2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "adult" means a person who has completed his eighteenth years of age;

(b) "applicant" means the head of a household or any of its other adult members who has applied for employment under the Scheme;

(c) "Block" means a community development area within a district comprising a group of Gram Panchayats;

(d) "Central Council" means the Central Employment Guarantee Council constituted under sub-section (1) of section 10;

(e) "District Programme Coordinator" means an officer of the State Government designated as such under sub-section (1) of section 14 for implementation of the Scheme in a district;

(f) "household" means the members of a family related to each other by blood, marriage or adoption and normally residing together and sharing meals or holding a common ration card;

(g) "implementing agency" includes any department of the Central Government or a State Government, a Zila Parishad, Panchayat at intermediate level, Gram Panchayat or any local authority or Government undertaking or non-governmental organisation authorised by the Central Government or the State Government to undertake the implementation of any work taken up under a Scheme;

(h) "minimum wage", in relation to any area, means the minimum wage fixed by the State Government under section 3 of the Minimum Wages Act, 1948 (11 of 1948) for agricultural labourers as applicable in that area;

(i) "National Fund" means the National Employment Guarantee Fund established under sub-section (1) of section 20;

(j) "notification" means a notification published in the Official Gazette;

(k) "preferred work" means any work which is taken up for implementation on a priority basis under a Scheme;

(l) "prescribed" means prescribed by rules made under this Act;

(m) "Programme Officer" means an officer appointed under sub-section (1) of section 15 for implementing the Scheme;

(n) "project" means any work taken up under a Scheme for the purpose of providing employment to the applicants;

(o) "rural area" means any area in a State except those areas covered by any urban local body or a Cantonment Board established or constituted under any law for the time being in force;

(p) "Scheme" means a Scheme notified by the State Government under sub-section (1) of section 4;

(q) "State Council" means the State Employment Guarantee Council constituted under sub-section (1) of section 12;

(r) "unskilled manual work" means any physical work which any adult person is capable of doing without any skill or special training;

(s) "wage rate" means the wage rate referred to in section 6.

1. Subs. by Act 46 of 2009, s. 2, for "the National Rural Employment Guarantee Act" (w.e.f. 2-10-2009).

2. 2nd February, 2006, vide notification No. S.O. 87(E), dated 24th January, 2006, see Gazette of India, Extraordinary, Part II sec.3 (ii).

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