for the purpose of this Act and includes a group of villages so specified; and (t) "Zilla Parishad" means a Zilla Parishad of a district constituted under section 48 of this Act.Open in Lexace · Ask the AI about this section
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