Section 2 in The Inland Waterways Authority Of India Rules, 1986
2. Definitions.
- In these Rules, unless the context otherwise requires.(i)"Act" means the Inland Waterways Authority of India Act, 1985 (82 of 1985).(ii)"Advisory Committee" means an Advisory Committee constituted under Section 9 of the Act;(iii)"Annual report" means the annual report referred to in Section 22 of the Act;(iv)"Audit Officer" means the Comptroller and Auditor General of India and includes any person appointed by him in connection with the audit of accounts of the Authority.(v)"Authority" means the Inland Waterways Authority of the Authority under Section 3 of the Act;(vi)"Budget" means the estimate of receipts and expenditure of the Authority for a financial year;(vii)"Chairman" means the Chairman of the Authority;(viii)"Fund" means the Inland Waterways Authority of India Fund, constituted under Section 19 of the Act;(ix)"Member" means a member of the Authority;(x)"Scheme" means a scheme referred to in Section 14 of the Act;(xi)"Vice-Chairman" means the Vice-Chairman of the Authority; and(xii)"Regulation" means the Regulations made by the Authority under Section 35 of the Act.
