- ln this Act, unless the context otherwise requires-(a)"Board" means the Orissa State Housing Board constituted under Section 3;(b)"Board premises" means any premises belonging to or vested in the Board or taken on lease by the Board or entrusted to the Board under this Act for management and use for the purposes of this Act;(c)"building materials" means such commodities or articles as are specified by the State Government by notification to be building materials for the purposes of this Act;(d)"bye-laws" means bye-laws made under Section 64;(e)"Chairman" means the Chairman of the Board;(f)"competent authority" means any person authorised by the State Government, by notification, to perform the functions of the competent authority under Chapter VI within such area as may be specified in the notification ;(g)"Grama Sasan" means a Grama Sasan constituted under the Orissa Grama Panchayats Act, 1964 (Orissa Act 1 of 1965);(h)"housing scheme" means housing scheme made under this Act and includes schemes entrusted to the Board by the State Government from time to time;(i)"land" includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(j)"member" means a member of the Board;(k)"Municipal Council" means a Municipal Council or Notified Area Council constituted under the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950) ;(l)"Panchayat Samiti" means a Panchayat Samiti constituted under the Orissa Panchayat Samiti and Zilla Parishad Act, 1959 (Orissa Act 7 of 1960);(m)"premises" means any building or part of a building and includes-(i)gardens, grounds and out-houses, if any, appertaining to such building or part of a building,(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof, and(iii)any vacant land vesting in the Board;(n)"prescribed" means prescribed by rules;(o)"programme" means the annual housing programme prepared by the Board under Section 19;(p)"regulations" means regulations made under Section 63;(q)"rent" means the amount payable to the Board in respect of the occupation of a Board premises and includes the charges for water and electricity payable in respect of water and electricity used or consumed in the premises;(r)"rules" means rules made under this Act;(s)"Secretary" means the Secretary to the Board;(t)"Tribunal" means the Tribunal specified under Section 43; and(u)"year" means the year commencing on the 1st day of April and ending on the 31st day of March.Chapter-II Establishment of the Board
