Rajasthan act 013 of 1994 : The Rajasthan Panchayati Raj Act, 1994

(1) In this Act, unless the context otherwise requires- (i) Backward Classes means such backward classes of citizens, other than the Scheduled Castes and the Scheduled Tribes, as may be specified by the State Government from time to time for the purpose of this Act; (ii) Block and Panchayat Circle shall respectively mean the local area over which a Panchayat Samiti, or, as the case may be, a Panchayat exercise its jurisdiction; (iii) Chairman means Chairperson of a Standing Committee of a 2 Zila Parishad, a Panchayat Samiti or a Panchayat constituted under this Act; (iv) Chairperson and Deputy Chairperson shall respectively mean the Sarpanch and UpSarpanch in the case of a Panchayat, the Pradhan and Up-Pradhan in the case of a Panchayat Samiti and the Pramukh and Up-Pramukh in the case of a Zila Parishad; (v) Commissioner means the Divisional Commissioner or such other officer as may be appointed by the State Government to exercise the powers of a Commissioner under the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956);