Section 2 in The Orissa Development Authorities Rules, 1983
2. Definitions.
(1)in these rules, unless the context otherwise requires-(i)"Act" means the Orissa Development Authorities Act, 1982;(ii)"Architect-member" means the Urban Designer or Architect member appointed under Clause (f) of Sub-section (5) of Section 3;(iii)"Board" means the Board of Enquiry appointed under Rule 13;(iv)"Engineer-member" means the Engineer-member appointed under Clause (c) of Sub-section (5) of Section 3;(v)"Finance-member" means the Finance and Accounts-member appointed under Clause (d) of Sub-section (5) of Section 3;(vi)"Form" means a Form appended to these rules;(vii)"Gazette" means the Official Gazette of the State of Orissa;(viii)"Member" means a member of the Authority;(ix)"Planning-member" means the Town and Regional Planning-member appointed under Clause (e) of Sub-section (5) of Section 3;(x)"Registered Contractor" means a contractor registered under Rule 67 ;(xi)"Section" means a section of the Act.(2)Words and expressions used, but not defined in these rules shall have the same meaning as respectively assigned to them in the Act.Chapter-II Development Area and Development Authorities
