2. Definitions.- 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 Paris ad constituted under the provision of this Act;
(l) " Panchayat area" means the territorial area of a Panchayat;
(m) " population" means the population is ascertained at the last preceding census of which the relevant figures have beep 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.
CHAP GRAM SABHA CHAPTER II GRAM SABHA